- (1.) M. Katju, J. Heard learned counsels for the parties.
(2.) THIS writ petition has been filed against the impugned award dated 26-7-1991 of the Labour Court, Meerut. A perusal of the said award showed that a finding of fact is recorded therein that the workman concerned has worked for more than 240 days and Section 6-N of the U. P. Industrial Dispute Act has been violated as retrenchment compensation and notice pay was not paid to the workman concerned. As these are the findings of fact I am not in clined to exercise my discretionary jurisdic tion under Article 226 of the Constitution. Learned Standing Counsel has con tended the Rural Engineering Service is not an industry. I do not agree with this submis sion in view of the decision of the Supreme Court in Des Raj etc. v. State of Punjab and others, AIR 1988 SC1182. Where the Irriga tion Department as held to be Industry. In my opinion to the decision of Des Raj's case applies to the Rural Engineering Service also as it does systematic and organised ac tivity and renders service and hence the Rural Engineering Service is an industry, particularly since the Supreme Court in the case of Bangalore Water Supply v. A Rajap-pa, AIR 1978 SC 548 has given a very wide meaning to the word industry in the In dustrial Disputes Act. The petition is dis missed. Petition dismissed. .;