SANJAY KUMAR UPADHYAY Vs. ARVIND KUMAR SAHU

JUDGEMENT

(1.) Leave granted.

(2.) Whether or not the appellant herein is a 'workman' within the meaning and concept of definition under Sec. 2(s) of the Industrial Disputes Act, 1947, is the singular question that arises in this appeal, which would in its answer, guide the outcome of the appeal.

(3.) Before adverting to the moot question, basic facts may be outlined. The appellant was appointed as cashier in M/s Sai International Hotels Private Limited, Rayagada, on 9/3/2025. The appellant stated that obeying the master-servant relationship, he use to carry out the directions of the respondent employer, that he received a letter of appreciation from the management, and was also receiving employee's provident fund and State insurance benefits as a workman. It was stated that after long service of 12 to 13 years, his salary was suddenly stopped by the employer.