V.G.Oak, J. - (1.) These are three connected writ petitions directed against the same Government notification issued under Section 3 of the Uttar Pradesh Industrial Disputes Act, 1947 (hereafter referred to as the Act). Since the three (petitions raise the same questions of fact land law, it will be convenient to dispose of the three petitions by a common judgment. I shall refer to the facts in one case. J.K. Jute Mills Company, Ltd., Kanpur, are the petitioner in Writ No. 1254 of 1961.
(2.) According to the affidavit filed on behalf of the petitioner, the petitioner is a public limited company. It carries on business of manufacture of jute goods at Kanpur. On 25 August 1960, the Government of India set up a central wage board for jute industry. The wage board recommended that certain interim relief should be given to workmen in the jute industry. The interim relief was by way of additional wages for 1960 and 1961. The recommendation of the wage board was accepted by the Central Government. The State Government thereupon proceeded to Rot on the recommendation of the wage board. The petitioner was advised to implement the recommendation of the wage board. But the petitioner was not agreeable, it was pointed out to the State Government that conditions in Uttar Pradesh were different from those obtaining in Bengal. It was not, therefore, practicable to implement the recommendation of the wage board by the three petitioners. But the State Government did not accept the protest lodged on behalf of the petitioners. On 25 April 1961, the State Government issued an order under Section 3 of the Act directing the three petitioners to grant interim relief to their workmen with effect from 1 October 1960. These writ petitions are directed against the Government notification, dated 25 April 1961.
(3.) The president of the J.K. Jute Mill Mazdoor Union, Kanpur, has filed one counter-affidavit on behalf of respondent 2. Sri Har Swarup Sharma, who is Up Sachiv to Uttar Pradesh Government in the Labour Department, has filed another counter-affidavit on behalf of respondent 1.;