STATE OF PUNJAB Vs. BHULLAR CONSTRUCTION CO

JUDGEMENT

(1.) This judgment disposes of Civil Writ Petition Nos. 13777 and 13470 of 1989.

(2.) The petitioner has impugned notification No. S.O. 45/GA.U/48/S.5/39 dated April 27, 1989 issued under section 5(1) (B) of the Minimum Wages Act, 1948 (for short, the Act) in these writ petitions under Articles 226/227 of the Constitution of India.

(3.) Through the impugned notification, notice was given that proposal had been made for prescribing minimum rates of wages for the Scheduled employments. Notifications postulated that any person aggrieved against the fixation of minimum wage could file representation. After hearing the objections, the State Government vide notification No. S.O. 82/C.A.11/4S/S.5/89, dated 18, 1989 fixed the minimum wage for the scheduled employments.