- (1.) The Superintendent of Police, Karnal has filed this writ petition impugning the award dated 24.10.2001 passed by the Industrial Tribunal-cum-Labour Court, Panipat vide which termination of the services of the respondent-workman has been held to be illegal and he has been ordered to be re-instated with continuity of service and full back-wages.
(2.) The only argument raised by the learned counsel for the petitioner is that the Police Department is not an industry and does not come within the meaning of Section 2(J) of the Industrial Disputes Act. Learned counsel for the petitioner submits that the functions of the Police Department are sovereign in nature and hence, is not amenable to the jurisdiction of the Labour Court.
(3.) Learned counsel for respondent No. 1 however submits that the Labour Court did not frame any issue as to whether the Police Department is an industry or not and hence, the petitioner cannot agitate this point now in the writ petition.;