- (1.) THIS is a petition under Article 226 of the Constitution by the Lakshmi Devi Sugar Mills Ltd. against seven opposite parties in the following circumstances.
(2.) THE original writ application was presented on 28-2-1951. Amendments were made to it subsequently to an appreciable extent and a consolidated petition was subsequently filed on 21-9-1954. The reliefs claimed in this petition relate to the quashing and enforceability of a certain G. O. issued by the U. P. State Government on 11-1-1950, and to the quashing of the orders of the Conciliation Board, Industrial Court and the Labour Appellate Tribunal.
(3.) THE G. O. No. 167 (ST) (II)/xviii, dated 11-1-1950, was issued by the Governor of the United provinces in exercise of the powers conferred by Section 3, United Provinces Industrial Disputes act, 1947 (Act No. 28 of 1947 ). The directions given are in two paragraphs. Paragraph 1 enjoins that every vacuum pan sugar factory in the United Provinces shall from the date of the order allow certain festival holidays with wages to its employees notwithstanding anything contained in the standing orders. Paragraph 2 enjoins that if certain employees had not been granted holidays on those festivals during the period between 24-11-1948 and 11-1-1950, the date of the order, the factory will pay to its employees within a certain period one day's additional wage in lieu of and for each one day's holiday not so allowed.;