CHAMBER OF COMMERCE AND INDUSTRIES AND ANOTHER Vs. THE STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) This writ application is directed against a notification bearing S.O. No. 1744 dated 27.12.1975 as contained in Annexure 1 to the writ application whereby and whereunder the fee for registration of workman under the provisions of Bihar Shops and Establishment Act, was increased. This notification has been declared ultra vires by a Division Bench of this Court reported in, 1980 B.L.J.R. 349. In view of the fact that the notification in question itself has been quashed by a Division Bench decision of this court in the aforementioned decision, this petition must succeed.

(2.) In the result, this writ application is allowed with costs which is quantified at Rs. 1000/ -