NATURAL TAXTILES PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition, petitioners have sought for to issue a writ in the nature of certiorari or any other writ or order and quash section 66 (l) (b) of the Factories Act, 1948,

(2.) THE 1st petitioner-Factory is said to be engaged in manufacture and export of inner garments having high reputation in India as well as in the international market. Petitioners 2 to 11 are said to be the women employees working in the 1st petitioner establishment and in all about 193 women are working. Under the impression that the 1st petitioner is likely to retrench the substantial number of women employees as women employees are barred from being employed beyond 7. 00 p. m. under Section 66 (1) (b) of the Factories Act of 1948 and that they would lose job and become unemployed in the event of enforcement of the said section, this petition is filed stating that the provisions provided are violative of the fundamental rights of the petitioners under Arts. 14, 15 (1), 16 (1), 16 (2), 19 (l) (g)and Art. 21 r/w. 39 (a) of the Directive Principles of State Policy.

(3.) HEARD the Counsel for the petitioners.