NAMDEB Vs. THE UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) In this writ application, the petitioner has prayed for quashing a Notification dated the, 20th Sep., 1976 (Annexure '3'), issued by the Government of India, the letter dated the 30th March, 1977 (Annexure '4'), issued by Respondent No. 2, as also a notice dated the 31st March, 1977 (Annexure '7'), issued to all the quarry owners of Pakur by the Labour Enforcement Officer (Central), Pakur (Respondent No. 2).

(2.) It may be stated that the petitioner also filed a petition under S. 151 of the Civil P. C. with a prayer for substituting the original writ application by another writ application, which has been filed as Appendix 'X' to the said petition, and, in which it has been stated that it could be appropriate to pray for issue of a writ of mandamus enjoining the respondents to desist from enforcing the minimum rate of wages as prescribed under the notification (Annexure '3'), and al6o not to coerce the quarry owners of Pakur to implement the directions contained in Annexures '4' and '7' of the writ application. By this amendment, the petitioner has sought to add the State of Bihar and the Regional Labour Commissioner (Central), as Resepondents Nos. 3 and 4, respectively.

(3.) The petitioner is the General Secretary of the Quarry Owners Association of Pakur in the District of Santal praganas, of which all the quarry owners of Pakur area are members, and the writ application has been filed by the Secretary (Petitioner) on behalf of the said Association.