RAJESH BHAGWATILAL GANDHI Vs. MANAGER/EMPLOYER AND ORS.

JUDGEMENT

(1.) Leave to Amend. Draft amendment is granted. The same shall be carried out.

(2.) Heard learned advocate for the petitioner.

(3.) The petitioner, who happened to be Second Party in Reference T No. 548 of 2001 in Labour Court, Bharuch, has approached this Court by way of this petition invoking Articles 226 and 227 of the Constitution of India, challenging the award and order dated 7.11.2014, whereunder, the Court rejected the Reference only on the ground that present petitioner was not workman so as to entitle to invoke provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the I.D. Act' for short).