NAGAR PALIKA NIGAM, GWALIOR Vs. SATISH GOVILA

JUDGEMENT

(1.) The short dispute in the present petition is with regard to the status of the respondent No. 1. As per him, he falls within the definition of the term "designer". As per the Municipal Corporation, Gwalior (hereinafter referred to as the Corporation), he is merely a "painter".

(2.) As there was a dispute on this issue the respondent sought adjudication before the Labour Court. The Labour Court recorded a finding in favour of respondent No. 1. It has been concluded that the respondent is a designer and is entitled to the wages, which are payable to this class and category of persons. It is this order, which is being challenged in this petition.

(3.) If dictionary meanings of the terms 'designer' and 'painter' are gone through it would be found that there is a clear demarcation between the two. Even though this line of demarcation is thin but that line is clear and perceptible.