The entire scheme of the Industrial Disputes Act assumes that, there is in existence, an industry and then proceeds to provide for various steps to be taken when a dispute   arises in the industry. Thus, the provisions of Act relating to industrial disputes lock out, strike, lay-off, retrenchment, conciliation and adjudication on proceedings, have meaning only if they refer to an ‘industry’. So definition of industry is very important. Clarity is destination of definitions. Under common usage one word may have different shades. But in our context what exact meaning it carries, has to be done and this is done through definitions. Definition of Industry under Section 2(j) of the Act The present definition continues, to be as originally enacted in Industrial Disputes Act, 1947. Though this definition has not under- gone any amendment, it has undergone variegated judicial interpretation. According to section 2(j) of the Act &l ....