A M ALLISON E B SHAWE Vs. B L SEN:B L SEN

JUDGEMENT

(1.) THE Judgment of the court was delivered by:

(2.) THESE two appeals with certificates under Art. 133 (1) (c) of the Constitution are directed against a judgment of the High court of Judicature in Assam dismissing the appellants' application under Art. 226 challenging the orders of the first respondent Shri B. L. Sen, Deputy Commissioner, Sibsagar, whereby he allowed the applications filed on behalf of the labourers employed in the Teok Tea Estate and the Dalim Tea Estate under section 20 of the Minimum Wages Act, 1948 (Act XI of 1948), hereinafter referred to as the Act.

(3.) BY another notification No. GLR. 352/51 dated 12/05/1952, the said government explained that the word ` may ` mentioned in the notification dated 11/03/1952, will have the force of ` shall `. The result was that in cl. (2) of the said notification, the last sentence ran as: `The existing tasks and hours of work shall continue until further orders.