RURMALJHAWARMAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the cases involve common points of law, thereby they are heard together and as agreed by the parties, they are being disposed of by this common order at the stage of admission itself.

(2.) The petitioner of CWJ.C. No. 6150 of 1994 is a wholeseller of fertilizer and has filed the writ petition to quash the Notification No 433 dated 28th of July, 1989 (Annexure-1 to the writ petition), by which in terms of Section 7 of the Minimum Wages Act, 1948, an Advisory Board has been constituted. The petitioner has also challenged the Notification No 454 dated 19th July, 1993 (Annexure-2 to the writ petition), so far as fixation of minimum wages made therein with respect to the workmen who loads, unloads and carries fertilizer (bags). So far as petitioners of C.W.J C. No, 11081 of 1993 are concerned. they have challenged the Notification No 401 dated 17th September, 1993 (Annexure-3 to the writ petition) which relates to fixation of minimum wages of workmen, working in Bulb Manufacturing Industries.

(3.) In both the writ petitions, the following grounds have been raised, they are as follows :