Full Judgment Text
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PETITIONER:
PARVEJ AKTAR AND ORS.
Vs.
RESPONDENT:
UNION OF INDIA AND ORS.
DATE OF JUDGMENT05/02/1993
BENCH:
MOHAN, S. (J)
BENCH:
MOHAN, S. (J)
SHARMA, L.M. (CJ)
VENKATACHALA N. (J)
CITATION:
1993 SCR (1) 803 1993 SCC (2) 221
JT 1993 (1) 453 1993 SCALE (1)456
ACT:
Handlooms (Reservation of Articles for Production) Act,
1985:
Sections 3 and 4-Order reserving certain articles for
exclusive production by handlooms-Constitutional validity
of-Whether in conflict with clause 20 of Cotton Textile
(Control) Order, 1948.
Constitution of India, 1950:
Articles 14, 19(1)(g), 39(b) & (c), 43-Order u/s. 3(1) of
the Handlooms (Reservation of Articles for Production) Act,
1985-Reserving of certain articles for exclusive production
by handlooms-Whether amounts to protective discrimination-
Whether creates unreasonable restriction on power-loom
industry-Whether in the nature of creating monopoly-
Directive Principles of State Policy-Giving effect to.
HEADNOTE:
In the present Writ Petition and the transferred cases, the
constitutional validity of Handlooms (Reservation of
Articles for production) Act, 1985 and the order dated 4th
August, 1986 issued under S3(1) of the Act, directing that
certain articles/class of articles to be exclusively
reserved for production by handlooms, has been challenged on
the ground of violation of Articles 14 and 19(1)(g) of the
Constitution of India.
On behalf of the petitioners, it was contended that total
reservation of certain items of textiles in favour of
handlooms would have the effect of creating a monopoly, the
total prohibition of manufacture of certain clothes by the
powerloom sector violated Article 19(1)(g) of the Constitu-
tion; that the periodic review provided under Section 3(5)
of the Act has not taken place at all; that the restrictions
did not serve any public Interest; and that the Act and the
Cotton Textile (Control) Order, 1948 could not operate in
the same field and so the orders dated 4.8.86 issued under
the Act were ultra vires.
804
On behalf of the Respondents it was contended that the Act
was entirely different from the Cotton Textiles (Control)
Order 1948 Issued under the Essential Commodities Act, and
as such there was absolutely no repugnance. It was also
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contended that an Expert Committee was constituted to go
into handloom, powerloom and textile mill industries, and
based on this Committee’s report, textile policy statements
were Issued and the Act therefore was a product of overall
assessment to protect handloom industry which was sinking In
spite of the various concessions.
Dismissing the matters, this Court,
HELD : 1. It is incorrect to state that the powerloom sector
has come to be affected. Originally, the holders of four
powerlooms were exempt. But these powerloom owners diverted
their products to larger powerloom owners. Once those
textiles enter the market there was no possibility of
finding out whether they had been manufactured by the owners
of four powerlooms. Therefore, it became necessary to
impose this prohibition. When the Act advances a directive
principle contained under Article 39(b) and (c), it cannot
be called unreasonable. [811D-E]
2. The Cotton Textile Control Order 1948 issued under the
Essential Commodities Act deals with the production while
the Handlooms (Reservation of Articles for Production) Act,
1985 Is an Act which deals entirely with handloom. The
order issued under Section 3 of the Act is only for
protection and development of handloom industry. There is
no question of both the Cotton Textile Control Order and the
Order under challenge operating in the same field. In view
of the non-obstante clause in S.3(1) of the Act, the subject
of handlooms textiles was taken out of the purview of
Industries (Development and Regulation) Act, 1951 and a
separate Act has been passed. Merely because clause 20 of
the Cotton Textile Control Order confers an enabling power
that does not mean that an order issued under the Essential
Commodities Act will prevail. The objects of the Act and
the Essential Commodities Act under which the Cotton Textile
(Control) order is issued are different. Therefore, the
order under Section 3(1) of the Act does not run counter to
clause 20 of Cotton Textile Control Order. [816H, 822F,
824D]
Ch. Tika Ramji v. State of Uttar Pradesh, [1956] SCR 393
and Harishankar Bagla v. 7he State of Madhya Pradesh, [1955]
SCR 380 at 391, relied on.
805
3. There is no question of monopoly created in favour of
handloom industry. Certain kinds of textiles are reserved
to the handloom industry. Still there are number of Items
available for powerloom owners which they can manufacture.
The items of textiles generally manufactured In the mill and
powerloom sectors have been left out from reserved items.
Only those items which have traditionally been manufactured
on handlooms have been reserved for this sector. Recently
when the powerloom started producing the items which were
traditionally being manufactured on handlooms, that caused a
serious inroad into the handloom industry. The result was
an unequal competition for the handloom sector. Handloom
industry is the biggest cottage industry in the country and
is next only to agricultural sector in providing rural
employment. The protection has been given by the Government
to handloom weavers because the livelihood of handloom
weavers is threatened due to the production of all types of
Items and varieties by the powerloom industry. It is common
knowledge that the handloom weavers are economically very
poor and will have no alternative employment in the rural
areas unless protected through reservation of varieties for
them. Therefore, the restrictions on the powerloom industry
are not only reasonable but also fully justified. Moreover,
the protection given to the handloom industry is in
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furtherance of the objectives laid down in the directive
principles. Even if these restrictions result in the total
exclusion of the powerloom sector, such restrictions are
reasonable. [824G-H, 826E, F, G, 827A]
Orient Weaving Mills v. Union of India, AIR 1963 SC 98 and
Narendra Kumar v. Union of India, [1960] 2 SCR 375, relied
on.
Rustom Cavasjee Cooper v. Union of India, [1970] 3 SCR 530,
distinguished.
State of Rajasthan v. Mohan Lal Vyas, [1971] 3 SCC 705;
Municipal Committee v. Haji Ismail, AIR 1967 Punjab 32;
Maniram Budha Chamar v. Pamalal Motiram Chamar, AIR 1962
Madhya Pradesh 275; Mohd. Hanif Quareshi v. State of Bihar,
[1959] SCR 629; State of Madras v. V.G. Row, [1952] SCR 597;
Virendra v. State of Punjab, [1958] SCR 308; Mohd. Faruk v.
