KANTA RANI SMT Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) THE petitioners were working with the Municipal Committee, Kapurthala. Their services were terminated in February, 1984. They raised a dispute which was referred to the Labour Court, Jalandhar. On the pleadings of the parties, the Labour Court framed the following three issues :

(2.) NO written statement has been filed on behalf of the respondents.

(3.) MS. Sabina, learned counsel for the petitioners submits that the maintainability of the reference had not been questioned. By referring to the written statement filed on behalf of the respondent-Committee the learned counsel points out that it had no where been pleaded that the petitioners were not workmen or that the committee did not fall within the definition of 'industry'. She consequently submits that the view taken by the learned Court cannot be sustained. The claim made on behalf of the petitioners has been controverted by the learned counsel for the respondents.