ISSARDAS K BROTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants in these D. B. 13 Civil Special Appeals under Section 18 of the Rajasthan High Court Ordinance are dealing in the manufacture and sale of Bidies. They challenged by way of writ petitions the legality and validity of notification No. S. O. 327 dated 19-6-1975 of the State Government (published in the Rajasthan Rajpatra dated 26-6-1975) revising and fixing minimum rates of wages in respect of Bidi rollers. The appellants in all these 13 cases sought an appropriate writ, order or direction in the nature of. certiorari for striking down the aforesaid notification Ex. 1 and for prohibiting the Respondents from giving effect to the said notification and for declaring that Section 2 (1) of the Minimum Wages Act, 1948 is ultra vires the Constitution.

(2.) As common questions of fact and law are involved in all these 13 D. B. Civil Special Appeals and as those appeals arise out of one and the same judgment of the learned single Judge dated 29-11-1976 they are disposed of together by our one judgment.

(3.) As the material facts in all the 13 writ petitions out of which these appeals have arisen were almost similar, we do not think it necessary to narrate facts of each and every writ petition. Suffice it would be to give brief facts of one of the writ petitions namely, S. B. Civil Writ Petn. No. 1286 of 1975 (Messrs Khatri Pannalal Prem Raj Bidi Manufacturer through its partner Balmukand son of Shri Pannalal Khatri resident of Sawai Madhopur V/s. The State of Rajasthan and the Union of India.) Facts from S. B. Civil Writ Petition No. 1286 of 1975 (M/s. Khatri Pannalal Premraj V/s. State of Rajasthan)