- (1.) THESE two connected writ petitions are more or less identical in nature and are being decided by means of a common order. Petitioners before this Court seek quashing of the notification dated September 24, 2008 as well as the consequential order issued by the State Government dated september 27, 2008, For ready reference the notification dated September 24,2008 is being quoted below: "vernacular matter omitted. "
(2.) COUNSEL for the petitioners submit that the State Government cannot delegate the powers of the Labour Commissioner upon the chief Executive Officer, as has been done under the impugned order and therefore the impugned orders are illegal. According to him the orders have the effect of delegating the power of the Labour Commissioner upon the Chief executive Officer, which is not permissible.
(3.) THE contention so raised by the counsel for the petitioners does not appeal to the Court. Section 11-A of the U. P. Industrial Disputes Act confers a power upon the State Government qua delegation of its powers, it reads as follows: "11-A. Delegation of powers - The State government may, by notification in the official Gazette, direct that any power exercisable by it under this Act or rules made thereunder shall, in relation to such matters and subject to such conditions if any, as may be specified, in the direction, be exercisable also by such officer or authority subordinate to the State Government as may be specified in the notification. ";