MANAGING DIRECTOR, I D F S A (P)LTD Vs. DIVISIONAL ENGINEER, DIVISIONAL TELECOM TRANSMISSION, PROJECT OFFICE

JUDGEMENT

(1.) Since the issue involved in all these Writ Petitions, Writ Appeal and M.F.A. and the matters in issue involved are common, all these Writ Petitions, Writ Appeal and M.F.A. are disposed of accordingly.

(2.) The appellant herein is the first opposite party in W.C.C. No.377 of 2000 on the files of the Commissioner for Workmen's Compensation (Deputy Labour Commissioner), Thrissur. The above W.C.C. was filed by the legal heirs of deceased Sunilkumar, who succumbed to the injuries in a fatal accident. According to the averments in the said W.C.C., the deceased Sunilkumar was engaged as a security guard by the respondent herein and the appellant is an institution engaged in supplying security men to various institutions, including the respondent herein.

(3.) The appellant had entered appearance in the said W.C.C. and filed an objection, contending that the deceased Sunilkumar was employed by the respondent herein and the salary was being paid to him with allowances by the respondent herein. Therefore, there was no employer-employee relationship between the appellant and the deceased Sunilkumar. The respondent also filed objection.