GULAB SINGH Vs. PRESIDIUM SCHOOL

JUDGEMENT

(1.) The petitioner has challenged the award of the Labour Court whereby the Labour Court rejected the claim of the petitioner for reinstatement and back wages.

(2.) The petitioner was appointed with respondent No.2 who posted him at respondent No.1's school in Jan., 2007. On 30th Sept., 2010, the petitioner was involved in an incident of mobile snatching whereupon respondent No.1 told respondent No.2 to dispense with the services of the petitioner. Respondent No.2 terminated the services of the petitioner on 16th Oct., 2010. The petitioner raised an industrial dispute which was referred to the Labour Court.

(3.) The Labour Court held that there was no relationship of employer and employee between the petitioner and respondent No.1. The Labour Court further held that the petitioner wilfully abandoned the job with respondent No.1.