BIRLA CORPORATION LIMITED Vs. RAJESHWAR MAHATO

JUDGEMENT

(1.) The respondent No. I was an employee of the appellant Corporation. By notice dated 1/9/1985, respondent No. 1's services were terminated by giving him one month's notice.

(2.) Industrial dispute was raised and the two questions which were adjudicated by the Tribunal were: (1) Whether termination of services of the respondent was valid and (2) What relief was he entitled to

(3.) It was contended by the appellant before the Tribunal that respondent No. 1 was not workman within the meaning of that expression occurring in Section 2 (s) of the Industrial Disputes Act, 1947. The case of the appellant was that respondent No. 1 was in charge of one of three shifts of the work in the mill.