VIKAS TEXTILES Vs. SARVA SHRAMIK SANGH

JUDGEMENT

(1.) THIS petition impugnes the order dated 6th April 1988 passed by the Industrial Court in a review application under Section 44 of the M. R. T. U. and P. U. L. P. Act. 1971.

(2.) THE petitioner is a sole proprietary concern. It ran a power loom factory at Madhavnagar, sangli District. It had 5 workmen.

(3.) BY a notification dated August 1, 1974 the minimum wages payable to workmen in powerloom factory was raised. The notification was challenged in a writ petition filed in this court. By an interim order powerloom factories were required to pay to their workmen 75% of the wages fixed by the said notification.