Anjani Kumar, J. - (1.) The present writ petition has been filed by the employer-State of U. P. against the award dated 16.8.1997 passed by the Industrial Tribunal in adjudication Case No. 129 of 1994. Annexure-1 to the writ petition.
(2.) The State Government vide its order dated 10.10.1994 has referred the following dispute for adjudication before the Industrial Tribunal, which runs as under : "Whether the termination of the services of Shri Ranwir Singh son of Shri Nirmal Singh by the employer w.e.f. 31.3.1990 was legal and/or proper? If not to what relief and with what other reliefs is the concerned workman entitled?"
(3.) The objection taken by the employer was that irrigation department of State of U. P. is not an industry. With regard to other aspect that the workman concerned has worked for more than 240 days in the preceding calendar months and that the provisions of Section 6N of the Industrial Disputes Act. 1947, have not been complied with before terminating the services of the workman concerned, this writ petition has come before this Court with a dispute that irrigation department is not an industry. The learned single Judge of this Court has dealt with the case in State of U. P. v. Presiding Officer. Industrial Tribunal (V). Meerut and Anr. 1999 (3) AWC 2606 ; 1999 (83) FLR 497. and held that the decision in Deshrajs case holding the irrigation department to be an industry is the correct one. In this view of the matter and that the Somasetty's case, with regard to that the State is not an industry, which has been specifically overruled by three Judges' Bench of Supreme Court in the case of General Manager Telecom v. A. Sriniuwas and Ors. 1998 (1) AWC 658 (SC) ; 1998 (78) FLR 143 (SC), but that part of Somasetty's case, holding that the State is not an industry, has also been considered.;