Nanavati, J. - (1.) Leave granted.
(2.) The question that arises for consideration in this appeal is whether Physical Research Laboratory (for short PRL), the appellant, is an industry within the meaning of Section 2 (j) of the Industrial Disputes Act,
(3.) The facts and circumstances which gave rise to this question are as follows. The respondent was appointed by PRL as Scientific Glass Blower on 25-10-48. He continued to work as such till 11-5-76 when he was transferred to Photography Documentation Services on a post which was non-technical and administrative. On 31-12-1978 he attained the age of 58 years. He was, therefore, retired from service with effect from 1-1-1979. Feeling aggrieved by his retirement at the age of 58 years and not at 60 he filed a writ petition in the High Court of Gujarat but it was withdrawn. He then filed a complaint before the Labour Commissioner who, on the basis thereof, made a reference to the Labour Court at Ahmedabad.;