WORKMEN OF NORTHERN RAILWAY ZONAL TRAINING SCHOOL MESS CATEEN KARAMCHARI UNION Vs. MANAGMENT OF MSS COMMITTEE UTTAR RAILWAY ZONAL TRAINING SCHOOL

JUDGEMENT

(1.) By this writ petition, the petitioner(s) have assailed the award passed by Central Government Industrial Tribunal, New Delhi dated July 30, 1993.

(2.) The crux of the controversy raised by the petitioner is whether the Mess Committee of Uttar Railway Zonal Training School, Chandausi, Moradabad was an 'industry' or not and if the employees working in the mess of the training school were covered under the Industrial Dispute Act.

(3.) It is undisputed fact that the trainees of the Railway Zonal Training School formed a committee in order to run the mess where they took meals. The trainees used to get Rs. 13/- as meal allowance and used to pool this amount to run the mess. The members of the mess committee used to be out of the trainees and the principal of the training institute was ex-officio President of the committee. The workers working in the mess raised an industrial dispute which was referred to the Tribunal and the question arose whether the mess committee was an 'industry' or not.