MAHESHWAR PRASAD Vs. NEHRU YUVA KENDRA SANGATHAN

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the award dated 13.12.2004 whereby learned Tribunal answered the reference against the petitioner

(2.) Briefly, the facts are that the Respondent no. 1 decided to impart computer education to under privileged class on 'no profit no loss basis' and for this purpose it employed the petitioner as an instructor-cum-in-charge of the Center at monthly payment of Rs.3,000/-. Services of petitioner were terminated on 31st July, 1997. Petitioner raised an industrial dispute which was referred for adjudication in the following terms:

(3.) The Tribunal came to the conclusion that petitioner was being given honorarium. There was no employer-employee relationship. One of the conditions of his appointment was that he would not claim regularization. The Tribunal also observed that case of the petitioner related to Nehur Yuva Kendra, an organization of the type 'Jawahar Lal Nehru Rozgar Yojana'. There was no question of reinstatement of the petitioner since the project had to come to an end.