A.R. DIAL Vs. DCM SHRIRAM CONSOLIDATED LTD.

JUDGEMENT

(1.) THE present appeal is directed against the judgment and order dated 4th September, 2006 passed by the learned Single Judge allowing the writ petition filed by the respondent -Management.

(2.) BY the said order, the award passed by the Industrial Tribunal on 21st May, 1996 was set aside holding that the father of the appellant (now deceased) was a Supervisor and, Therefore, was not a Workman within the meaning of definition of the workman as given under Section 2(s) of Industrial Disputes Act, as it stood at that time.

(3.) THE appellant herein is the son of the deceased Mr. A.R. Dial at whose instance a reference was made to the Labour Court on the following terms and conditions: Whether the termination of services of Shri A.R. Dial is legal/justified. If not, to what relief is he entitled and what directions are necessary in this respect?