State of Madhya Pradesh, [1970] 1 SCR 156 and Municipal
Corporation of the City of ahmedabad v. Jan Mohammed
Usmanbhai [1986] 2 SCR 700, referred to.
4. Article 14 requires that all persons subject to a
legislation must
806
be treated &like. Equals must be treated alike, in like
circumstances and conditions. Undoubtedly, the handloom
sector forms a distinguishable class separate from powerloom
sector or mills sector. The reservation of certain articles
for exclusive production in the handloom sector has the
objective of protecting the handloom sector against unequal
and powerful competition by the mechanised powerloom/mills
sector. At the same time, it is also necessary to ensure
continued production coupled with sustained employment to
the handloom weavers largely concentrated in the rural
areas. This is also in accord with the Government’s
declared policy of supporting handloom sector due to its
large employment potential. Thus the classification has a
rational nexus with the objective of the Act.
[829G,H; 830AB]
5. The handlooms are operated manually, the number of
persons employed Is many times more than powerloom for
production of similar quantities of cloth. The reservation
of articles for handlooms does not pose any serious threat
to powerlooms. It has been proved by the fact that even
though the handlooms reservation orders have been on the
statute book since 1950, the powerlooms have continued to
proliferate and there is no reason to believe that any of
these looms are likely to be closed due to the Reservation
Order. The powerloom owners are only required to diversify
their line of production so that they do not produce cloth
reserved for handlooms. Since the Government policy has
always been to create more employment particularly In rural
areas, it will be unthinkable to Imagine the social problems
that will be created if the employment of millions of
handloom weavers Is taken away by allowing powerlooms to
produce all items without any reservation. [829B-E]
6. Sub-section (1) of Section 3 of the Act states that the
order specifying the articles for exclusive production of
handloom could be issued for the protection and development
of handloom industry from time to time. Therefore, the
reservation is not for all time to come. It could be
revised periodically. Atleast once a year there could be a
meeting of the Advisory Committee. [830CE]
7. The interest of the powerloom sector has been taken
into account and powerlooms were represented albeit
indirectly on the Advisory Committee. The sub-committees
formed by the Advisory Committee had visited many places in
the country and discussed the matter with officers of the
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807
State Governments and met persons representing different
textile sectors. Apart form the reports removed from the
sub-committees, the representations received by the
Government from various textile Interests were duly
considered by the Advisory Committee before making their
recommendations. It is, therefore, Incorrect to say that
proper opportunity was not provided to the petitioners for
making representations. Moreover, representatives from
powerloom sector, mills sector and powerloom silk sector
have been specifically included in the Advisory Committee.
It cannot therefore be said that no opportunity was afforded
to powerloom sector and that under Section 3 of the Act
regard was bad only to the handloom industry while under
clause 20 of the Cotton Textile Control Order an over all
view of all the industries could be taken. [831B-E]
JUDGMENT:
CIVIL EXTRAORDINARY JURISDICTION : Writ Petition (Civil) No.
1526 of 1987.
(Under Article 32 of the Constitution of India).
D.P. Gupta, Solicitor General Altaf Ahmed, Additional
Solicitor General, M.N. krishnamani,V. Shekhar, Ms. A.
Subhashini K. Swamy, R. Jagannath Goulay,Ms. Malini Poduval
R. Mohan, R.F. Nariman, P.H. Parekh, Sahu, MA. Firoz,
Sudarsh Menon, M.K.D. Namboodri A Subba Rao, Ranjit
Kumar,R.N. Keshwani Hirendra Krishna Dutt, Mrs. Nandini
gore, Mrs. M. Karanjawala, Ms. Sushma Suri, Anil Kumar
Sangal and B. Krishna Prasad for the Appearing Parties.
The Judgment of the Court was delivered by
MOHAN, J. The writ petition and the transferred cases
challenge the validity of Handlooms (Reservation of Articles
for Production) Act, 1985 (22 of 1985) (hereinafter referred
to as the Act) and the order bearing No. DCP/BNP/1(2) 1986
dated 4th August, 1986 issued under sub-section (1) of
Section 3 of the Act. This Act is to provide for
reservation of certain articles for exclusive production by
handlooms and for matters connected therewith. On 31st of
March, 1986, the Act came into force. Section 4 of the Act
provides for constitution of an Advisory Committee to make
recommendations to the Central Government to determine the
of any article or class of articles that may be reserved for
exclusive production by handlooms. On 2nd June, 1986, in
exercise of the powers conferred under Section 4 of the Act,
the Central Government constituted an Ad-
808
visory Committee. The said Advisory Committee submitted its
recommendations. After considering those recommendations
the impugned order dated 4th of August, 1986 was issued
directing, certain articles/class of articles to be
exclusively reserved for production by handlooms. It is
this order which is attacked on the following grounds in all
these cases.
The Act and the impugned order are violative of Articles 14
and 19(1)(g) of the Constitution.
Accordingly to Mr. M.N. Krishnamani, learned counsel for the
petitioners total reservation of certain items of textiles
in favour of handloom would have the effect of creating a
monopoly. This Court in State of Rajasthan v. Mohan Lal
Vyas, [1971] 3 SCC 705 has categorically laid down that no
monopoly can be created in favour of an individual. Similar
views have been expressed by the High Courts as seen from
Municipal Committee v. Haji Ismail, AIR 1967 Punjab 32 and
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Maniram Budha Chamar v. Pamalal Motiram Chamar, AIR 1962
Madhya Pradesh 275.
Equally, when there is a total prohibition of manufacture of
these clothes by the powerloom sector, that again, violates
Article 19(1)(g) of the Constitution. In support of his
submission, the learned counsel relies on Rustom Cavasjee
Cooper v. Union of India [1970] 3 SCR 530 and also Narendra
Kumar v. Union of India, [1960] 2 SCR 375.
The next argument of the learned counsel is that though
under Rule 3(5) the Advisory Committee is to meet once a
year, that has not taken place at all. The idea of such a
provision is that there must be a periodic review which
review has not taken place at all.
The restrictions in this case if, are to be justified, it
should be in public interest. Here, no public interest is
subserved. On the contrary, when the powerloom goods are
available at a lower rate to the detriment of powerloom
manufacturers, the restrictions have come to be imposed.
