D RAJENDRAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner is a workman. He has come forward to challenge the Award passed by the first respondent labour court in I.D.No.253 of 1995, dated 14.1.2000 and after setting aside the same, seeks for a direction to the second respondent management to reinstate him with continuity of service and backwages.

(2.) By the impugned Award, the first respondent labour court held that the petitioner is not a workman within the meaning of Section 2(s) of the Industrial Disputes Act, 1947 (for short ID Act) and hence the dispute raised by him is not maintainable against the termination order dated 8.6.1992. Therefore, the petition filed by him under Section 2A(2) was not maintainable and the dispute was dismissed. The writ petition was admitted on 25.9.2000 and notice was ordered to the second respondent. Original records were also called for from the labour court and circulated for perusal by this court.

(3.) Heard the arguments of Mr.S.Ayyathurai, learned counsel for workman and Mr.N.Balasubramanian, learned counsel for the second respondent.