M.KATJU, J. - (1.) This writ petition has been filed against the impugned notification dated November 21, 1989 (Annexure A-III to the writ petition).
(2.) We have heard learned counsel for the parties. The petitioners are manufacturers of Bidis. They engage labour for rolling the Bidis. It is alleged in para 2 to the writ petition that the Central Government created various Zones in India for regulating the wages of Bidi Rollers. It is alleged in para 3 that a settlement was arrived between the State Government, representatives of the Labour Unions, and the employers in 1982 and the State Government by notification dated May 21, 1982 fixed the minimum wage at Rs. 7.50 per thousand Bidis (vide Annexure A-I to the writ petition) which has been issued under Section 3(b) of the U.P. Industrial Disputes Act, 1947.
(3.) It is alleged in para 4 of the petition that in 1987 the prices of the commodities rose up and hence the State Government of Madhya Pradesh raised the minimum wages of Bidi Rollers to Rs. 10.50 per thousand Bidis (vide Annexure A-II to the writ petition). Again in 1989 on account of rise in prices of commodities and the price index, the State of Madhya Pradesh raised the minimum wages of Bidi Rollers to Rs. 14/- per thousand Bidis (vide Annexure A-III to the writ petition).;