CATHOLIC CENTRE STAFF UNION Vs. ARCHBISHOP OF MADRAS

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution preferred by the Catholic Centre Staff Union represented by its secretary, for the issue of a writ of certiorari to quash the order of the Commissioner of Labour, dated 15 September 1958, and passed in application No. 6 of 1958 made by the Archbishop of Madras, Mylapore. That application was made under Section 51 of the Madras Shops and Establishments Act, 1947, for a decision that the provisions of that Act would not apply to the staff employed in the Catholic Centre, Madras.

(2.) IT is alleged in the affidavit filed along with the application that the following activities were carried on at the Catholic Centre, situated in

(3.) THE staff employed by the Catholic Centre is said to be looking after all the clerical, maintenance, supervision work, connected with all the abovementioned activities of the Catholic Contra. Though the rules and objects of the Catholic Centre do not provide for the carrying on of any activities for profit, it is said that the actual receipts from the various activities carried on by the centre are much in excess of the expenditure incurred and consequently a substantial surplus money in left in the hands of the Archbishop.