ACHUTHA RAO S/O LATE U. SRINIVAS RAO AND OTHERS Vs. UNION OF INDIA (UOI) REP. BY ITS SECRETARY, MINISTRY OF LABOUR, MINISTRY OF LABOUR, GOVERNMENT OF INDIA, MANIPAL MEDIA NETWORK LIMITED AND LABOUR OFFICER

JUDGEMENT

(1.) ALL these petitions arise out of the recommendations of the Manisana Wage Board commonly known as "Rajkumar Manisana Singh Wage Board" which were accepted by the Central Government subject to certain modifications and notified on 5.12.2000 and 15.12.2002 and the Notifications itself are dated 5.12.2000 and 15.12.2002.

(2.) THE Petitioners in W.P. Nos. 5226/10 and 6194 -6206/10 are aggrieved by the Respondent Management i.e. R -3 not implementing the recommendations of the wage board referred to above and therefore these petitions have been filed praying for direction to the Respondent to take necessary action for issuing fresh Notification in the official gazette in respect of Manisana Wage Board Award and to direct the 3rd Respondent to implement the Manisana Wage Board Award as accepted by the Government of India with effect from 1.6.1999.

(3.) WHEN the matter was taken up for hearing, an affidavit of the General Manager of the 3rd Respondent is filed and in terms of the averments made therein, learned Counsel for the 3rd Respondent as well as the Petitioners counsel in other writ petitions for the employees pray for disposal of these petitions.