(1.) Heard
(2.) It seems there is a total misconception about the application of Section 9 of the Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structures) Act, 1994 (for short 'Act No. 2 of 1994). We have reasons to hold that there is absolutely no basis for any such apprehension to the appellant that Section 9 of Act No. 2 of 1994 shall stand in the way of the award under Section 2A(2) of the Industrial Disputes Act (introduced by the State Amendment Act No. 32 of 1987 with effect from 27/07/1987). Section 7 of Act No. 2 of 1994 provides as follows :
(3.) Chapter VB of the Industrial Disputes Act contains special provisions relating to retrenchment etc., to industrial establishments, not being an establishment of a seasonal character or in which work is performed only intermittently, in which not less than 100 workmen were employed on an average per working day for the preceding twelve months. "Industrial Establishment" is defined under Section 25L to mean a factory as defined in clause (m) of Section 2 of the Factories Act, 1948. "Factory" means any premises including the precincts whereon ten or more workers are working and were working on any day of the preceding twelve months and in any part of which a manufacturing process is being carried on with the aid of power, or is ordinarily so carried on, or whereon twenty or more workers are working and were working on any day of the preceding twelve months, and in any part of which a manufacturing process is being carried on without the aid of power or is ordinarily so carried on.