EMPLOYEES IN RELATION TO THE MANAGEMENT OF THE CENTRAL HORTICULTURAL EXPERIMENT STATION Vs. PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL NO. 2

JUDGEMENT

(1.) The award passed by the Central Government Industrial Tribunal No. II, at Dhanbad in Ref. Case No. 20 of 1990, is under challenge in this writ application by the Management of Central Horticultural Experiment Station, Ranchi, whereby, in answer to the reference, the Presiding Officer, held that the Central Horticulture Experiment Station is an "Industry" and the concerned workmen are the workman within the meaning of the Industrial Disputes Act and they deserved their regularization and payment of Group-D pay scales and accordingly the management was directed to regularize the services of all the concerned workmen and to pay them Group-D pay scale which was the lowest pay scale of the institute.

(2.) According to the case of the petitioner, the Central Horticultural Experiment Station (Hereinafter referred to as "CHES" in short) is one of several Regional Research Stations of the Indian Institute of Horticultural Research (IIHR), Bangalore, which itself is one of about 50 Research Institute of the Indian Council of Agricultural Research (ICAR) New Delhi, located throughout the country.

(3.) Main objectives of CHES are to develop better varieties of important fruits and vegetable crops, control of important deceases and pests of these crops of find out efficacy of various pesticides, chemicals, to find out the best results through research for the benefit of growers so that they can raise higher yield. The workers are engaged not to carry on any trade to business.