LARSEN AND TOUBRAO LTD. Vs. ASSISTANT LABOUR COMMISSIONER

JUDGEMENT

(1.) The Enquiry Notice dated 10.12.2014 passed by the 1st respondent is sought to be quashed in the present writ petition.

(2.) The writ petitioner is M/s.Larsen and Toubro Limited. Challenging the very notice issued by the Assistant Commissioner of Labour, directing the writ petitioner to participate in the enquiry held on 05.01.2015 at 2.00 p.m.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the 2nd respondent is not a workman within the definition of Section 2(s) of the Industrial Disputes Act. The 2nd respondent was appointed as an Assistant Executive Engineer, which is a managerial cadre and therefore, the Labour officer has no jurisdiction to conduct any Conciliation proceedings under the Industrial Disputes Act.