RAMEN BARUAH Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE judgment dated 27. 06. 2003 passed by the learned Single Judge in W. P. (C) No. 2156/2002 dismissing the claim of the appellant that the Children Home managed by the Indian Red Cross Society at Jalukbari is an industry, is under challenge in this appeal.

(2.) SHORT facts leading to this appeal are that the appellant served as in-charge (Assistant) of Children Home Project, Jalukbari, a unit of the Indian Red Cross Society, Assam Branch since February, 1997 on payment of Rs. 1600/- per month. He continued to serve but no monthly payment was made for the months of November and December, 1998. His representation to the management over the matter, did not yield any favourable result and ultimately an industrial dispute being raised by him, the Government referred the same to the Labour Court, Assam on the following terms:-"whether the management of M/s Indian Red Cross Society is justified in dismissing Shri Ramen Baruah without any notice w. e. f. 01. 11. 1998 ?"

(3.) THE labour Court of Assam in reference Case No. 18/99 adjudicated the issues and passed an Award on 15. 10. 2001 as follows:-