2009 LAB. I. C. 3115 ::(2009) 5 ServLR 15 ::(2009) 3 SCT 135

Punjab And Haryana High Court

Hon'ble Judge(s): Augustine George Masih , J

( A ) Industrial Disputes Act (14 of 1947) S. 2 (j) — Industry — Indian Red Cross Society — Is an industry. (Paras6)

( B ) Industrial Disputes Act (14 of 1947) Sch. 2 , Item 6 — Termination of service — Ground — Financial constraints — Insufficiency of funds with the Management, which would lead to financial constraints for termination of the services, was required to be proved before the Labour Court, for which the budget or the income and expenditure statement was required to be produced — Order of termination passed without proving insufficiency of funds with the Management is liable to be set aside. (Paras9)