RAMJAS PUBLIC SCHOOL Vs. DHARMENDER AND ORS

JUDGEMENT

(1.) W.P.(C) 3495/2011

(2.) The present petition has been filed on the ground that respondents / workmen had pleaded that they were employee of Management no. 1, i.e, the petitioner whereas they admit in the claim that they were paid wages through the Contractor Proprietor Mr. Vishwanath Mehta of M/s. Karan Caterers.

(3.) Mr. H.K. Chaturvedi, Ld. Counsel appearing on behalf of the petitioner submitted that the respondents / workmen admitted that Management No. 1 and M/s. Karan Caterers were not registered under Contract Labour (Regulation and Abolition) Act, 1970, so, the contract, if any, is not valid under the law and the workmen were not employees of Management No. 1.