Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the High Court of Judicature of Bombay at Goa in Writ Petition No of by which the ... High Court has dismissed the writ petition preferred by the appellant herein in which the appellant herein challenged the validity of the Errata Notification dated issued by the State of Goa modifying correcting its earlier notification dated by which the State of Goa fixed the rates of minimum wages in various sectors the appellant has preferred the present appeal