ABHAY MANOHAR SAPRE,J. - (1.) I.A. seeking impleadment as party respondent is allowed.
(2.) Leave granted.
(3.) This appeal is filed against the final judgment and order dated 16.02.2017 passed by the High Court of Kerala at Ernakulam in Writ Appeal No.311 of 2017 whereby the High Court dismissed the appeal filed by respondent Nos.2, 3 and 4 herein and upheld the order of the Single Judge dated 01.02.2017 in W.P. (C) No.1054 of 2017 wherein the challenge made to the constitution of the Committee set up by the State of Kerala (respondent No.1) under Section 9 of the Minimum Wages Act, 1948 (hereinafter referred to as "the Act") for revision of minimum wages payable to the employees working in the private hospitals and other allied institutions was repelled by the Single Judge.;