REGENT COMPUTRONICS PVT. LTD.

D.M.S.RAO Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

MONTREAL STREET RY. CO. V. NORMANDIN [REFERRED TO]
BISWANATH KHEMKA V. EMPEROR [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
MADHYA PRADESH MINERAL INDUSTRY ASSOCIATION NAGPUR VS. REGIONAL LABOUR COMMISSIONER CENTRAL JABAL PUR [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
BANWARILAL AGARWALLA VS. STATE OF BIHAR [REFERRED TO]
U UNICHOYI VS. STATE OF KERALA [REFERRED TO]
NAROTTAMDAS HARJIWANDAS VS. P B GOWARIKARINSPECTORMINIMUM WAGESASSISTANT [REFERRED TO]
VASUDEVAN VS. STATE OF KERALA [REFERRED TO]
JASWANT RAI BERI VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) In these batch of 21 writ petitions, the validity of the notifications issued by the State Government fixing minimum rates of wages for the industries in question under the provisions of the Minimum Wages Act, 1948 as amended by subsequent enactments, is challenged. There are also certain minor contentions raised in some of the writ petitions, which will be considered at the appropriate stage.

(2.) The two main contentions that have been urged and which are common to all the writ petitions are :

(3.) he above writ petition can be broadly divided into font groups, namely, (1) 'Plywood Industry; (2) Saw Mills; (3) Film Industry; and (4) Hotels and Restaurants.

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D M S RAO Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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