KANNAM VENKATI Vs. DISTRICT PANCHAYAT OFFICER

JUDGEMENT

(1.) THE petitioner in this writ petition is challenging the award passed by the Chairman, Industrial Tribunal- cum- Labour Court, Godavari Khani, in I.D.No.113 of 1996, dated 02.08.2000.

(2.) THE brief facts of the case are as follows:

(3.) THE points that arises for consideration is whether the impugned award is liable to be set aside and whether gram pancayat comes within the definition of Industry.