AIR 1975 SUPREME COURT 2032 ::1975 LAB. I. C. 1488 ::1975 4 SCC 621 ::31 FacLR 301 ::1975 2 LabLJ 409 ::48 FJR 63

Supreme Court Of India

(From:- Award of Industrial Tribunal, Maharashtra Bombay)*

Hon'ble Judge(s): A. Alagiriswami, N. L. Untwalia , JJ

Industrial Disputes Act (14 of 1947) , S.2(j), S.10— 'Industry'- Hospitals - Dhanrajgirji Hospital, Sholapur is not an 'industry' - Hence the reference of the dispute raised by its employees is incompetent. Dhanrajgirji Hospital. Sholapur was not carrying on any economic activity in the nature of trade or business. It was not rendering any material services by bringing in any element of trade or business in its activity. The main activity of the Hospital began by imparting training in general nursing and midwifery. There were quite a good number of trainees and the beds in the hospital were meant for their practical training, Even in the deed of trust the settlor while creating a charitable trust said that the hospital was to be maintained for the public of Sholapur and the trustees may do any and all other acts which might be beneficial for maintaining and running the said hospital to the best advantage of the public of Sholapur. Thus the Dhanraigirji Hospital, Sholapur was not engaged in any industry within,the meaning of the Industrial Disputes Act. The reference to the Industrial Tribunal for adjudication of a dispute raised by its employees was, therefore, incompetent. AIR 1970 SC 1407, Foll.(Para 6 7 8) @page-SC2033 .....