SUMTIHRA K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this writ petition is taken up for final disposal with the consent of both the parties.

(2.) the short point on which this writ petition can be disposed of is whether the government can reject the request for reference on the ground that the 2nd respondent would not come within the jurisdiction of the industrial disputes act.

(3.) the government has gone to the extent of holding that the 2nd respondent is not an industry within the meaning of the industrial disputes act. It is well-settled law that it is not open to the government to hold as to whether the 2nd respondent is an industry or not and it is entirely within the jurisdiction of the labour court.