ASSOCIATION OF HEATHCARE PROVIDERSINDIA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The brief facts of the case are as follows:-

(2.) The learned counsel for the petitioner would submit that, the last Committee for revision of minimum rates of wages for the employment in Hospitals and Nursing Homes, was constituted under G.O.Ms.No.116, Labour and Employment (J2) Department, dated 16.07.2019 and out of the six members nominated therein, five representatives of the Employers were unilaterally selected from the same Association and the Employees were represented by 6 different Unions and hence, there is no representation from the Healthcare Services sector. He further submitted that there was no representation of independent members also, as required under the Act.

(3.) Mrs.J.Padmavathi Devi, learned Special Government Pleader would submit that G.O.Ms.No.116, Labour and Employment (J2) Department, dated 16.07.2019 was initially valid for a period of six months and subsequently extended till nine months and ultimately, the Committee itself had lapsed and therefore, the Committee would be re-constituted shortly, in accordance with the provisions of the Act.