RAMENBARUAH Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) Heard Mr. A. Dasgupta, learned counsel for the petitioner and Mr.B.C. Kalita, learned counsel for the respondents.

(2.) The case of the petitioner is that he was an employee of the Indian Red Cross Society (hereinafter referred to as the society). He was looking after the children home project of the society situated at Jalukbari. He was entrusted with the duties of day to day management of children home and he was paid monthly salary of Rs. 1600/-. The service of the petitioner was terminated w.e.f. 1.11.98 without any notice whereupon an industrial dispute was raised and referred to the Labour Court with the following terms:

(3.) The Labour Court vide impugned judgment held that the Indian Red Cross Society does not come under the definition of industry as defined in Section 2(j) of Industrial Dispute Act. Hence, the petitioner was non-suited.