KERALA STATE CO-OPERATIVE Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) The Kerala State Co-operative Bank Limited is the petitioner in all these writ petitions. Orders passed by the Minimum Wages Authority and show-cause notices issued pursuant thereto, are challenged in these writ petitions.

(2.) The petitioner states that the petitioner is a scheduled Co-operative Bank licensed by the Reserve Bank of India. The Bank is governed by the Banking Regulation Act and the Rules made thereunder. Service conditions of its employees are governed by the Kerala Co-operative Societies Act and the Rules framed thereunder.

(3.) Rule 189 of the Kerala Co-operative Societies Rules provides that Government shall have power to fix or alter the maximum and minimum limit of establishment expenses. The term establishment expenses include expenses towards wages payable to its employees. The Government has periodically issued orders fixing the pay and allowances of its employees.