ASHOK TELKAR Vs. ASSOCIATED CEMENT CO LTD

JUDGEMENT

(1.) These writ petitions are filed challenging the order passed by the Presiding Officer of the Labour Court, Gulbarga, dismissing the applications filed under section 10(4-A) of the Industrial Disputes Act (as amended in 'Karnataka) Act, 1987, holding that there' exist no relationship of employer and workman between the parties and therefore dispute is not maintainable.

(2.) On the aforesaid pleadings, the Labour Court framed the following issues:

(3.) The applicants examined one witness and got marked 7 documents in support of their case. The respondent got examined two witnesses and got marked 78 documents. No evidence was adduced on behalf of second respondent, i.e., Roopali Communications.