This submission is sought to be fortified by relying on
Mohd. Hanif Quareshi v. State of Bihar, [1959] SCR 629 and
State of Madras v. V. G. Row, [1952] SCR 597 at 607.
Mr. R.F. Nariman, learned counsel appearing for Textile
Mills from Gujarat in Transferred Cases Nos. 111-117 of 1988
would argue as under:
The Cotton Textile (Control) Order 1948 dated 2nd August,
1948
809
and the impugned Act cannot operate in the same field.
Section 6 of the Essential Commodities Act, 1955 contains a
non-obstante clause. Clause 20 of the Cotton Textile
(Control) Order, 1948 confers power on the Commissioner to
reserve just as the Notification issued under the Handlooms
Act. Therefore, these orders will prevail as against the
impugned,order because Section 3 of the Act says
’notwithstanding Industrial Development Regulation Act’.
The Cotton Textile Commissioner while issuing orders under
clause 20 is enable to augment production of handloom
industry. Therefore, this order cannot operate against the
same.
Under Section 3 of the Act, the authority only looks at the
handloom industry while under clause 20 the Cotton Textile
Commissioner must have regard to the over all textile
industry. Hence, the Notification under Section 3 is ultra
vires of clause 20.
The subjective satisfaction of this Advisory Committee
constituted under Section 4 alone is taken into
consideration without regard to the petitioner’s
representation. This is bad in law in view of V.G. Row’s
case (supra). The same view was reiterated in Virendra v.
State of Punjab, [1958] SCR 308.
By the impugned order there is a serious dislocation of
powerloom industry and substantive rights guaranteed under
Article 19(1)(g) of the Constitution have been violated by
Sections 3, 4, 5, and 18 of the Act. Such restrictions
amounting to prohibition have been struck down, by this
Court in Mohd Faruk v. State of Madhya Pradesh, [1970] 1 SCR
156 and Municipal Corporation of the City of Ahmedabad v.
fan Mohammed Usmanbhai [1986] 2 SCR 700.
If the restrictions are unreasonable, certainly the Court
will refuse to uphold the same.
Mr. Altaf Ahmad, learned Additional Solicitor General
appearing for the respondent, Union of India, meeting these
arguments, states as follows.
The Cotton Textile (Control) Order, 1948 is traceable to
List III Entry 33 of 7th Schedule of the Constitution.
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While the impugned Act is covered by List II Entries 24 and
27 this is supplementary to the Industrial Development and
Regulation Act, 1951 which is traceable to List I Entry
810
52 of the 7th Schedule. Under the Industrial Development
and Regulation Act Section 2 talks of declaration. Section
3(h) states as to what is meant by Schedule. Section 3(i)
states ’Schedule’ means a Schedule to this Act. Item 23 of
1st Schedule deals with textiles including those dyed,
printed or otherwise processed. Handloom industry is taken
out of the purview of Industrial Development and Regulation
Act and a separate enactment, namely, Handlooms (Reservation
of Articles for production) Act, 1985 (22 of 1985), the
impugned Act, has been made. Cotton Textile (Control)
Order, 1948 deals with finished products. That is why it is
traceable to Entry 33 of List III of 7th Schedule which
deals with production. Therefore, the impugned Act is
entirely different from the Cotton Textile (Control) Order,
1948 which is an order issued under the Essential
Commodities Act. There is absolutely no repugnance.
In a similar situation dealing with Sugarcane Control Order
this Court explained the position vis-a-vis Industrial
(Development and Regulation) Act, 1951 in Ch. Tika Ramji v.
State of Uttar Pradesh, [1956] SCR 393. The ratio of that
judgment will apply here.
The Handloom Act only gives effect to the directive
principles under Article 39(b) and (c) of the Constitution.
In such a case, this Court has always upheld such
restrictions. As to the reasonableness, of these restric-
tions, the learned counsel would strongly rely on the
counter affidavit and particularly, the report of the High-
powered Study Team under the Chairmanship of Mr. B.
Shivaraman, which has been quoted therein. If public
interest warrants, restrictions could include prohibitions
as well. The case in point is Narendra Kumar v. Union of
India, [1960] 2 SCR 375.
Mr. Dipankar P. Gupta, learned Solicitor General
supplementing the argument submits that the Government
studied the over all problem of textile industry for a
number of years. In 1964, the powerloom inquiry was
constituted. In 1974, a high power Study Team constituted
under the Chairmanship of Mr. B. Sivaraman, the then Member,
Planning Commission made the following observation in
respect of effect of powerlooms and the employment in the
handlooms sector in their report:
"Every new powerloom itself put out of action
six handlooms in the country. A handloom
actually is a family industry and not an
individual’s field alone. When National
Policy is to support the expansion of the
rural industry
811
of handloom in order to give more employment
in the rural sector, we shall be working at
cross purpose in encouraging at the same time
powerlooms to displace a large number of
handlooms.’
Then, a Study Group was constituted in 1981. An Expert
Committee was constituted to go into handloom, powerloom and
textile mill industries. Based on this, from time to
time,textile policy statements were issued. In the year
1981 and 1985, it is found that next only to agricultural
sector, handloom sector provides major rural employment.
Therefore, the impugned Act is a product of over all
assessment to protect a handloom industry which was sinking
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in spite of the various concessions.
It is incorrect to state that the powerloom sector has come
to be affected. Originally, the holders of four powerlooms
were exempt. But these powerloom owners diverted their
products to larger powerloom owners. Once those textiles
enter the market there was not possibility of finding out
whether they had been manufactured by the owners of four
powerlooms.
Therefore, it became necessary to impose this prohibition.
When the Act advances a directive principle contained under
Article 39(b) and (c), it cannot be called unreasonable.
We shall first examine the background leading to the passing
of the impugned enactment.
On 8.1.63, the Government of India appointed a committee,
called "The Powerloom Enquiry Committee’ under the
Chairmanship of Shri Ashok Mehta. This Committee submitted
its report to the Government of India on 5.6.1964. Amongst
others, the Committee recommended that the production of
coloured sarees should be reserved exclusively for handloom
sector. In a reference to reservation, the committee has
said:-
"Even with the phased programmes of
introduction of powerlooms in the handloom
sector, the handloom sector would continue to
play a prominent role for some decades. It
will be necessary therefore, to ensure that
this Sector is given assistance by a further
Reservation of field of
812
production."
The said Study Team under the Chairmanship of Mr. B. Sivar
an inter alia made the following recommendation:
"It will be noticed that three items are
reserved exclusively for the handlooms and
powerlooms units having up to 4 powerlooms.
Any breach of these orders is punishable under
the Essential Commodities Act. In actual
practice, however, the orders are honoured
more in breach than in compliance and there is
very little of prosecution under the Essential
Commodities Act. The most glaring example of
such breach is the production of coloured
cotton sarees by the powerlooms of
Maharashtra. Litigation of various nature is
entered into by the powerloom sector to delay
the process of law. As a result, even the
little punitive action that is attempted
becomes infructuous. There is also the
inherent difficulty of dean with the eight
items which are also open to powerloom units
with four looms and less. Once the goods
leave a powerlooms it becomes very difficult
to establish whether the were produced in a
unit with more than four powerlooms or in a
smaller unit. As a result, the protection
supposed to have been given to the handloom
sector by reserving certain items of
production for the sector has been sub-
stantially only on paper and the powerloom
sector has been producing the reserved items
whenever it has found it profitable to do so.
The team recommends that the eight items which
are also open powerloom units with four looms
and less shall be reserved exclusively for the
handloom sector.’
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The Government of India appointed a Study Group on
’Reservation of Handlooms’ on 12th August 1980 under the
Chairmanship of Textile Commissioner who has given the
following recommendations in respect of certain articles for
exclusive production by handlooms:
"It may be true that owing to the dispersed
nature of the industry, the much needed
orientation of production to market needs is
very much wanting in the handloom sector.
813
Yet more important is the inherent
technological disadvantage of the handloom
sector and the unequal competition that it has
to face from the mill and powerloom sector on
this account.’
It is a matter of common knowledge that the bulk of the
handlooms in the country produce ’break and butter item’
such as gray dhoties, sarees, towels and plain household
fabrics. It is these looms which have suffered on account
of the growing competition from the powerlooms. It is in
this context that the reservation of certain items of
handlooms acquires importance.
In order to obviate the possibility of further litigations,
the Study Group feels that it would be advisable to have a
separate legislation for the handloom sector.
The Expert Committee observed in April 1985 thus:
"The vast growth of powerlooms has been due to
certain advantages which they have enjoyed
vis-a-vis the composite mills. These are low
wages, low fiscal levies on yarn, absence of
levy on gray fabrics which are the only
products of the powerlooms, whole-sale evasion
of protective labour legislation, low
overheads, low requirements of working capital
and flexibility in changing the product-mix to
suit market demands, etc. As against this, it
must be recognised that there are also certain
advantages with the composite mills. For
instance, the yarn costs to the powerlooms are
about 8% higher than for the composite miffs
.
The composite mills also have the advantage of
much higher level of technological
capabilities and marketing strength with
reputed brand names established in the market
and better quality control. On balance,
however, the advantage was distinctly with the
powerlooms so far as the production of cotton
fabrics is concerned. That this advantage has
put the composite mills in some difficulty
cannot be gainsaid. In any policy calculated
to restore health to the textile industry, it
would be necessary to approximately equalise
the advantages and disadvantages of these two
sectors and the Committee has attempted to do
this through its
814
recommendations."
It is also relevant to note that the 7th Five Year Plan
stresses the necessity for reservation of articles of the
handloom sector. The relevant extract of which is given
below:
"For the purpose of policies, the powerlooms
in the organised mill sector and the
unorganised powerloom sector shall be treated
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at par and allowed to compete on the basis of
their inherent strength and capabilities.
Effective measure, however, would be evolved
to prevent encroachment of the powerloom
sector on items reserved for handlooms.
During the VIIth Plan emphasis would be laid
on cooperativisation and development of
handlooms through Central State level
corporations, modernisation of looms and
provision of technological inputs, ensure
adequate availability of yarn and other raw
materials, increase the production of mixed
and blended fabrics on handloom, design
support to improve the competitiveness of the
product so as to eliminate the cost of
handicap of handloom vis-a-vis powerlooms,
improve marketing and infrastructure support
and strengthen the’ data base. Reservation
would continue under "Handlooms (Reservation
of Articles for Production) Act, 1985". The
provision of this Act would be enforced and
the machinery for this purpose suitably
strengthened. New Spindle age would be
installed in cooperative sector to the extent
possible. To improve the welfare of the
handloom weavers, a contributory thrift fund
scheme and worshed-cum-housing scheme would be
taken up in the Seventh Plan".
Due to the recommendations of the various Committees under
the textile policy statements announced by the Government
from time to time, the reservation of certain articles for
production of handloom had continued from 1.6.1950 under the
Cotton Textiles (Control) Order, 1948 issued under Section 3
of the Essential Commodities Act, 1955. However, experience
showed that these orders were challenged in course of law,
from time to time. The thrust of the argument on behalf of
the powerloom was that they had given higher production and
the powerloom cloth was
815
cheaper than handloom fabric. Therefore, it was contended
that the Notification issued under the Essential Commodities
Act which, in effect, seeks to prohibit production was not
in consonance with the Essential Commodities Act. It was
further urged that the Notification provides for exemption
from compliance of reservation order if sufficient reason
was adduced by the producer. It was claimed by the
powerloom owners that they were not afforded such an
opportunity to adduce evidence. To overcome such
difficulties, Government of India promulgated the Handlooms
(Reservation of Articles of Production) Act, 1985.
It is necessary to set out the statement of objects and
reasons of this Act which runs as follows:
"STATEMENT OF OBJECTS AND REASONS
The handloom industry is characterised by
sizeable unemployment and underemployment
which are due to factors like lack of
organisation of weavers, inadequate
availability of inputs, including working
capital and absence of a regular and reliable
marketing system, which can observe the entire
production. Of all these the lack of adequate
marketing system is one single factor which
comes in the way of proper development of
handlooms. Although a number of developmental
measures have been undertaken towards
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improvement of the industry yet due to
marketing difficulties production in the
Handloom sector continues to suffer. The
inherent technological constraints suffered by
the handloom sector put a disadvantage when
the sector is forced to compete with mill and
powerloom sectors in the open market. It is
in this context that reservation of certain
items for exclusive production by handloom
acquires importance. The policy of
reservation of certain items for exclusive
production by handloom has been adopted since
1950. First under the Cotton Textiles
(Control) Order 1948 and later under the
provisions of the Essential Commodities Act,
1955. This policy has helped the handloom
sector to a considerable extent. However,
during the last few years, these reservation
orders issued under the Essential Commodities
Act
816
had been challenged in various courts of law.
