M. Katju, J. - (1.) This writ petition has been filed against the impugned award dated 10-12-1991 of the Industrial Tribunal, Allahabad. The petitioner is the Public Works Department of U. P. and the dispute which was referred to the Tribunal was whether the respondent No. 1, Mohammad Ahmad was entitled to be regularised and from which date. The tribunal has considered the evidence on record and has held that respondent has completed more than three years service. It has also held that juniors to the respondent No. 1 have been regularised. These are finding of fact and I cannot interfere the same in writ jurisdiction.
(2.) Learned counsel for the petitioner has invited my attention in Deshraj v. State of Punjab, AIR 1988 SC 1182. In which it was held that the irrigation department is an industry. In my opinion on the same anology Public Works Department has also to be held an industry. Hence I held that award of the tribunal is correct. It is accordingly dismissed. No order as to costs. Petition dismissed.;