- (1.) HEARD Mr. L. K. Bajla, learned counsel for the petitioner and Mr. R. K. Marathia, learned GP 2 and with their consent this writ application is disposed of at this stage.
(2.) IN this writ application the petitioner, who is the Association of the owners of the small scale industries has challenged the Notification dated 22. 10. 1999 issued by the Joint Secretary to the Government of Bihar, Department of Labour, Employment and Training revising the rate of clearness allowance earlier notified by Notification dated 25. 5. 1998.
(3.) MR. Bajla mainly contended that the respondents-authorities have issued the impugned notification revising the dearness allowance without observing the direction of this Court in the order passed in CWJC No. 2698/98 (R ). Learned counsel submitted that in the earlier notification dated 25. 5. 1998 the rates of VDA at CPI 1972 was notified and the total wages worked out to 39. 70 + 11. 31 = 51. 01 per day. This Court found a prima facie error in calculation and referred the matter to the Board for consideration. According to the learned counsel, in spite of the error found in the notification the respondents-authorities are strict to the same calculation and came with the impugned notification.;