A PARVAMESHWAR RAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS letters patent appeal arises out of the judgment and order dated 19.5.99 passed in C.W.J.C. No. 1966/92 (R), (1999 (2) PLJR 600) whereby the learned Single Judge of this Court has held that the petitioner who is a Doctor, is not a workman and, as such, the Labour Court has no jurisdiction to give relief sought for on behalf of the petitioner.

(2.) WE have heard the learned counsel for the parties and perused the order under challenge. The court has rightly recorded finding, inasmuch as, admittedly the appellant is a Doctor serving in the hospital, in question, and, as such, he cannot be treated a workman within the meaning of Industrial Disputes Act. Accordingly this letters patent appeal is dismissed.