MANAGEMENT OF DAILY PRATAP Vs. THEIR KATIBS

JUDGEMENT

(1.) This appeal, by special leave, is directed against the Award, dated June 5, 1971 of the Labour Court, Delhi, in I.C.I.D. No. 19 of 1968 holding that the Katibs are calligraphists as defined in the Wage Board Recommendations and that they are entitled to the rates of wages prescribed by the Central Government Notification dated October 27, 1967.

(2.) In the petition for special leave the appellant had raised three main contentions:(1) The Wage Board exceeding its jurisdiction in including Calligraphists in the definition of Working Journalists and hence its recommendation is of on effect; and in consequence the Government Notification accepting the said recommendation is also void; (2) The Katibs are not Working journalists as defined in S. 2 (f) of the Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 (Act 45 of 1955) as amended (hereinafter to be referred to as the Act); and (3) The finding of the Labour Court that the Katibs are Challigraphists as defined in the Wage Board Recommendations is erroneous. But this Court on September 8, 1971 granted special leave in respect of all questions raised in the special leave petition except the question as to whether the calligraphists were properly recommended to be working journalists by the Wage Board.

(3.) Therefore, it will be seen that the appellant is not entitled to raise the first question in this appeal that the Wage Board exceeded its jurisdiction in including calligraphists in the definition of working journalists. It further follows that the Notification of the Central Government accepting the recommendations of the Wage Board cannot also be challenged.