Though their validity had been uphold it is
considered desirable to have a separate
legislation so as to obviate the possibility
of further litigation which may seriously
affect the implementation of the reservation
orders. A study group appointed by the
Government to go into this question has also
suggested that it would be desirable to have a
separate legislation. It has been decided to
accept this recommendation, this question has
also suggested that it would be desirable to
have a separate legislation. It has been
decided to accept this recommendation.
The Bill apart from enabling the Central
Government to reserve by notified order
certain articles or class of articles for
exclusive production by handlooms after taking
into consideration the recommendations of an
Advisory Committee constituted under the
provisions of the Bill, provides for
prohibition of manufacture of such articles of
class of articles by powerloom or the other
sectorism penalties for the contravention of
the provisions of the order and other matters
necessary for implementing the provisions of
the Bill also provides for giving an exemption
to certain articles covered by the order if
the Central Government considers it necessary
so to do for the purposes of the Handloom
industry.
V.P. Singh
New Delhi
The 22nd August, 1984."
With this background, we will examine the provisions of the
Act in juxtaposition to the Industrial Development and
Regulation Act and Cotton Textile Control Order.
The Cotton Textile Control Order is an order issued under
the Essential Commodities Act. The object of the Essential
Commodities Act is to provide, in the interest of general
public, for the control of the production, supply and
distribution, and trade and commerce in certain commodities.
817
Sub-section (1) of section 3 states as follows:
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"Notwithstanding anything contained in the
Industries (Development and Regulation) Act,
1951, the Central Government may, if it is
satisfied, after considering the
recommendations made to it by the Advisory
Committee, that it is necessary so to do for
the protection and development of the handloom
industry, by order published in the Official
Gazette, direct, from time to time, that any
article or class of articles shall, on and
from such date as may be specified in the
order (hereinafter referred to as the date of
reservation), be reserved for exclusive
production by handlooms.’ (Emphasis supplied)
This Act is traceable to Entry 33 of List III of the 7th
Schedule of the Constitution. It runs as follows:
"Trade and commerce in, and the production, supply and
distribution of,
(a) the products of any industry where the
control of such industry by the union is
declared by Parliament by law to the expedient
in the public interest, and imported goods of
the same kind as such products;
(b) foodstuffs, including edible oilseeds
and oils;
(c) cattle fodder, including oilcakes and
other concentrates;
(d) raw cotton, whether ginned or unginned,
and cotton seed; and
(e) raw jute."
Industrial Development and Regulation Act, 1951 is an Act
which brings under central control the development and
regulation of number of industries, the activities of which
affect the country as a whole and the development of which
must be governed by economic factors of all India import.
The planning of future development on sound and balanced
lines is sought to be secured by licensing of all new
undertakings by the Central
818
Government. The Act is traceable to List I Entry 52 which
reads as under:
"Industries, the control of which by the Union
is declared by Parliament by law to be
expedient in the public interest."
Section 2 of the said Act reads:
’Declaration as to expediency of control by the Union.-
It is hereby declared that is expedient in the public
interest that the Union should
take under its control the industries
specified in the First Schedule.’
Section 3 is the definition section. In clause (h) it
defines "Schedule" meaning a Schedule to this Act, while
"schedule industry’ is defined under clause (i) meaning any
of the industries specified in the First Schedule.
Item 23 of First Schedule is defined as under-
"23. TEXTILES (INCLUDING THOSE DYED,
PRINTED OR OTHERWISE PROCESSED):
1. made wholly or in part of cotton,
including cotton yarn, hosiery and rope;
2. made wholly or in part of jute,
including jute twine and rope;
3. made wholly or in part of wool,
including wool tops, woollen yarn, hosiery,
carpets and druggets;
4. made wholly or in part of silk including
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silk yarn and hosiery-,
5. made wholly or in part of synthetic,
artificial (man made fibres, including yarn
and hosiery of such fibres.’
The impugned Act is traceable to Items 24 and Z7 of II of
the 7th Schedule of the Constitution which run as under:
"24. Industries subject to the provisions of
(Entries 7 and 52) of List I."
819
"27. Production, supply and distribution of
goods subject to the provisions of Entry 33 of
List III."
Therefore, handloom industry has been taken out of
Industrial Development and Regulation Act and a separate
enactment has been made.
In the light of the foregoing provisions, we shall examine
the question whether Cotton Textile Control Order and the
impugned Act can operate in the same field. Section 6 of
the Essential Commodities Act states:
’Effect of orders inconsistent with other
enactments:
Any order made under Section 3 shall have
effect notwithstanding anything inconsistent
therewith contained in any enactment other
than this Act or any instrument having effect
by virtue of any enactment other than this
Act."
In view of the non-obstante clause it is argued that the
Cotton Textile Control Order will prevail over the impugned
Act.
We do not think this argument is correct because the Cotton
Textile Control Order deals with finished products which is
one of the Items mentioned in Entry 33 of List III of the
7th Schedule of the Constitution and the object of an order
issued under Section 3 of the Essential Commodities Act has
already been seen.
Clause 20 of the Cotton Textile Control Order enables the
Commissioner to issue directions just as the present order.
When section subsection (1) of Section 3 of the impugned Act
says ’Notwithstanding anything contained in the Industries
(Development and Regulation) Act, 1951" it means it has an
overriding effect. That was the reason why subject of
handloom-textile was taken out of the purview of the First
Schedule of Industries (Development and Regulation) Act,
1951 and a separate Act had come to be passed. Merely
because clause 20 of the Cotton Textile Control Order
confers an enabling power that does not mean that an order
issued under the Essential Commodities Act will prevail.
820
In this connection, reliance is placed by Mr. Nariman,
learned counsel, on Harishankar Bagla v. The State of Madhya
Pradesh, [1955] SCR 380 at 391 which runs as follows:
"Section 6 of the Act cited above declares
that an order made under section 3 shall have
effect notwithstanding anything inconsistent
therewith contained in any enactment other
than this Act or any instrument having effect
by virtue of any enactment other than this
Act. In other words it declares that if there
is any repugnancy in an order made under
section 3 with the provisions of any other
enactment, then notwithstanding that
inconsistency the provisions of the Order will
prevail in preference to the provisions of
other laws which are thus inconsistent with
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the provisions of the Order."
In dealing with the validity of Sugarcane Control Order,,
1955 this Court observed in Ch. Tika Ramji’s case (supra)
as follows:
"The relevant Entries in the respective Lists
of the Seventh Schedule to the Constitution
are as follows:
List I, Entry 52: Industries, the control of
which by the Union is declared by Parliament
by law to the expedient in the public
interest.
List II, Entry 24: Industries subject to the
provisions of entry 52 of List I.
Entry 27: Production, supply and distribution
of goods subject to the provisions of entry 33
of List III.
List III, Entry 33: As it stood prior to its
amendment:-
Trade and commerce in and production, supply
and distribution of, the products of
industries where the control of such
industries by the Union is declared by Parlia-
ment by law to be expedient in the public
interest.
Entry 33 as amended by the Constitution Third
Amendment Act, 1954: Trade and commerce in,
and the
821
production, supply and distribution of,
(a) the products of any industry where the
control of such industry by the Union is
declared by Parliament by law to be expedient
in the public interest, and imported goods of
the same kind as such products;
(b) foodstuffs, including edible oilseeds
and oils;
(c) cattle fodder, including oilcakes and
other concentrates;
(d) raw cotton, whether ginned or unginned,
and cotton- seed; and
(e) raw jute.
Production, supply and distribution of goods
was no doubt within the exclusive sphere of
the State Legislature but it was subject to
the provisions of Entry 33 of List III which
gave concurrent powers of legislation to the
Union as well as the States in the matter of
trade and commerce in, and the production,
supply and distribution of, the products of
industries where the control of such
industries by the Union was declared by
Parliament by law to the expedient in the
public interest. The controlled industries
were relegated to Entry 52 of List I which was
the exclusive province of Parliament leaving
the other industries within Entry 24 of List
II which the exclusive province of the State
Legislature. The products of industries which
were comprised in Entry 24 of List II were
dealt with by the State Legislatures which had
under Entry 27 of that List power to legislate
in regard to the production, supply and
distribution of goods, goods according to the
definition contained in article 366 (12)
including all raw materials, commodities and
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articles. When, however it came to the
products of the controlled industries com-
prised in Entry 52 of List I, trade and
commerce in, and production, supply and
distribution of, these goods became the
subject-matter of Entry 33 of List III and
both
822
Parliament and the State Legislatures had
jurisdiction to legislate in regard thereto.
The amendment of Entry 33 of List III by the
Constitution Third Amendment Act, 1954, only
enlarged the scope of that Entry without in
any manner whatever detracting from the
legislative competence of Parliament and the
State Legislatures to legislate in regard to
the same."
At page 420 it was held:
"The process of manufacture or production
would be comprised in Entry 24 of List II
except where the industry was a controlled
industry when it would fall within Entry 52 of
List I and the products of the industry would
also be comprised in Entry 27 of List II
except where they were the products of the
controlled industries when they would fall
within Entry 33 of List III. This being the
position, it cannot be said that the
legislation which was enacted by the Centre in
regard to sugar and sugarcane could fall
within Entry 52 of List I. Before sugar
industry became a controlled industry, both
sugar and sugarcane fell within Entry 27 of
List II but, after a declaration was made by
Parliament in 1951 by Act LXV of 1951, Sugar
industry became a controlled industry and the
product of that industry viz., sugar was
comprised in Entry 33 of List III taking it
out of Entry 27 of List II."
Therefore, where the Cotton Textile Control Order deals with
the productions while the impugned Act is an Act which deals
entirely with handloom. The order issued under Section 3 of
the Act is only for protection and development of handloom
industry. There is not question of both he Cotton Textile
Control Order and the impugned Order operating in the same
field.
Hence, this argument is rejected.
The next argument is that clause 20 of the Cotton Textile
Control Order enables the Textile Commissioner to have an
over all view while under Section 3 of the impugned Act
regard is to be had only to the handloom industry
823
we may now extract clause 20 of the Cotton Textiles
(Control) Order, 1948 which runs as follows:
"20. (1) The Textile Commissioner may, from
time to time, issue directions in writing to
any manufacturer or class of manufacturers, or
manufacturers generally regarding
(a) die classes or specifications of cloth
or yarn which each manufacturer or class of
manufacturers, or manufacturers generally
shall or shall not manufacture, or
(b) the maximum or minimum quantities
thereof which such manufacturer, or class of
’manufacturers generally shall manufacture
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during such period as may be specified in the
order.
Provided that in issuing the direction under
this sub-
clause the Textile Commissioner shall have
regard to:
(i) the demand for cloth or yam; and
(ii) the needs of the general public;
(iii) the special requirements of the industry
for such cloth or yam;
(iv) the capacity of the manufacturer or
class of manufacturer or manufacturers
generally, to manufacture different
descriptions or specifications of cloths or
yam; and
(v) the necessity to make available to the
general public cloth of mass consumption.
(2) While issuing any direction under sub-
clause (1) the Textile Commissioner may also
provide that such direction shall be with
reference to the quantity of cloth or yam
packed by the manufacturer, or class of
manufacturers; or manufacturers generally
during the period referred to in that sub-
clause.
824
(3) Every manufacturer, or class of
manufacturers generally, to whom a direction
has been issued shall comply with the
direction.
(4) Where, on an application made by any
manufacturer or class of manufacturers or
otherwise, the Textile Commissioner is
satisfied that any direction issued by him
under this clause undue hardship or difficulty
to any such manufacturer or class of
manufacturers he may, by order and for reasons
to be recorded in writing, direct that the
directions shall not apply, or shall apply
subject to such modifications as may be
specified in the order, to such manufacturer
or class of manufacturers."
As already seen, the objects of these two orders are
different. Therefore, the order under Section 3(1) of the
impugned Act (quoted above) does not run counter to clause
20 of Cotton Textile Control Order.
Accordingly, this argument is rejected.
