High Courts23 Sept 2011Allowed
Karnataka Prantya Raita Sangha Vs Union of India, The State of Karnataka, Director National Rural Employment Guaranty Scheme Department of Rural Development and Panchayat Raj and Karnataka State Employment Guarantee Council Bharathiya Mazdoor Sangha Vs Union of India, The State of Karnataka and Director National Rural Employment Guaranty Scheme Department of Rural Development and Panchayat Raj C. Ramanjaneya, Rangaswamy, Govindaraju and Hanumantharaju Vs Union of India, The State of Karnataka Department of Rural Development and Panchayat Raj, Director National Rural Employment Guaranty Scheme Department of Rural Development and Panchayat Raj M.S. Building, Bangalore, Karnataka State Employment Guarantee Council and Committee on wage and labour standards
Karnataka High Court · (2011) 09 KAR CK 0190
Constitution of India, 1950 — Article 23, 41Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 6 (1), 6 (2)