M. AMRUTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners 1 to 5 are before this Court calling in question the Notification, dtd. 30/10/2023 and consequently to allow the Application, dtd. 13/8/2021 of 2021 Notification to few of the Petitioners and have also sought several other incidental prayers.

(2.) Before embarking upon consideration of the issue on its merits, I deem it appropriate to notice the protagonists in the Petition. The 1st Petitioner is the daughter of the 2nd Petitioner who is a registered construction worker and the 3 rd Petitioner is the daughter of the 4th Petitioner, again a registered Construction Worker. The 5th Petitioner is the Karnataka State Building and other Workers Federation (hereinafter referred to as 'the Federation' for short)

(3.) Facts adumbrated are as follows: