MADHAV SINGH Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) RESPONDENTS-2 & 3 are represented by their Government Counsel and service of notice upon respondent-1 being formal party is dispensed with. At joint request, matter has been finally heard at admission stage.

(2.) SINCE these petitions involve identical controversy, hence are being decided by present order. These writ petitions have been filed against the Award dt.01/10/2005 passed by Labour Court, Bharatpur, declining to answer Reference made by appropriate Government (LCR-130/94-Ramjit Vs. DFO Bharatpur; LCR-81/95-Shrinath Singh Vs. DFO Bharatpur; & LCR-386/95-Madhav Singh Vs. DFO, Bharatpur) while holding that Department of Forest is not an Industry U/s 2(j) of the Industrial Disputes Act, 1947 (the Act) and accordingly claim application itself has been rejected.