MANGAL PRASAD Vs. GOVERNMENT OF N C T

JUDGEMENT

(1.) THIS writ petition filed by the workman (petitioner herein) is directed against an award dated 18. 08. 2006 passed by Shri Harish Dudani, Presiding officer, Labour Court-XVII, Delhi, by which no relief has been granted to him on the ground that petitioner had failed to prove the employer-employee relationship.

(2.) HEARD.

(3.) BRIEFLY stated the facts of the case are that the petitioner in his statement of claim filed before the Labour Court has alleged that he was appointed as Pressman for pressing of clothes by the respondent management in january 1999 at a salary of Rs. 3,500/- per month. He has further alleged that his services were illegally terminated by the respondent w. e. f. 08. 02. 2000. Aggrieved by his termination, he has raised an industrial dispute which was referred by the appropriate Government for adjudication to the Labour Court.