AKHIL KUMAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this writ petition, the petitioners have assailed the award dated 29.5.1997 passed by the Presiding Officer, Labour Court, Bhubaneswar in Industrial Dispute Case No.113 of 1994, wherein he dismissed the case as not maintainable.

(2.) THE Government of Orissa in its Labour and Employment Department vide Memo No.6562(5) dated 24.5.1994 made a reference to the Presiding Officer, Labour Court, Bhubaneswar for adjudication. The reference reads as follows: -

(3.) IN their written statement, the management of TTPS, contended that Shri Akhil Kumar Sahoo alone worked as a casual labour in the Plant Colony Civil Maintenance Sub -Division from 11.9.1984 to 31.5.1984. Thereafter, he never worked under them. So, there was no question of refusing employment to the petitioners. It is the further case of the management that Madhabananda Samal was not a land oustee. The petitioners were never members of any Union of workers.