RAHUL MUZAFFARPURI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the Union of India and learned counsel for the Bajaj Allianz Life Insurance Co. Ltd.

(2.) In the present case, the petitioner is challenging the order dated 01.12.2017, whereby and whereunder the authority has refused to refer the industrial dispute raised by the petitioner for adjudication on the ground that the disputant was engaged in the capacity of Sales Manger, as such he cannot be said to be a workman with the definition of Section 2(S) of the Industrial Disputes Act, 1947.

(3.) The petitioner was appointed as Trainee Sales Team Manager, but he has claimed that he is a workman under the Industrial Disputes Act. The Conciliation was held, but it could not be materialized, resulting into the failure report, ultimately refused to refer the industrial dispute being Sales Manager, is under challenge before this Court.