GENERAL MANAGER, BALCO Vs. AUTHORITY UNDER THE MINIMUM WAGES ACT AND OTHERS

JUDGEMENT

(1.) We would rather begin with the caution administered by the Apex Court elsewhere that in appreciating the kind of averments pleadings set out in an affidavit like the one filed in support of the above M.C.Cs., the Court shall not keep its commonsense in cold - Storage and its experience at bay.

(2.) The backdrop of the members of the Chhattisgarh High Court Bar Association and absenting from the Court proceedings on 23rd Aug., 2006 as a mark of protest against the action of the State Government in appointing outsiders as Law Officers of the State, in brief, is as follows.

(3.) It appears that on or before 22nd Aug., 2006 the Bar Association had resolved that its members should abstain from the Court proceedings on 23rd Aug. 2006. Having passed such resolution. on 22nd August. 2006 at 1.30 p.m., Shri P.K.C. Tiwari, President of the Chhattisgar High Court Bar Association accompanied by Shri Shailendra Dubey and Shri Ravish Verma and certain other senior members of the association met the Chief Justice and presented a letter dated 22nd Aug., 2006. The said letter reads as follows :