BHAILAL BHAI PATEL Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) In all these writ petitions, the prayer of the petitioners, who are beedi manufacturers, is to quash the order of the first respondent/State made in G.O.(2D) No. 45 Labour and Employment Department dated 15.7.2004.

(2.) By the said notification, the Government has fixed the minimum wages in respect of employments in "Tobacco including Beeding making other than beedi rolling".

(3.) According to the petitioners, the Government fixed the minimum rates of wages in respect of several categories of employees engaged in employments in the "Tobacco including beedi making factory other than beedi rolling" by G.O. Ms. No. 1093 Labour and Employment Department dated 9.6.1989. In that notification, the following rates were fixed, which is as follows: S. Class of Employees Minimum rates of wages No. (1) (2) I Labelling (all kinds of size labelling ) 1. Single Wrapper 12 per one lakh beedies 2. Double Wrapper 13 per one lakh beedies 3. Ring Labelling 0.75 per 1,000 beedies