MANGALORE GANESH BEEDI WORKS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner challenges the validity of Ext. C, a notification of the Government of Kerala dated the 14th June 1957 and published in the Kerala Government Gazette dated the 18th June 1957, Part 1, page 1327. The opening words of the notification read as follows: -

(2.) The undernoted notification is a notification of the Government of Travancore - Cochin dated the 20th March 1952 & published in the Travancore - Cochin Government Gazette dated the 25th March 1952, Part 1, page 315:-

(3.) S.3(1) of the Minimum Wages Act, 1948 (Central Act XI of 1948), provides:-