BIHAR MICA EXPORTS ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant-Bihar Mica Exporters Association being not satisfied with the order dated September 1, 2000 passed by the learned single Judge in CWJC No. 2837 of 2000 (R), have preferred this appeal.

(2.) The aforesaid writ petition was preferred by the appellant against Notification dated June 12, 2000 issued under the orders of the Governor of Bihar alleging, inter alia, that the minimum wages fixed by the said notification is against the provisions of Minimum Wages Act, 1948, particularly, Sections 3 and 5 thereof and should not have been issued with retrospective effect.

(3.) The learned single Judge taking into consideration the meagre revision of wages of workman from Rs. 39.70 to 53.80, as it having due regard to the average of All India Consumer Price Index Number, dismissed the writ petition, the Minimum Wages Act being a benevolent Act.