This writ application has been filed on behalf of the petitioner-Rourkela Mazdoor Sabha, for a direction to the respondents to implement the provisions of the Contract Labour (Abolition and Regulation) Act, 1976 and to implement the agreement entered into between the petitioner and the respondents on 30-5-1987. No such grievance can be entertained in an application under Article 32 of the Constitution. Petitioner, if so advised, may pursue the remedy in accordance with the provisions of the Industrial Disputes Act. So far as, the direction to treat the workmen as regular employees of the respondents is concerned, we have already issued directions in Writ Petition (C) No. 617 of 1986. No separate direction is required to be given in this writ application. This writ application is disposed of accordingly.