ODE SEVA SAHKARI MANDLI Vs. MANIBHAI RANCHHODBHAI PATEL

JUDGEMENT

(1.) Rule. In facts and circumstances of the case the petition is taken up for final hearing by issuing the rule. The learned advocate for the respondents Mr. Dhaval C. Dave waives service of notice of rule.

(2.) The petitioner-Ode Seva Sahkari Mandli, a society has filed the present petition to 479 challenge the award passed by the Labour Court of Anand in Reference No. 229/92 (Old Reference No. 788/86) on 7.10.1997.

(3.) It is the case of the petitioner-society that society is running a small shop for distribution of foodgrains and fertilizers, and only four employees are in employment. It is further contended that petitioner-society will not become an industry under Sec. 2(j) of the Industrial Disputes Act. Consequently, the Labour Court had no jurisdiction to entertain the original proceeding and to decide the controversy between the petitioner and the respondents.