REGENT COMPUTRONICS PVT. LTD.

Karnataka Small Scale Industries Association (Kassia) Appellant

V/S

Secretary Labour Department Government Of Karnataka Vikasa Soudha, Bangalore Respondents

Referred Judgements :-

BIJAY COTTON MILLS LIMITED VS. STATE OF AJMER [REFERRED TO]
STANDARD VACUUM REFINING CO OF INDIA VS. ITS WORKMEN [REFERRED TO]
WORKMEN OF SHRI BAJRANG JUTE MILLS LIMITED VS. EMPLOYERS OF SHRI BAJRANG JUTE MILLS LIMITED [REFERRED TO]
CHANDRA BHAVAN BOARDING AND LODGING BANGALORE THE ALL MYSORE HOTELS AND ASSOCIATION VS. STATE OF MYSORE [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
MINISTRY OF LABOUR AND REHABILITATION GOVERNMENT OF INDIA VS. TIFFINS BARYTES ASBESTOS AND PAINTS LIMITED:BARIUM CHEMICALS LIMITED [REFERRED TO]
WORKMEN VS. REPTAKOSBRETT AND COMPANY LIMITED [REFERRED TO]
MANAGEMENT OF SWATANTRA BHARAT MILLS VS. WORKMEN OF SWATANTRA BHARAT MILLS [REFERRED TO]
BASTI RAM NARAIN DAS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ARBUDA BHUVAN VS. STATE OF MAHARASHTRA [REFERRED TO]
KERALA RUBBER FOOT WEAR MANUFACTURERS AND EXPORTERS ASSOCIATION VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) In all these Writ Petitions, the petitioners have called in question the Minimum Wage Notifications issued on various dates by the first respondent-State Government under the provisions of sec 3 r/w sec 5(1)(b) of the Minimum Wages Act, 1948 (hereinafter "MW Act"), whereby the minimum wages have been revised for the benefit of employees in as many as 37 sectors of employment in the State, of which three Final and one Draft Notifications have been excluded later, by way of withdrawal, the same having been challenged by the Labour/Trade Unions, separately.

(2.) A brief historical back ground of the Minimum Wages Act, 1948:

(3.) The SALIENT FEATURES OF THE ACT:

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KARNATAKA SMALL SCALE INDUSTRIES ASSOCIATION (KASSIA) Vs. SECRETARY LABOUR DEPARTMENT GOVERNMENT OF KARNATAKA VIKASA SOUDHA, BANGALORE

Referred Judgements :-

JUDGEMENT

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