CHARAN SINGH Vs. RAM KUMAR GUPTA CONTRACTOR

JUDGEMENT

(1.) This writ petition challenges the Award dated 17.9.1996, passed by the Labour Court in ID. No. 575/91, OLD No. 604/86. By the action impugned in the claim leading to the Award, the termination of the services of the workman, the petitioner herein, who was then working as Driver with the respondent No. 1 was challenged.

(2.) The averments of the petitioner are that the services of the petitioner were terminated without notice and without payment of earned wages as well as retrenchment compensation and other dues. The petitioner also pleaded that he is unemployed since the date of his termination and has consequently prayed for reinstatement, full back wages and continuity of service.

(3.) The respondent No. 1 's stand was that the respondent is not an industry and the claimant is not a workman under the Industrial Disputes Act and nor did there exist over any relationship of master and servant as well as employer and employee between the parties and there was no establishment or firm on the address of the respondent.