K. JAYAPRAKASH Vs. INDIAN AIRLINES AND INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner in O.P. No. 9312 of 1993 challenges in this Writ Appeal the judgment of the learned Single Judge dated 31st January, 2002 dismissing the writ petition. The challenge in the writ petition was against Exhibit P1 award passed by the Industrial Tribunal, Kollam.

(2.) THE writ petitioner, claiming to be a workman, raised an industrial dispute, which was referred for adjudication. The issue raised for adjudication was the following:

(3.) THE management denied the case of the writ petitioner. It was contended that the writ petitioner was not a casual employee nor a permanent employee. It was contended that the writ petitioner was not entitled to get any relief from the Industrial Tribunal.