High Courts06 Jul 2017Dismissed
PWD Employees Union - Through President & Ors. Vs State of Gujarat & Ors.
Gujarat High Court · (2017) 07 GUJ CK 0156
Constitution of India, Article 14, Article 14, Article 21, Article 21, Article 226, Article 226, Article 16, Article 16, Article 23, Article 23, Article 39(d), Article 39(d) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Amendment of the Schedule - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Prohibition of traffic in human beings and forced labour - Prohibition of traffic in human beings and forced labour - Certain principles of policy to be followed by the State - Certain principles of policy to be followed by the StateContract Labour (Regulation and Abolition) Act, 1970, Section 21, Section 21 - Responsibility for payment of wages - Responsibility for payment of wagesMinimum Wages Act, 1948, Section 20, Section 20, Section 12, Section 12 - Claim - Claim - Payment of minimum rates of wages - Payment of minimum rates of wages