(1.) The claim petition of the original writ petitioner came to be dismissed by the learned Industrial Tribunal-cum- Labour Court (for short 'Tribunal') by holding that he is not a 'workman' as envisaged under Section 2(s) of the Industrial Disputes Act, 1947 (for short 'Act') and aggrieved thereby filed the instant petition. However, during the pendency of this writ petition, the original petitioner died and vide order dated 18.12.2017, his legal representatives were ordered to be brought on record.
(2.) The reference made by the appropriate Government reads thus:
(3.) The sole controversy involved in the instant case is whether the deceased petitioner was a workman within the meaning of Section 2(s) of the Act.