PRITAM SINGH Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the impugned judgment of the learned single Judge dated 6.8.2002 by which he has dismissed WP(C) No. 2031/1996 which was filed by the appellant.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The appellant (writ petitioner) was engaged in respondent No.2, Delhi Cloth Mills Limited as a stamper in their foundry department through the contractor, M/s Bhim Singh Laxman Singh. It is alleged by the appellant that he was really doing regular and permanent work of respondent No.2 and the so called engagement through a labour contractor was an eyewash in order to escape various legal requirements and benefits which were liable to be paid by the management of respondent No.2. It is alleged that he and other employees shown to have been engaged by respondent No.3 were in reality the employees of respondent No.2. The appellant and other such workmen engaged through the contractor raised an industrial dispute against the management of the mill claiming various benefits available to the employees of the mill e.g. dearness allowance etc. The said industrial dispute was registered as ID 71/75 and was pending before the Industrial Tribunal No.1, Delhi.