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Mohan Singh and Ors. v. The Chairman Railway Board and Ors. - (Supreme Court) (03 Aug 2015)

Divisional Railway Manager a 'factory'

MANU/SC/0829/2015

Labour and Industrial

The Supreme Court held that a canteen at the Divisional Railway Manager, Moradabad was a 'statutory canteen'. With all requirements of a factory save for 'manufacturing' met, the Court determined repair and maintenance of railways wagons sufficiently constituting manufacturing, and termed the DRM a factory under the Factories Act, 1948. In a plea for absorption, the Court allowed existing staff of the canteen to be regularised with the railway.

Relevant : M.M.R. Khan v. Union of India MANU/SC/0173/1990 Kamla Devi v. Laxmi Devi MANU/SC/0410/2000 Ardeshir H. Bhiwandiwala v. State of Bombay MANU/SC/0236/1961 Secretary, State of Karnataka v. Uma Devi MANU/SC/1918/2006

Tags : RAILWAY   FACTORY   LABOUR  

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