Now we will examine, the question whether the Act and the
order are violative of Article 19(1)(g) of the Constitution?
According to Mr. Krishnamani, learned counsel, if there is a
total reservation so as to create a monopoly that would be
bad in law. He relies on decision in State of Rajasthan v.
Mohan Lal Vyas, [1971] 3 SCC 705 at 707. It was held
thus:
"A monopoly right cannot be conferred on a
citizen under the Constitution nor can it be
justified under the Constitution."
This argument, in our opinion, proceeds on a Misconception.
There is no question of monopoly created in favour of
handloom industry. Certain kinds of textiles are reserved
to the handloom industry. Still "here are number of items
available for powerloom owners ,which they manufacture. The
items of textiles generally manufactured in the mill and
powerloom sectors have been left out from reserved items.
Only those items which have traditionally been manufactured
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on handlooms have been reserved for this sector. As a
matter of fact, the reservation orders in favour of handloom
have been on the statute book since 1950. But this has not
825
deterred the growth of powerloom sector in the last three
decades. Recently when the powerloom started producing the
items which were traditionally being manufactured on
handlooms, that caused a serious inroad into the handloom
industry. The result was an unequal competition for the
handloom sector. If, as rightly pointed out in the counter
affidavit of the Union of India, handloom industry is the
biggest cottage industry in the country and is next only to
agricultural sector in providing rural employment,
certainly, the accusation that the impugned order had
created a monopoly in favour of handloom industry is totally
baseless. In this connection, the estimates of 1977-78 6th
Lok Sabha in its report on powerloom industry made the
following observations and it is worthwhile to extract them:
"It has, however, to be ensured that this
growth of powerloom industry should not be at
the cost of handloom industry otherwise it
will lead to greater rural unemployment and
problem of large scale migration of rural
population to the industrial areas in search
of employment. The Committee, therefore,
feels that the growth of the powerloom
industry should be regulated in such a way
that it does not harm the interests of the
handloom industry. It would be ensured that
powerloom industry does not become a ’benami’
of the mill sector but is really developed by
the conversion of handlooms into powerloom by
the handloom weavers themselves. The Commit-
tee, therefore, recommend that stringent
measures may be taken to ensure that powerloom
sector observe the reservations made by the
handloom sector and stringent action should be
taken for any violation of these orders.
Simultaneously, the powerloom sector should be
encouraged to produce those varieties of cloth
which are not being produced by the handloom
sector. The Committee have already in Part I
of their report, recommended the formulation
of an integrated textile policy assigning role
to the various sectors. The Committee hope
that while defining the role of the powerloom
sector, the above factors will be kept in view
by the Government."
Thus, it will be clear that the reservation orders are for
the continued
826
A. employment of the handloom industry and are in the
larger public interest.
Even factually, the allegation of monopoly is incorrect.
The stand in the counter affidavit is as follows:
"It is submitted that the items which are
generally manufactured in the powerloom sector
have not been reserved for handloom sector at
the cost of powerlooms or mill sector. The
total production of textile sector at the end
of Sixth Plan (1984-85) was 11,956 million
mts. of which the share of handlooms was 3514.
At the end of Seventh Plan (1989-90) the total
production in textile is estimated at 14500
ml. mts. of which the share of handlooms will
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be only 4600. These estimated targets
indicate that there is sufficient scope for
all the sectors including the unorganised
powerloom sector to grow during the Seventh
Five Year Plan. The differences between the
handloom and powerlooms have been defined in
the Act itself. The basic difference being
that the handlooms are manually operated while
the powerlooms are run with the motive force
of power.’
The protection has been given by the Government to handloom
weavers because the livelihood of handloom weavers is
threatened due to the production of all types of items and
varieties by the powerloom industry. It is common knowledge
that the handloom weavers are economically very poor and
will have no alternative employment in the rural areas
unless protected through reservation of varieties for them.
So poor is the weaver that he could well say in the words of
Karl Marx
"Half a century on my back and still a pauper.
Therefore, the contention that there is a total prohibition,
is untenable and the case relied on by Mr. Krishnamani,
learned counsel, namely, Rustom Cavasjee Cooper v. Union of
India, [1970] 3 SCR 530 has no relevance.
No doubt, there are restrictions under the impugned order
but the question would be whether they are reasonable. The
Act, as seen above, has come to be enacted for the
protection of the interests of the handloom
827
weavers, mostly concentrated in rural areas. They are
pitted against powerful sector, namely, the miffs and the
powerloom. As such, they face unequal competition. The
restrictions are not only reasonable but also fully
justified. Further, the objectives sought to be achieved by
way of these reservations should derive support from Article
43 of the Constitution which reads follows:
"43. Living wage, etc., for workers The
State shall endeavor to secure, by suitable
legislation or economic organisation or in any
other way, to all workers, agricultural
industrial or otherwise, work, a living wage,
conditions of work ensuring a decent standard
of fife and full enjoyment of leisure and
social and cultural opportunities and, in
particular, the State shall endeavour to
promote cottage industries on an individual or
co-operative basis in rural areas.’
The said article ordains that the State shall endeavour to
promote cottage industries on individual or cooperative
basis in rural areas. It is a welcome measure. We can
usefully refer to Orient Weaving Mills v. Union of India,
AIR 1963 SC 98 at 103:
’The Directive Principles of the Constitution,
contained in Part IV, lay down the policies
and objectives to be achieved, for promoting
the welfare of the people. In the context of
the present controversy, the following words
of Art. 43 are particularly apposite:
promote cottage industries on an individual or
co-operative basis in rural areas.’
It has rightly been pointed out in affidavit
filed on behalf of the respondents 1-4 that
the exemption granted by the impugned
notifications is meant primarily for the
protection of petty producers of cotton
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fabrics not owning more than four power looms,
from unreasonable competition by big
producers, like the petitioner Company. The
State, has, therefore, made a valid
classification between goods produced ’in big
establishments and similar goods
828
produced by small powerloom weavers in the
mofussil who are usually ignorant, illiterate
and poor and suffer from handicaps to which
big establishments like the petitioner Company
are not subject."
Equally, Article 46 inter alia requires the State to promote
with special care the educational and economical interests
of the weaker sections of the people. Therefore, these
restrictions can easily be sustained as reasonable since it
is in furtherance of the objectives laid down in the
directive principles.
