SUNIL JAGANNATH TALE Vs. AURANGABAD ELECTRICALS LIMITED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final hearing with the consent of the parties. Learned counsel appearing for respondent No.1 waives notice on behalf of respondent No.1. None for respondent No.2, trade union. As Respondent No.1 is the only contesting party, the Petition is taken up for final hearing.

(2.) By this petition, the challenge is to the order dated 19 th July 2014 passed in Complaint ULP No.75 of 2012 dismissing the complaint by holding that the petitioner was not a workman within the meaning of Sec. 2(s) of the Industrial Disputes Act, 1947 (for short "the Act of 1947 "). This petition has been preferred only by the petitioner although Complaint ULP No.75 of 2012 was filed on behalf of petitioner and 19 others and as such this Court has examined the issue qua the Petitioner only.

(3.) By an amendment to the Petition, a challenge was incorporated to the order dtd. 19/10/2019 passed by the Labour Court in Complaint ULP No.30 of 2013 filed by the petitioner challenging the termination of services of petitioner, which came to be dismissed for non prosecution.