JAIPRAKASH SINGH Vs. PRESIDING OFFICER LABOUR COURTI

JUDGEMENT

(1.) This writ petition has been filed challenging the award dated 2.1.1997 given by the Labour Court (1), U.P. Kanpur in Adjudication Case No. 68 of 1993 holding that the petitioner was not a workman under the U.P. Industrial Disputes Act.

(2.) The petitioner was initially appointed as Dairy Supervisor and was promoted as the Manager Grade-IV on 1.7.1986 and was posted at Barabanki in the grade of Rs. 2,200-4,000. He was charge sheeted and after domestic enquiry he was reverted to his original grade of Rs. 1,400-2,600 on 29.10.1990. The petitioner raised an industrial dispute which was referred for adjudication by the State Government by G.O. dated 11.3.1993.

(3.) Before the Labour Court the employers raised objection in their written statement that the petitioner was not a workman as he was performing managerial functions.