(1.) Petitioner - workman is invoking the writ jurisdiction of this Court for assailing the judgment & award dated 05.09.2017, a copy whereof is at Annexure-S, whereby the learned judge of the II Additional Labour Court, Bengaluru, having rejected the Reference made under Section 10(1)(c) of the Industrial Disputes Act, 1947 ('Act' hereafter) declined relief to him on the sole ground that, he does not fall within the definition of 'workman' given under Section 2(s) of the Act.
(2.) After service of notice, the respondent - Management having entered appearance through its counsel resists the writ petition by filing the Statement of Objections.
(3.) Learned counsel for the petitioner contends that the impugned judgment and award are bad in law inasmuch as, there is a wealth of material which establishes the credentials of the petitioner as a workman; the labour Court even after holding that the petitioner is not a workman ought to have recorded a finding on the second issue as to the purported resignation being involuntary and coercive; he banks upon the decisions of the Apex Court in support of his case, which are discussed hereinafter.