Sudhir Agarwal, J. - (1.) Heard learned counsel for parties and perused the record.
(2.) Award dated 16.09.1987 passed by Labour Court, U.P., Meerut in Adjudication Case No. 111 of 1984 has been challenged in this writ petition by Sahkari Ganna Vikas Samiti Limited, Muzaffarpur through its Secretary and the only ground pressed before this Court is that in view of law laid down by Supreme Court in Ghaziabad Zila Sahkari Bank vs. Additional Labour Commission, 2007 11 SCC 756Labour Court has no jurisdiction in the matter and impugned award is patently without jurisdiction. Reliance is placed on a judgment of this Court (rendered by myself) in M/s Sahkari Ganna Vikas Samiti through Secretary, Rajpal Singh vs. State of U.P. and others (Writ Petition No. 16900 of 2004), decided on 03.10.2013 in which aforesaid judgment of Supreme Court has been referred to in extensio and followed.
(3.) Learned counsel appearing for respondent-workman submitted that a similar issue in respect of Kerala Cooperative Society Act, 1969 came up for consideration before two Judges Bench of Supreme Court in Smt. K.A. Annamma vs. The Secretary, Cochin Cooperative Hospital Society Ltd., 2018 2 SCC 729 and therein Supreme Court has taken a decision in the context of Kerala Cooperative Society Act, 1969 that Cooperative Society is an Industry and it is said that aforesaid judgment will cover the issue in question.;