ATAM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Whether the appellants, who were engaged as Weavers, Wrappers and Winders in the production centres established by the Haryana State Handlooms and Handicrafts Corporation (for short, 'the Corporation') at Panipat and Bhiwani fall within the definition of 'workman' under Section 2(s) of the Industrial Disputes Act, 1947 (for short, the 'the Act') is the question which arises for determination in this appeal filed under Clause 9 of the Letters Patent for setting aside order dated April 2, 1997 vide which the learned single Judge dismissed the writ petition filed by the appellants for nullifying the decision of the management of the Corporation to retrench their services and for issuance of a direction to the Corporation to restart the production or in the alternative to provide assistance to them for starting production at Panipat and Bhiwani Centres.

(2.) FOT deciding the aforementioned question, we may briefly notice the facts.

(3.) The Corporation is a Haryana Government undertaking. It was incorporated under the Companies Act, 1956 with the following objects: