As per case facts, contract laborers working with the Food Corporation of India sought either departmentalization or the benefits of the Contract Labour (Regulation and Abolition) Act, 1970, alleging inaction ... from both Central and State Governments. The Corporation contended that the respective State Governments were the appropriate authority. The question arose whether the Central Government or the respective State Governments qualified as the 'appropriate Government' under the Contract Labour Act, 1970, for addressing the grievances of these contract laborers. Finally, the Supreme Court ruled that the State Governments were the 'appropriate Government' for the Corporation's regional offices and warehouses. Given the insufficient material for comprehensive relief, the Court directed all State Governments (except Madhya Pradesh) to form committees under Section 5 of the Act within three months to investigate the possibility of abolishing contract labor and submit a report within four months for further action.