BHAGWAN DAS PERTA AND OTHERS Vs. STATE OF A.P. REP. BY THE SPECIAL SECRETARY (HOME) LABOUR DEPT. GOVT. OF A.P. HYDERABAD AND OTHERS

JUDGEMENT

(1.) The Writ appeal and the Writ petition raise a common question. We propose therefore to dispose them of by a common order.

(2.) The brief facts are : The State Government of Andhra Pradesh by G.O. Ms. No. 839 dated 24-6-1969, issued under Sec. 5 of the Minimum Wages Act, 1948, hereinafter called the Act, appointed a Committee to advise the Government in respect of revision of minimum wages with regard to employees in the cinema theatres of Andhra Pradesh.

(3.) It consisted of two independent members one of whom was appointed as Chairman, three representatives of the employers to which category one more member was subsequently added, and three representatives of the employees to which category, one more member was added subsequently. The Committee thus consisted of ten members.