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Judgment
This petition concerns the implementation of the provisions of the Unorganized Workers’ Social Security Act, 2008 and the actions taken thereunder by the Orissa State Social Security Board, which was constituted on 22nd December, 2011 and reconstituted on 23rd December, 2015.
The grievance of the Petitioner is that the provisions of the statute in question have not been strictly implemented in the State of Odisha. Although an affidavit has been filed by the Principal Secretary to Government, Labour and Employees State Insurance Department on 15th February, 2016 pursuant to the order passed by this Court on 2nd February, 2016 it appears to overlook the fact that construction workers are governed by a special statute which is subject matter of writ petition i.e. W.P.(C) PIL No.15808 of 2015.
The Court directs that the State Government shall file a separate affidavit in the present writ petition focusing on the provisions of the Unorganized Workers’ Social Security Act, 2008 and explain in detail what steps have been taken for implementation of the said Act. The affidavit be filed within eight weeks with an advance copy to learned counsel for the Petitioner, who is permitted to file a rejoinder thereto, before the next date.
List on 30th November, 2022.
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