In view of what we have stated above, even if, these
restrictions result in the total exclusion of the powerloom
sector that could be upheld as reasonable. In Narendra
Kumar’s case (supra) at page 376 it was held thus:
"that the word "restriction" in Arts. 19(5)
and 19(6) of the Constitution includes cases
of "prohibition’ also; that where a
restriction reaches the stage of total
restraint of rights special care has to be
taken by the Court to see that the test of
reasonableness is satisfied by considering the
question, in the background of the facts and
circumstances under which the order was made,
taking into account the nature of the evil
that was sought to be remedied by such law,
the ratio of the harm caused to individual
citizens by the proposed remedy, the
beneficial effect reasonably expected to
result to the general public, and whether the
restraint caused by the law was more than was
necessary in the interests of the general
public."
On the point of violation of Article 14, a reasonable
classification is permissible under the equality clause. Of
course, the classification made should be based on
intelligible differentia. Further, there should be a nexus
in such differentia with the objects sought to be achieved
by the particular law. Article 14 requires that all persons
subject to a legislation must be treated alike. In other
words, equals must be treated alike, in like circumstances
and conditions. Undoubtedly, the handloom sector forms a
distinguishable class separated from powerloom sector or
mills sector. The reservation of certain articles for
exclusive production in the handloom sector has the
objective of protecting the handloom sector against unequal
and powerful competition by the mechanised powerloom/mills
sector. At
829
the same time, it is also necessary to ensure continued
production coupled with sustained employment to the handloom
weavers, largely concentrated in the rural areas. This is
also in accord with the Government’s declared policy of
supporting handloom sector due to its large employment
potential. The classification, hence, has a rational nexus
with the objective of the Act.
The handlooms are operated manually, the number of persons
employed is many times more than powerloom for production of
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similar quantities of cloth. The reservation of articles
for handlooms does not pose any serious threat to
powerlooms. It has been proved by the fact that even though
the handlooms reservation orders have been on the statute
book since 1950, the powerlooms have continued to
proliferate and there is no reason to believe that any of
these looms are likely to be closed due to the Reservation
Order. The powerloom owners are only required to diversify
their line of production so that they do not produce cloth
reserved for handlooms. As already pointed out the
reservation for handlooms has continued since 1950 for the
protection of rural handloom artisans and their continued
employment in the industry. Since the Government policy has
always been to create more employment particularly in rural
areas, it will be unthinkable to imagine the social problems
that will be created if the employment of millions of
handloom weavers is taken away by allowing powerlooms to
produce all items without any reservation. Handlooms and
handicrafts are the only traditional cottage industries
which provide maximum employment in the rural country-side.
Hence, we reject this point as well.
It has already been noted from the observations of the high-
powered Study Team under the Chairmanship of Mr. B Sivaraman
as to how every new powerloom will put out of action six
handlooms in the country. A handloom actually is a family
industry and not an individual’s field alone.
This means the families of the poor weavers are ruined by
encouraging powerloom. It may be that the cost of
production in the powerlooms sector is less but if it is the
object of the Government to encourage handloom for continued
employment of handloom weavers in rural areas, certainly,
nothing worthwhile can be said against the impugned
reservation. Besides, even under the Notification issued by
the Textile Commissioner on 15.4.77 many of the items stated
as being produced by the petitioner
830
were reserved for the, handloom sector. These items are
sarees with borders, lungies, chaddars, bed sheets, bed
covers, counter panes, low read pick cloth table clothes,
napkins, duster, towels and cotton crepe fabrics. If
violating this order, the petitioner has been manufacturing
these items which are specifically reserved for handlooms,
it cannot be, allowed to continue to indulge in such
violation any further. Thus, we reject the argument
complaining of violation of Article 14 of the Constitution.
Sub-section (1) of Section 3 of the impugned Act states that
the order specifying the articles for exclusive production
of handloom could be issued for the protection and
development of handloom industry from time to time.
Therefore, the reservation is not for all time to come. It
could be revised periodically. It is with this object in
view, Rule 3(5) of the Handlooms (Reservation of Articles
for Production) Rule, 1986 states as follows:
"3(5): The Advisory Committee may meet at
such places and at such times as may be
determined by the Chairman:
Provided that the Advisory Committee shall
meet at least once a year to review the list
of reserved articles."
Therefore, at least once in a year there could be a meeting
of the Advisory Committee. From the counter affidavit it is
clear that in order to have a deeper study of the problems
relating to reservation of production by handloom three sub-
committees were constituted:
(i) cotton and art silk fabrics,
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(ii) pure silk fabrics; and
(iii) woollen and tribal fabrics.
In order to gain first-hand knowledge of the production of
these fabrics the sub-committees made field visits. While
touring different centres the sub-committees invariably
involved local government representatives.
It is averred in the counter affidavit that the sub-
committee on silk visited powerloom weaving centres in
Bangalore and Varanasi, while the
831
sub-committee on wool during their visits to a number of
places, including Panipat, Ludhiana, Kulu, Imphal and
Srinagar had occasion to study the problems of the woollen
powerloom industry along with those of the handloom
industry. The Advisory Committee on cotton met the repre-
sentatives of powerlooms, who placed their views before the
sub-committee during its sittings at Madras and Bangalore.
Thus, it will be amply clear from what has been stated above
that the interest of the powerloom sector has been taken
into account and powerlooms were represented albeit
indirectly on the Advisory Committee.
Moreover, the sub-committees formed by the earlier Advisory
Committee had visited many a places in the country and
discussed the matter with officers of the State Governments
and met persons representing different textile sectors.
Apart from the reports received from the sub-committees, the
representations received by the Government from various
textile interests were duly considered by the Advisory
Committee before making their recommendations. It is,
therefore, incorrect to say that proper opportunity was not
provided to the petitioners for making representations.
It is important to note that in the Advisory Committee the
representatives from powerloom sector, mills sector and
powerloom silk sector have been specifically included.
Therefore, it is meaningless to state that no opportunity
was afforded to powerloom sector and that under Section 3 of
the impugned Act regard is had only to the handloom industry
while under clause 20 an over all view of all the industries
could be taken.
In view of the foregoing on, we dismiss the writ petition
and the connected cases.
G.N. Petition dismissed.
832