RAM AVTAR Vs. DELHI FLOUR MILLS CO. LTD.

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner praying inter alias for quashing of the impugned order dated 20.7.2005 passed by the Labour Court, whereunder it allowed an application filed by the respondent/management subject to payment of costs of Rs.600/ - to the petitioner, and directed that the issue No.1, pertaining to the question as to whether the petitioner was a 'workman' or not, was to be decided first with reference to other issues.

(2.) THE dispute between the parties lies in a narrow compass. It is the case of the petitioner that his services were terminated by the respondent/management on 30.9.1994 after conducting two enquiries against him. Claiming that the said termination was illegal and unjustified, the petitioner raised an industrial dispute which was referred to the Labour Court. Based on the pleadings of the parties, the following issues were framed by the Labour Court on 28.4.1998:

(3.) PER terms of reference.