CONSERVATOR OF FOREST, MYSORE CIRCLE, THE CHIEF SECRETARY, THE CHIEF CONSERVATOR OF FOREST AND THE SECRETARY TO GOVT. FOREST DEPARTMENT Vs. THAMMAIAH

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the order dated 19.10.2011, passed by the Labour Court, Mysore, in Application No. 67/2001, vide Annexure -A. By the impugned order at Annexure -A, the Labour Court, Mysore, has directed the petitioners to pay a sum of Rs. .26,520/ - within a period of two months.

(2.) AGGRIEVED by that, the petitioners have filed this writ petition.

(3.) THE learned Government Pleader contended that the impugned order cannot be sustained in law. He also submitted that the impugned order is without jurisdiction, for the reason, the Forest Department is not an industry. He placed reliance on the decision of the Hon'ble Supreme Court reported in State of Gujarat and Others Vs. Pratamsingh Narsinh Parmar, JT (2001) 3 SC 326 and also unreported decision of this court in' W.P. No. 26984/2009 disposed of on 24.11.2009.