REGENT COMPUTRONICS PVT. LTD.

BIDI LEAVES AND TOBACCO MERCHANTS' ASSOCIATION Appellant

V/S

STATE OF BOMBAY Respondents

Referred Judgements :-

FENTON V. HAMPTON [REFERRED TO]
BARRACLOUGH V. BROWN [REFERRED TO]
A. M. ALLISON V. B. L. SEN [REFERRED TO]
FENTON V. HAMPTON [REFERRED TO]
TROLLY,DRAYMEN AND CARTERS UNION OF SYDNEY AND SUBURBS V. MASTER CARRIES ASSOCIATION OF N. S. W. [REFERRED TO]
ROSSI V. EDINBURGH CORPORATION [REFERRED TO]
R.M.D.C. V. UNION OF INDIA [REFERRED TO]
P. G. CHAKRAVARTHY V. MANAGER,BEWAN TEA ESTATE [REFERRED TO]
H. T. HENSON V. M. SULTAN,DEPUTY COMMISSIONER [REFERRED TO]
CHINTAMANRAO VS. STATE OF MADHYA PRADESH [REFERRED TO]
BIJAY COTTON MILLS LIMITED VS. STATE OF AJMER [REFERRED TO]
A M ALLISON E B SHAWE VS. B L SEN:B L SEN [REFERRED TO]
EXPRESS NEWSPAPER PRIVATE LTD VS. UNION OF INDIA [REFERRED TO]
THOMAS VS. STATE OF TRAVANCORE COCHIN [REFERRED TO]
SOUTH INDIA ESTATE LABOUR RELATIONS ORGANISATION VS. STATE OF MADRAS [REFERRED TO]
MADHYA PRADESH MINERAL INDUSTRY ASSOCIATION VS. REGIONAL LABOUR COMMISSIONER CENTRAL CIVIL LINES NAGPUR [REFERRED TO]
BHIKUSA YAMASA KSHATRIYA VS. SANGAMNER AKOLA TALUKA BIDI KAMGAR UNION [REFERRED TO]
CENTRAL INDIA SPINNING WEAVING AND MANUFACTURING CO LTD VS. STATE INDUSTRIAL COURT AT NAGPUR [REFERRED TO]

JUDGEMENT

(1.) This order will also govern Special Civil Application No. 214 of 1958. In these petitions the petitioners challenge the notification issued by the Government of Bombay in Labour and Social Welfare Department, dated 11 June, 1958, under the Minimum Wages Act, 1948. That notification runs thus :

(2.) For all bidis in which 7 chataks or more of tobacco mixtures is used and for those bidis which are known as "hathakhun" bidis, there shall be an increase of 12 nP. per 1,000 bidis in the rates mentioned above in all the areas.

(3.) It shall be within the discretion of the employer to decide which are "chhat" bidis or bid bidis, up to 5 per cent of the bidis prepared by the employee. If the employer decides that any bidis are "chhat" or bad, the "chhat" or bad bidis up to 5 per cent shall be destroyed forthwith by the employee and whatever tobacco is recovered from them shall be retained by the employer. If, however, the employer wants to retain these "chhat" or bad bidis, he shall pay full wages for the same to the employee.

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BIDI LEAVES AND TOBACCO MERCHANTS ASSOCIATION Vs. STATE OF BOMBAY

Referred Judgements :-

JUDGEMENT

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