ANAND TRANSPORT AND PRINTERS Vs. SENIOR LABOUR INSPECTOR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 26-6-1997 passed by a Division Bench of the High Court by which the judgment and order dated 18-9-1995 passed by the Single Judge has been upheld and the writ petition filed by the appellant has been dismissed. The writ petition was filed against the notice issued to the appellant by the Labour Inspector requiring the appellant to pay the cost of living allowance and deamess allowance to its employees belonging to the categories of printers, feeders, cleaners and helpers.

(3.) It was indicated in the writ petition, inter alia, as under: