AKSHARA MOTORS PVT LTD Vs. THE SECRETARY

JUDGEMENT

(1.) Common questions of facts and law arise for consideration in these petitions which were heard together and shall stand disposed of by this Common Order.

(2.) These petitions have been filed by the employer(s), challenging the Notification(s) of the Government of Karnataka, issued in exercise of the power under S.3(1)(b) and S.5(1)(b) of the Minimum Wages Act, 1948 (for short, 'the Act'), revising the rates of minimum wages with respect to scheduled employments, with effect from 01.04.2015.

(3.) The respondents are the Government of Karnataka in whose name the impugned Notification(s) have been issued and published and the Trade Unions which espoused the cause of employees / sweated labour employed by the petitioners and other employers in the State of Karnataka.