UPERINTENDENT Vs. LABOUR COURT, KOZHIKODE

JUDGEMENT

(1.) The question that arises for consideration in this writ petition is whether the preliminary order of the Labour Court can be interfered with, in a proceedings under Article 226 of the Constitution of India.

(2.) The Management in I.D. No.8/2009 on the file of the Labour Court, Kozhikode has filed this Writ Petition challenging Ext. P7 preliminary order holding that the Hospital Development Committee, Government Women and Children Hospital, G.H. Road, Kozhikode is an industry as per Sec. 2 (j) of the Industrial Disputes Act, 1947 ('I.D. Act' for short) and the Labour Court has jurisdiction to adjudicate the reference.

(3.) The Government, vide Ext.P3 order dtd. 26/8/2009, referred the following issue for adjudication of the Labour Court: