Before discussing the scope of the term 'Workman' in Industrial Disputes Act, 1947,herein after called the 'Act' for the sake of brevity, I would like to recall S. 2(s) of the 'Act' as it stood before April, 1984. It says :  'Worman' means any person (including an apprentice) employed in any industry to do any skilled or unskilled manual, supervisory, technical or clerical work for hire or reward.............. In this definition the word 'manual' is qualified by the words 'skilled or unskilled'. So a person should be employed to do either skilled manual or unskilled manual or supervisory or technical or clerical for the purpose of this section. The Court in University of Delhi v. Ram Nath, AIR 1963 SC 1873, while deciding the question whether University is an industry under the act, proceeded on the assumption that teachers are not workmen within the meaning of S. 2(s) of the Act as they do not do any manual work or technical work. In Bangalore W ....