MOOL SINGH SHEKHAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed against the award dtd. 13/12/2004 passed by the Labour Court, Bhilwara wherein the claim of the petitioner has been rejected on the ground that forest Department does not fall in the category of an industry.

(2.) Counsel for the petitioner submitted that the question as to whether the Forest Department would fall in the category of industry within the meaning of Sec. 2(j) of the Industrial Disputes Act, 1947 arose in the case of Fool Singh v. Judge, Labour Court (S.B. civil Writ Petition No. 8490/2014) and was decided vide order dtd. 20/3/2018, wherein the writ petition of the petitioner therein was allowed with the finding that the respondent Department is covered within the definition of the Industry.

(3.) Counsel for the petitioner also relied upon the case of Shambhulal v. Deputy Forest officer and Anr. (S.B. Civil Writ Petition No. 4249/2007), decided on 15/4/2015 wherein it was held as under: