AMAR SINGH Vs. LABOUR COURT, BIKANER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the award dated 20.10.2007 passed by the Labour Court, Bikaner, whereby on a reference made to it by the appropriate Govt, the Labour Court rejected the claim on coming to the conclusion that the respondent-Forest Department was not an Industry within the meaning of Section 2(j) of the Industrial Disputes Act, 1947 ('the Act').

(2.) Learned counsel for the petitioner submits that issue raised in the present writ petition is squarely covered by the judgment of this Court wherein the Court has come to the conclusion that it cannot be held as a thumb rule that the respondent-Department is not an Industry and therefore, the award deserves to be quashed and set aside. Reliance was placed on judgment in Shambhulal v. Deputy Forest Officer & Anr.: S.B. Civil Writ Petition No.4249/2007, decided on 15.04.2015 and Laxman Singh & Anr. v. Judge, Labour Court, Bhilwara & Anr : S.B. Civil Writ Petition No. 5418/2006, decided on 14.12.2017.

(3.) Learned counsel for the respondent-State supported the award impugned. It was submitted that the Labour Court after considering the material available on record, has come to the conclusion that the respondent-Department was not an Industry and the said award does not call for any interference.