DAMODAR MANGUESHKAR REPRESENTED BY, CIDADE DE GOA HOTEL EMPLOYEES UNION, VAIGUINIM BEACH, DONA PAULA - GOA Vs. CIDADE DE GOA, VAINGUINIM BEACH, DONA PAULA, GOA

JUDGEMENT

(1.) Challenge in this petition is to an award dated 22.11.2010 passed by the learned Presiding Officer, Labour Court-II, Panaji, in Ref. No.IT/95/07 by which, it is held that the petitioner is not a "Workman" within the meaning of Section 2(s) of the Industrial Disputes Act, 1947 ( "I.D.Act, 1947" for short).

(2.) Facts, in brief, can be stated as follows:

(3.) The petitioner contends that during the course of his duties as "Front Office Supervisor" respondent no.1 found that he had caused financial loss of Rs.39,508/- to the Company. Accordingly, certain deductions were made from the petitioner's salary. The petitioner, through his Union, made a representation dated 8.8.2005 to the Labour Commissioner, which resulted in Reference No.IT92-07.