VINODRAI N RATNOTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . The pertinent facts, in brief, leading to the present petition are as under :

(2.) . The petitioner contends that between the period 1/08/1983 and 23/04/1984, he was in continuous employment for 267 days, and since he has been relieved from service without complying with the provisions of Sec. 25F of the Industrial Disputes Act, 1947, such termination is clearly illegal and void ab initio and that, therefore, he is required to be reinstated in service with backwages, etc.

(3.) . The main thrust of the submissions of the learned Counsel for the petitioner are that the employer, viz, the State of Gujarat in the Department of Industries, Mines and Power is 'an industry' within the meaning of Industrial Disputes Act, 1947 and for this reason the provisions of Sec. 25F would apply to the petitioner who is a 'workman' within the meaning of the said Act.