HIRENBHAI KARSHANBHAI KAMALIYA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Ms.Khushbu Chhaya learned advocate for the petitioner and Mr.Dipak Dave learned advocate for respondent nos.1 and 2.

(2.) Challenge is to the award dtd. 23/5/2019 passed by the Industrial Tribunal, Rajkot. One of the grounds on which the Industrial Tribunal has refused to entertain the reference is that the Deputy Engineer cannot be held to be a workman.

(3.) The Division Bench of this Court in Letters Patent Appeal No.1159 of 2014 held as under: