AIR 1961 MADHYA PRADESH 96 ::(1961) 1 LabLJ 89 ::(1960 - 61) 19 FJR 105 ::1960 MPLJ 1201 ::1960 JabLJ 1143 ::ILR (1960) Madh Pra 769

Madhya Pradesh High Court

Hon'ble Judge(s): P. V. Dixit , C.J. AND K. L. Pandey , J

Constitution of India , Art.14— Notification applying provisions of Bombay Industrial Relations Act, 1946 to biscuits and confectionary undertakings in Madhya Bharat, employing more than hundred workers - No unreasonable classification. The notification issued by the Madhya Bharat State under S. 2(4) of the Bombay Industrial Relations Act, 1946, as adapted by the Madhya Bharat Industrial Relations (Adaptation) Act, Samvat 2006, applying all the provisions of the Bombay Act to those undertakings of the biscuit and confectionary industry in the Madhya Bharat region which employed more than hundred workers from the date of the publication of the notification, did not offend Art. 14 of the Constitution. In view of the policy of the Act, a classification based on the number of employees had a reasonable relation to the object sought to be achieved by the statute. The limitation on the applicability of the Act to undertakings of biscuit and confectionary industry employing more than hundred workers did not bring about an unreasonable and arbitrary classification between such industries and those employing less than hundred workers. Consequently the notification was valid. .....