GODREJ BEVERAGES AND FOODS LTD Vs. RAMASHANKAR YADAV

JUDGEMENT

(1.) THE question which arises for consideration in the bunch of writ petitions is whether the food processing industry falls within the ambit of entry "engineering industry" as provided in Entry 16 of Schedule of m. P. Industrial Relations Act, 1960 (hereinafter referred to as the Act ).

(2.) RESPONDENT Employees have filed applications under the Act, they were appointed in the petitioner industry, their services were ultimately terminated vide order dated november 25, 1992. It was submitted that their services were illegally retrenched without compliance of Section 25-F of the Industrial disputes Act. Notice of lay-off was illegal, there was no reason to resort to the lay-off. The employer wanted to obtain work from the contractor as such lay off was resorted to.

(3.) A preliminary objection was raised on behalf of the industry that the provision of the act of 1960 was not applicable to it, it could not be termed to be engineering industry, it was involved in the food processing.