TARAJULI TEA ESTATE Vs. P O LABOUR COURT

JUDGEMENT

(1.) I have heard Mr. S.N. Sarma, the learned Advocate for the petitioner and also heard Mr. A. Dasgupta, the learned Advocate for the respondent No. 2.

(2.) This writ application has been filed by the management challenging the legality and validity of the award dated August 30, 1994 passed in Reference Case No. 19/1993 by the Labour Court, Guwahati. The reference was made with regard to three issues. We are not concerned with all of them as the main question before us is Issue No. 1 which is quoted below: "1) Whether Shri Thomas Veeji is workman of Tarajuli Tea Estate?"

(3.) The Labour Court, on consideration of the materials on record, considered the matter in paragraphs 10, 11 and 12 and the finding in paragraph 12 is quoted below: