MUNICIPAL COUNCIL Vs. ISTAYAK AHMAD

JUDGEMENT

(1.) FEELING aggrieved by an order passed by the Labour Court whereunder while allowing in part the application filed by the respondent workman under Section 13 of the M. P. Industrial Employment (Standing Orders) Act, 1961, holding that the undertaking of the petitioner wherein he was employed fell within the purview of the Industrial Standing Orders Act, 1961, a direction had issued requiring the employer to comply with the standing order in the case of the within 90 days, the employer has now approached this Court seeking redress praying for the setting aside of the said order including the directions.

(2.) I have heard the learned counsel for the petitioner as well as the learned counsel, representing the respondent-workman and have carefully perused the record.

(3.) THE facts, in brief, shorn of details and necessary for the disposal of this Writ Petition, lie in a narrow compass : The respondent-workman had filed an application under Section 13 of the M. P. Industrial Employment (Standing Orders) Act, 1961 praying that it be declared that the undertaking of the employee fell within the purview of the Standing Orders and he was entitled to be declared as a permanent employee and was further entitled to be declared as a permanent employee and was further entitled to salary and wages including the arrears admissible to an employee holding the post of Time Keeper.