DINANATH BATAU RAMTEKE Vs. BHARAT INTELLIGENCE SECURITY FORCE

JUDGEMENT

(1.) Heard Mr. S. O. Ahmed, learned counsel for the petitioners and Mr. P. D. Meghe, learned counsel for respondent No.2. None for respondent No.1, though served.

(2.) The petitioners are aggrieved by order dtd. 13/12/2018 passed by the Labour Court, Chandrapur in Reference I.D.A. No.2/2013. The Labour Court answered reference in negative.

(3.) Having heard both sides and having gone through the material placed before me, it transpires that the petitioners and 12 others came up with a case that they were in employment as Security Guards with respondents. They were orally terminated on 3/5/2009. The Labour Court observed that there is no dispute regarding the fact that the respondents have entered into an agreement of one year each for the years 2005 onwards with the Maharashtra State Electricity Distribution Company Ltd., Chandrapur (Hereinafter referred to as the, "MSEDCL") for providing labours. The Labour Court, however, held that the respondents cannot be said to be employer of the petitioners.