MOTHER DAIRY Vs. ARVIND KUMAR ARORA

JUDGEMENT

(1.) W.P.(C) 6311/2014

(2.) The petitioner has also assailed the order dated 21.08.2008, whereby the Labour Court held that the respondent claimant is 'workman', as defined under Section 2(s) of the Industrial Disputes Act, 1947 (hereinafter to be referred as 'the Act').

(3.) Firstly, I will take up the second issue whether respondent falls within the ambit of Section 2(s) of the Act as disposal of the same is sine qua non to decide the first issue, which will be taken up subsequently.