BANGALORE WATER SUPPLY AND SEWERAGE BOARD Vs. A RAJAPPA

JUDGEMENT

(1.) By a short order dated 21.02.1978, which I pronounced on behalf of myself and my learned Brethren Jaswant Singh and Tulzapurkar, I had expressed our agreement with the view taken by Brother Krishna Iyer on behalf of himself and three other learned Brethren that the Bangalore Water Supply & Sewerage Board's appeal be dismissed. I had stated that the area of concurrence or divergence with the rest of the judgment will, if necessary, be indicated later.

(2.) I have now the added advantage of knowing the divergent view expressed by Jaswant Singh and Tulzapurkar, JJ. on certain aspects of the matter. Almost every possible nuance of the question as to what is comprehended within "industry" and what ought to be excluded from the sweep of that expression has received consideration in the two judgments. Having given a further thought to the frustrating question as to what falls within and without the statutory concept of 'industry' I am unable to accept, respectfully, the basis on which Jaswant Singh and Tulzapurkar, JJ. have expressed their dissent.

(3.) Section 2(j) of the Industrial Disputes Act, 1947, defines 'industry' to mean -