BERGER PAINTS INDIA LIMITED Vs. CHANDRAKANT N RAUT

JUDGEMENT

(1.) HEARD the learned counsel on both sides.

(2.) THIS Writ Petition impugns Award Part-1 passed in Reference (IDA) No. 880 of 1991 by the learned Judge, 12th Labour Court, Mumbai on August 19, 1998, whereby he held that the second party workman is a workman covered by the definition under Section 2 (s) of the Industrial Disputes Act, 1947.

(3.) THE short question involved in this matter is whether Respondent no. 1 is or is not workman covered by the definition of the workman in Clause (a) of Section 2 of the Industrial Disputes Act, 1947.