MANAGEMENT OF TAMILNADU ELECTRICITY BOARD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) PRAYER in the writ petition is to quash the order in I.A.No.508 of 1997 in I.D.No.245 of 1988 dated 26.11.1997 on the file of the first respondent/Labour Court and to direct the first respondent/Labour Court to frame the issue as to 'whether the second respondent would fall within the definition of "workman" under section 2(s) of the Industrial Disputes Act, 1947' along with other issues to be tried.

(2.) THE brief facts necessary for disposal of the writ petition are as follows.

(3.) (i) In the decision reported in 1957 (2) LLJ 1 (Newspapers Ltd. v. Industrial Tribunal, Uttar Pradesh and others), the Honourable Supreme Court held thus,