K K MADASAMY Vs. PRESIDING OFFICER, PRINCIPAL LABOUR COURT, MANAGEMENT OF HINDUSTAN COLLEGE OF ARTS AND SCIENCE

JUDGEMENT

(1.) The Petitioner has filed this writ petition, challenging an Award passed by the first Respondent Principal Labour Court, Chennai in I.D. No. 597 of 2002 dated 22.06.2009. By the impugned Award, the Labour Court dismissed the dispute raised by the worker and held that since the Petitioner is not a workman within the meaning of Section 2(s) of the Industrial Disputes Act, 1947 (for short I.D. Act), the dispute is not maintainable.

(2.) In the writ petition, notice of motion was ordered on 05.10.2009. Subsequently, it was admitted on 27.08.2010. Thereafter, when the matter came up on 06.09.2011 for final hearing, this Court directed the Registry to call for the original records from the first Respondent Labour court. Accordingly, records were summoned and circulated for perusal by this Court.

(3.) Heard the arguments of Mr. P. Solomon, learned Counsel appearing for the Petitioner and Mr. J. James, learned Counsel for the second Respondent.