STATESMAN LIMITED Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Has the petitioner suffered heavy cash losses consecutively, for the years 2008-2009, 2009-2010 and 2010-2011, so as to be insulated from the requirement of paying revised wages, in terms of the Majithia Wage Board Award (hereinafter referred to as "the Majithia Wage Board Award"), which was implemented on 11th November, 2011 ?

(2.) This is the precise issue which arises for consideration in these writ petitions which, inasmuch as the questions involved are inter-connected, are decided by this common judgment.

(3.) The Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (hereinafter referred to as "the Working Journalists Act"), which came into effect on 20th December, 1955, was enacted to regulate conditions of services of working journalists and other persons employed in newspaper establishments.