SUNIL RANJ AN BHOWMIK Vs. PRESIDING OFFICER, LABOUR COURT, DIBRUGARH

JUDGEMENT

(1.) By this application under Art. 226 of the Constitution of India the petitioner has challenged the award passed by the Labour Court at Dibrugarh in Reference No. 4 of 1970.

(2.) By Notification No. GLR 648/69/11 dated 26-2-1970 the Government referred the following two questions to the Labour Court for adjudication:

(3.) On receipt of the notification, the case was numbered as Reference No. 4 of 1970 and notices were issued to the parties. The management submitted its written statement, so also the workman. In the written statement of the management it was contended that the reference was not maintainable inasmuch as Jokai Central Hospital was not an industry as defined in S. 2 (j) of the Industrial Disputes Act, 1947, hereinafter referred to as the Act.