VASUDEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These petitions were heard together. They challenge the validity of a notification of the Government of Kerala dated 26-2-1958 under S.3 (1) (a) of the Minimum Wages Act, 1948 (Central Act XI of 1948). That notification was published in the Kerala Gazette on 4-3-1958 and (omitting the schedule thereto) reads as follows:

(2.) The territories which constitute the Malabar District in the State of Kerala under S.5 (2) of the States Reorganisation Act, 1956, are the territories comprised in the old Malabar District of the Madras State, excluding the islands of Laccadives and Minicoy and the Kasargod Taluk of the South Kanara District.

(3.) Sub-s.(1) of S.5 of the Minimum Wages Act, 1948 provides: