IBRAHIM KHAN Vs. SECY MCPL ADMN AND URBAN

JUDGEMENT

(1.) The question which arises for consideration in this application is as to whether the petitioner is a workman or not under the Industrial Disputes Act can be effectively decided by the Tribunal in an application under Section 19 of the Administrative Tribunals Act.

(2.) The petitioner worked as Vehicle Inspector in the office of Municipal; Corporation of Hyderabad. He claims that having regard to the nature of his duties viz., attending minor repairs, changing oils etc., and the Corporation being an Industry, he is a workman as envisaged in the definition under Section 2(s) of the Industrial Disputes Act and thus he ought to have been continued in service till the age of 60 years.

(3.) The petitioner at the first instance approached the State Administrative Tribunal questioning a notice dated February 15, 2000 indicating his date of retirement as June 30, 2000 on attaining the age of 58 years. The learned Tribunal dismissed the O.A. following its decision in another case in O.A. No 892 of 1992 and batch. Aggrieved by the orders of the learned Tribunal, the present writ petition is filed.