GOMANTAK MAZDOOR SANGH Vs. STATE OF GOA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 1/8/2016 passed by the High Court of Judicature of Bombay at Goa in Writ Petition No. 710 of 2016 by which the High Court has dismissed the writ petition preferred by the appellant herein in which the appellant herein challenged the validity of the Errata Notification dtd. 14/7/2016 issued by the State of Goa modifying/correcting its earlier notification dated 23/24/5/2016 by which the State of Goa fixed the rates of minimum wages in various sectors, the appellant has preferred the present appeal.

(2.) The State of Goa issued a notification dated 23/24/5/2016 in exercise of the powers conferred by clause (b) of sub-sec. (1) of sec. 3 read with clause (i) of sub-sec. (1) of Sec. 4 and sub sec. (2) of Sec. 5 of the Minimum Wages Act, 1948 (hereinafter referred to as the "Act, 1948") determining the minimum rates of wages payable to the various categories of the employees employed in various trades in the Scheduled Employment, which included the basic rates of wages plus special allowance. The revised minimum rates of wages as per the said notification is as under:-

(3.) Shri Mayank Pandey, learned counsel appearing on behalf of the appellant has vehemently submitted that the High Court has committed a grave error in holding that there was a mistake while issuing the first notification dated 23/24/5/2016 in which by mistake instead of clause (iii), clause (i) was mentioned.