- (1.) Heard Sri Praveen Kumar, holding brief of Sri Bharatji Agarwal, learned counsel for petitioner.
(2.) Writ petition is directed against the notification dated 11.7.1990 issued by State Government under Section 3 (1) (b) read with Section 4 (1) of Minimum Wages Act. 1948 (hereinafter referred to as "Act, 1948") revising minimum wages payable to workmen of different categories.
(3.) It is contended that impugned notification has been issued in contravention of Section 7 of Act, 1948 i.e. without the advice of Advisory Board and it is contended that consultation with Advisory Board is mandatory and without its consultation a notification revising minimum wages of workmen under Section 4 (1) of Act, 1948 would be illegal.;