THOMAS Vs. STATE OF TRAVANCORE COCHIN

JUDGEMENT

(1.) The petitioner is the owner of a rubber estate with an area of about 107 acres and employing 25 workers for the purpose of tapping rubber. The schedule to Ext. P2, a notification of the Government of Travancore-Cochin in exercise of the powers conferred on them by Clause (a) of Sub-section (1) of Section 3 read with Clause (iii) of Sub-section (1) of Section 4 of the Minimum Wages Act, 1948, specifies the minimum wages payable to such workers.

(2.) The relevant portion of the schedule as amended subsequently reads as follows:

(3.) The portion I have underlined in the extract from the schedule (that is, III (c)) was one of the two additions made by Ext. P1, a notification of the Government of Travancore-Cochin, dated the 28th June 1956, and the only contention urged before me on behalf of the petitioner is that the Government had no power to introduce such a provision,