SH PRAMOD BEHARI SAXENA Vs. BOOM EXPORTS

JUDGEMENT

(1.) THE petitioner has impugned the award dated 15th November, 2007 holding that there is no relationship of employer and employee between the petitioner and the respondent and consequently there is no question of termination of the petitioner being illegal and so the petitioner is not entitled for any relief.

(2.) A reference was made to the Labour Court whether the services of sh. Pramod Behari Saxena @ Sh. Ashok Kumar had been terminated illegally and/or unjustifiably by the management, and if so, to what relief is he the entitled and what directions are necessary in this respect"

(3.) THE petitioner contended that he was employed by the respondent, M/s boom Export since September, 1992 as Master/quality Controller and his last drawn salary was Rs. 4000/- per month. He alleged that his services were terminated by the management suddenly in an illegal and unjustified manner without giving him any notice.