Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Central Government hereby declares the services engaged in the industry of defence establishments to be a public utility service for the purposes of Industrial Disputes Act, 1947- (Ministry of Labour and Employment) (21 Jun 2021)

MANU/LABR/0046/2021

Labour and Industrial

Whereas the Central Government is satisfied that the public interest so requires that the services engaged in the industry of defence establishments, which is covered under item 8 of the First Schedule to the Industrial Disputes Act, 1947 (14 of 1947), to be a public utility service for the purposes of the said Act;

And whereas the Central Government has lastly declared the said industry to be public utility service for the purposes of the said Act for a period of six months from the 24th December, 2020 vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 4290 (E), dated 1st December, 2020;

And whereas the Central Government is of the opinion that public interest requires the extension of the public utility service status to the said industry for a further period of six months;

Now, therefore, in exercise of the powers conferred by the proviso to sub-clause (vi) of clause (n) of section 2 of the Industrial Disputes Act, 1947 (14 of 1947), the Central Government hereby declares the services engaged in the industry of defence establishments to be a public utility service for the purposes of the said Act for a period of six months with effect from the 24th June, 2021.

Tags : SERVICES   DEFENCE ESTABLISHMENTS   PUBLIC UTILITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved