REGENT COMPUTRONICS PVT. LTD.

Raj Kumar Rastogi Appellant

V/S

Delhi Press Ltd. Respondents

Referred Judgements :-

KAMAL KUMAR V. PRESIDING OFFICER,LABOUR COURT AND OTHERS [REFERRED TO]
DHARANGADHRA CHEMICAL WORKS LIMITED VS. STATE OF SAURASHTRA [REFERRED TO]
WORKMEN OF DIMAKUCHI TEA ESTATE VS. MANAGEMENT OF DIMAKUCHI TEA ESTATE [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. TATA ENGINEERING AND LOCO MOTIVE COMPANY LIMITED [REFERRED TO]
STATE OF MAHARASHTRA VS. INDIAN MEDICAL ASSOCIATION [REFERRED TO]
TRAMBAK RUBBER INDUSTRIES LIMITED VS. NASHIK WORKERS UNION [REFERRED TO]
RAMESH MEHTA VS. SANWAL CHAND SINGHVI [REFERRED TO]
MUKESH K TRIPATHI VS. SENIOR DIVISIONAL MANAGER L I C [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORPN LTD VS. V LAKSHMINARAYANAN [REFERRED TO]
CHITTARANJAN DAS VS. DURGAPORE PROJECT LTD [REFERRED TO]

JUDGEMENT

(1.) The present Appeal has been filed by the Appellant challenging the Judgment and Order dtd. 18/5/2015, passed by the learned Single Judge in W.P. (C) NO. 4815/2001 ["Impugned Judgment"].

(2.) By way of the Impugned Judgment, the learned Single Judge dismissed the writ petition filed by the Appellant, to uphold the Award dtd. 23/4/2001 passed by the Labor Court in I.D NO.1443/95 (Old I.D. No. 95/87.

(3.) The Labor Court as well as the learned Single Judge were of the opinion that the Appellant is not a workman within the meaning of Sec. 2(s) of Industrial Disputes Act, ["ID Act"].

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RAJ KUMAR RASTOGI Vs. DELHI PRESS LTD.

Referred Judgements :-

JUDGEMENT

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