OM PARKASH JHUMMAN LAL Vs. LABOUR COURT

JUDGEMENT

(1.) This is an appeal against the judgment of Mahajan J. of the Punjab High Court in its Circuit Bench at New Delhi in writ Petition No.652-D of 1964, which was filed by the appellant.

(2.) The appellant is employe by Messrs. S. Bishan Singh & Sons, who are stated in the petition to be manufacturers of 'Kharaons'. It is the case of the appellant that he is employed by this firm which manufactures Kharaons which are put in the market for sale. His job is to put the rubber, the convass and the nails to the Kharaons, which are being manufactured.

(3.) On the termination of his services by the firm, the appellant made an application (L.C.A. No. 519 of 1964), under Section 33-C(2) of the Industrial Disputes, Act, for 9 months' wages as retrenchment compensation for 15 years service. The application was opposed by the firm mainly on the ground that the business carried on by the firm was not an 'industry' within the meaning of Section 2(j) of the Industrial 550 Disputes Act. This contentinn was accepted by the Labour Court, which by its order dated 14th August, 1964 dismissed the application and it was against this application that the appellant filed the above mentioned writ petition in the Punjab High Court in its Circuit Bench at New Delhi.