CHANDRABHAVA BOARDING AND LOADING Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioners are owners of residential hotels and eating houses. In these petitions under Article 226 of the Constitution they have challenged the validity of the Notification dated 1-6-1967 (Published in Mysore Gazette dated 8-6-1967) issued by the Govt. of Mysore under the Minimum Wages Act, 1948, fixing minimum rates of wages for different classes of employees in residential hotels and eating houses.

(2.) At the outset, it is useful to narrate briefly the history of the minimum wage legislation and of fixation of minimum wages in hotel industry.

(3.) The Minimum Wages Fixing Machinery Convention was held at Geneva in the year (1928). The resolutions of that Convention are embodied in Articles 223 to 228 of the International Labour Code. The object of these resolutions, as stated in Article 224 was to fix minimum wages in industries