IRCON INTERNATIONAL LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) PETITIONER was the respondent in the Labour Claim Application No. 4/2003 and respondent No. 2 was the workman/claimant in the abovesaid claim petition. The order dated 10th January 2007 has been impugned in this petition. Vide aforesaid order, issues have been struck by the Presiding Officer, Central Government industrial Tribunal, New Delhi.

(2.) THE grievance of the petitioner is that the claimant/respondent No. 2 herein is not a workman and respondent No. 1 Tribunal does not have the jurisdiction to entertain and adjudicate upon the labour claim application.

(3.) THE counter affidavit in response to the writ petition has been filed on behalf of respondent No. 2.