WORKMAN REPRESENTED BY SECRETARY, ASSAM CHAH KARMACHARI SANGHA Vs. MANAGEMENT OF TATA REFERRAL HOSPITAL & RESEARCH CENTRE, CHABUA AND ANOTHER

JUDGEMENT

(1.) (Oral) - Heard Mrs A. Bhattacharyya, learned counsel for the petitioner. None has appeared on behalf of the respondents despite service of notice.

(2.) Reference No. 17 of 2004 having been referred to the Industrial Tribunal at Dibrugarh, by the Govt of Assam, the Presiding Officer, Industrial Tribunal, Dibrugarh adjudicated upon the said reference and vide impugned award ; dated 13.10.2006 dismissed the said reference as not maintainable. The operative para of the said award may be quoted as under:

(3.) Now the issue before us is as to whether the management of Tata Referral Hospital & Research Centre, Chabua is an industry within the meaning of section 2 (j) of the Industrial Disputes Act, 1947 (for short, Act, 1947).