AIR 1961 PUNJAB 416 ::(1961) 1 LabLJ 734 ::(1961 - 62) 20 FJR 6 ::63 Pun LR 218 ::ILR (1961) 1 Punj 380

Punjab High Court

Hon'ble Judge(s): D. Falshaw, Gurdev Singh , JJ

(A) Industrial Disputes Act (14 of 1947) , S.10, S.2(a)— 'Appropriate Government' - Dispute between employees of Cantonment Board and the Board - Central Government and not the State Government is the 'appropriate Government'. The working of Cantonment Boards is controlled and supervised by the Officer Commanding-in-Chief of the Command in which the Cantonment is situated and the Central Government. The terms of employment of employees of Boards are also governed by the rules drawn up by the Central Government, and service appeals lie to the General Officer Commanding-in-Chief of the Command and from his order to the Central Government. Thus the Central Government is the referring authority in the case, of a dispute between employees of a Cantonment Board and the Board, if indeed it can be said that the servants of a Cantonment Board are employed in industry, in view of the words in S. 2(a) "carried on by or under the authority of the Central Government". (B) Industrial Disputes Act (14 of 1947) , S.2(i), S.2(k), S.2(s)— Employees of Cantonment Board in order to be classed as workmen must be employed in such activities of Board which are of industrial nature - Record-keeper is not a workman. The employees of a Cantonment Board in order to be classed as "work....