THE FEDERATION OF TIMBER MERCHANTS AND SAW MILLERS OF ANDHRA PRADESH Vs. THE STATE OF ANDHRA PRADESH BY ITS SECRETARY TO GOVERNMENT, HOME (LABOUR) DEPARTMENT, SECRETARIAT BUILDING, HYDERABAD AND TWO OTHERS

JUDGEMENT

(1.) G.O. Ms. No. 948, dated 24th May, 1962, fixed minimum rates of Wages in the employment of wooden furniture manufacturing establishments in the State of Andhra Pradesh.

(2.) G.O.Ms. 571 dated 20th March, 1971, now fixed the minimum wages in wood working establishments including timbering operations.

(3.) It is to challenge the validity of this Government Order that the present writ petition out of which this appeal arises was filed for the issue of "a writ of mandamus or any other appropriate writ, direction or order", and it was also asked to be declared that the fixation of minimum wages in the said Government Order in so far as it relates to the 2nd petitioner or Saw Mills of the type run by the members of the petitioner No. 1's organisation is illegal and void.