DARUL ULLOM DEOBAND, SAHARANPUR Vs. LABOUR COURT

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sumati Rani Gupta for the respondent No.2.

(2.) The petitioner is a society running an institution imparting religious education. The services of the respondent No.2 were dispensed with. An industrial dispute was raised and the award has been passed in favour of the workman. The petitioner has challenged the said award on the ground that the Industrial Disputes Act, 1947 does not apply in relation to such a charitable institution which was imparting religious education without charging any fee from its students. A written statement was filed by the petitioner-employer and a copy of the same has been filed on record which has also been reproduced in the award itself.

(3.) The respondent-workman also contested the claim and evidence was led and the reference was as to whether the termination of the services of the petitioner w.e.f. 19.4.2005 was illegal and if so to what relief is the respondent-workman entitled.