SHAH AUTO ENGINEERING COMPANY PVT LTD Vs. SECRETARY TO GOVERNMENT LABOUR EMPLOYMENT AND TECHNICAL EDUCATION DEPARYTMENT

JUDGEMENT

(1.) THE petitioners in these two writ petitions are Shah auto Engineering Company (Private), Ltd. , and Automotive Manufacturers, Ltd. They pray for the issue of a writ of mandamus commanding the State Government not to enforce the Notification G. O. Ms. No. 729, Labour, employment and Technical Education (T), dated 9 August 1976, made under the minimum Wages Act fixing the minimum wages payable to certain category of employees employed in automobile engineering workshops including servicing and repairing in the state of Andhra Pradesh.

(2.) AS the contentions raised are common, it is sufficient to refer to the facts and allegations contained in Writ Petition No. 2980 of 1976.

(3.) THE petitioner has a central office which is a commercial establishment falling within the Andhra Pradesh Shops and establishments Act. It has also an automobile engineering workshop for the distribution of the motor vehicles of the respective manufacturers and for servicing and repairing of the vehicles.