RAJIV BHALCHANDRA GUNDEWAR Vs. CROMPTON GREAVES LTD

JUDGEMENT

(1.) RULE. Returnable forthwith. Mr. Naik advocate waives service for respondents.

(2.) BY consent, Rule is heard finally at this stage.

(3.) THIS writ petition is by the Petitioner who is complainant in complaint (ULP) No. 301 of 1999 before the 6th Labour Court at Mumbai. Aggrieved by the order passed by the Industrial Court on November 30, 1999 whereby, the said Court had directed the concerned Labour Court to decide the question whether the complainant is workman or not as a preliminary issue and if the answer is in the negative, the concerned Court is not required to decide the remaining issues. The learned counsel for Petitioner submits that if the impugned order is allowed to stand, it would occasion in unnecessary protraction of ligitation. According to the learned counsel for petitioner, the procedure suggested by the Industrial Court is not in conformity with the settled law.