SWARAJ MOTOR WORKS TRUNK Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition the constitutional validity of sections 8 (3), 11 and 13 of the Apprentices Act 1961 and the action taken thereunder are questioned.

(2.) The petitioner M/s. Swaraj Motor Works have an auto workshop at Guntur attending to car repairs employing 17 workmen. A memo was sent to the petitioner on 25th November. 1970, by the 2nd respondent, the Assistant Apprenticeship Adviser, Industrial Training Institute Vijayawada, purporting to be under the Apprentices Act (LII of 1961) and the rules made thereunder directing them to take one Narasimha Rao as an apprentice for a period of two years on stipen- dary basis of Rs. 60/70 per month.

(3.) According to the petitioner he intimated the 2nd respondent stating his incapacity to entertain an apprentice on payment basis, but the 2nd respondent insisted, by another memo on his taking an apprentice and directed him to intimate to him the date of the apprentice joining the firm. Hence this petition.