ASSN. OF PLANTERS OF KERALA Vs. STATE

JUDGEMENT

(1.) These appeals raise a common question. The Learned Single Judge disposed of the writ petitions from which appeals are now filed by a common judgment. We propose to dispose of these appeals by a common judgment.

(2.) In all these appeals the only point that has been argued is the constitutionality of the Kerala Industrial Establishments (National and Festival Holidays) Amendment Act, 1990, for short, the Amendment Act. The writ petitions filed before this court challenging the validity of the Act can be classed into three groups based on the nature of the Industrial Establishments The first group represents owners of tea, rubber, coffee and cardamom estate. The second group represents Industrial Establishments and Commercial Establishments, and the third group, textile mills and other factories. The challenge made by the petitioners was considered very elaborately by the learned Single Judge, The learned Single Judge found that the Amendment Act if constitutionally valid. Hence these appeals.

(3.) Now a short factual format: