STATE OF MAHARASHTRA Vs. THAKARE AND CO

JUDGEMENT

(1.) THE short question arising in this appeal is whether Hari Maruti Deokar was a "dock worker" and respondents the "employer" of Hari-the two expressions occurring in the Dock Workers (Safety, Health and Welfare) Scheme, 1961.

(2.) FOR the purpose of determining the point at issue formulated in the first paragraph, the factual position no longer disputable is thus:---

(3.) PARA 2 (8) of the scheme assigns to the words "dock worker" and "employer" the same meaning which these have in the Dock Workers (Regulation of Employment) Act, 1948. The definitions are thus:---