GENERAL WORKERS UNION (CITU), TENKASI TALUK, PRESENTLY KNOWN AS GENERAL WORKERS UNION (CITU), TENKASI VATTARA Vs. ASSISTANT DIRECTOR, GOVERNMENT HORTICULTURE FARM

JUDGEMENT

(1.) Challenge in this writ petition is to the award passed in I.D.No.130 of 2000, dated 29.12.2008, on the file of the Labour Court, Tirunelveli. The claimants are the members of the petitioner Union. The petitioner Union raised an industrial dispute seeking a prayer for regularisation of the employees on daily rated workers under the second respondent and for fixation of an appropriate pay scale.

(2.) The second respondent Management denied the contents of the claim petition on the ground that the second respondent will not fall under the definition of employer and that the employees are not in continuous services for more than 240 days. The Labour Court has no jurisdiction to decide the issue.

(3.) The Labour Court has framed the following issues: