NARPAT SINGH Vs. JUDGE, LABOUR COURT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the award dated 14.07.2014 passed by the Labour Court, Bikaner, whereby on a reference made to it by the appropriate Government, 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.

(3.) Reliance was placed on judgment in Shambhulal v. Deputy Forest Officer and anr.: S.B. Civil Writ Petition No. 4249 of 2007, decided on 15.04.2015 and Laxman Singh and anr. v. Judge, Labour Court, Bhilwara and anr : S.B. Civil Writ Petition No. 5418 of 2006, decided on 14.12.2017 .