(1.) BY this petition, the petitioner challenges the award passed by the Labour Court Chandrapur on 11.10.2001 answering the reference in the negative and against the petitioner.
(2.) THE petitioner had filed a statement of claim before the Labour Court, Chandrapur. It was his case that he was working continuously with the respondent w.e.f. 13.5.1987 as a Pre-loader Operator. It was stated in the statement of claim that his services were abruptly terminated w.e.f. 21.11.1989 without assigning any reason and without complying with the provisions of section 25-F and G of the Industrial Disputes Act. The petitioner sought for reinstatement in service with continuity of service and back wages.
(3.) SHRI R.B. Puranik, the learned counsel for the respondent submitted that the Labour Court has properly appreciated the entire evidence on record and recorded the findings of facts in favour of the respondent and this court may not interfere with the findings of facts in exercise of writ jurisdiction. The learned counsel for the respondent submits that the petitioner had utterly failed to prove that he was an employee of the respondent and since he had failed to show that, the Labour Court rightly held that there was no relationship of employer and employee between the parties. The learned counsel for the respondent sought for the dismissal of the writ petition.