DHARAMPAL SINGH Vs. MANAGER GULSHAN CHEMICALS LTD.

JUDGEMENT

(1.) The petitioner has challenged the award of the Labour Court dated 20.08.2007 whereby the claim of the petitioner for reinstatement in service has been rejected.

(2.) The petitioner was appointed as Electrical Engineer with respondent No.1 on 27.01.1989. It is stated that he was not allowed to work with effect from 29.07.2002 and his services were terminated on 05.02.2003.

(3.) The petitioner raised an industrial dispute which was referred to the Labour Court by the appropriate Government. The petitioner filed his statement of claim. However, as the employer/Management did not put in appearance before the Labour Court, the Labour Court proceeded ex parte and vide award dated 20.08.2007 the claim of the petitioner was rejected on the ground that he does not fall under the definition of "workman" as defined in the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').