SUKHRAM Vs. GUPTAJI TENT HOUSE

JUDGEMENT

(1.) Petitioners-workmen alleged that they were in the employment of respondent No. 1-management. They used to work on temporary basis for one to three months respectively. This act of respondent No. 1 was in violation of principles of the Act. Besides this, they were not given the legal facilities which they were entitled to under the Act. Their services were illegally terminated without complying the provisions of Section 25F of the Industrial Disputes Act, 1947 (the Act, for short). Petitioners claimed reinstatement with back wages along with continuity of service. Secretary (Labour) referred the disputes between the parties to Labour Court, Delhi for adjudication in the following terms:

(2.) Per contra, respondent No. 1 alleged in its written statement that there was no employer-employee relationship between the parties. There was no firm by the name of M/s. Guptaji Tent House, C-7, Shopping Center, Nimri Colony, Bharat Nagar, Delhi as was alleged by the petitioners. Petitioners had been working as a casual worker at different places during marriage season.

(3.) Industrial Adjudicator framed following issues on 10th January, 1995: