- (1.) There are twenty one petitioners in this petition, filed under Article 226 of the Constitution. Whereas petitioners Nos. 2 to 21 are the persons who carry on the trade of manufacturing Beeris in various districts of the State, petitioner No. 1 is the Secretary of an Association known as 'Beeri Traders Association' of which petitioners Nos. 2 to 21 are the members.
(2.) In order to provide for the welfare of the workers employed in the manufacture of cigar and beeris and for regulating the conditions of their work and matters connected therewith, the Parliament enacted an Act entitled Beeri and Cigar Workers (Conditions of Empolyement) Act (1966) (Act 32 of 1966), hereinafter referred to as the Act. Thereafter the Governor of the State, exercising powers conferred by Section 44 of the Act, framed rules called the Beeri and Cigar Workers (Conditions of Employment) Rules 1969, hereinafter referred to as the Rules.
(3.) The petitioners filed the present petition impugning the validity of a large number of sections of the Act as also that of the Rules framed thereunder and prayed that an appropriate writ be issued to quash those provisions.;