S.J.MUKHOPADHYAYA, J. - (1.) HEARD the parties.
(2.) THIS writ application was preferred by the petitioner against the order dated 6th February, 1997 passed by the learned Presiding Officer, Labour Court, Ranchi, in B.S. case No. 1 of 1993. It appears that the second respondent filed a complaint petition under Section 26 of the Bihar Shops and Establishment Act for his re -instatement with money compensation. It was decided in his favour by the impugned order dated 6th February, 1997.
(3.) THE petitioner raised sole ques tion relating to maintainability of such application under Section 26 of the said Act, as according to it, the school do not fall within the definition of Estab lishment.;