EZAZ TANNING CO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed this writ application seeking to quash the Government Order in G.O. Ms. 2D No. 19, Labour and Employment Department, dated August 21, 1990, wherein the minimum wages payable to the workmen engaged in footwear making industry was included.

(2.) It is stated that though the Government Order is not applicable to the petitioner concerned as it is not engaged in footwear making industry and it is only engaged in manufacturing leather garments, the authorities had frequently been calling upon the petitioner to comply with the order relating to payment of minimum wages.

(3.) It is not necessary to decide the question relating to the validity of the Government Order as the petitioner's industry is not covered by the Government Order. In the Schedule to the Minimum Wages Act, by G.O. Ms. No. 2367, Labour, dated November 14, 1986, the employment in the footwear making industry was included and subsequently by G.O. Ms. No. 2545, dated November .25, 1986, the Schedule was again amended and employment in leather goods manufacturing was included.