LAWS(JHAR)-2008-1-8

ASIT BARAN MODAK Vs. PRESIDING OFFICER LABOUR COURT

Decided On January 10, 2008
ASIT BARAN MODAK Appellant
V/S
PRESIDING OFFICER, LABOUR COURT, DEOGHAR Respondents

JUDGEMENT

(1.) ASIT Baran Modak, the petitioner herein, claiming that he was working as a workman in the Deoghar Satsangh, the respondent herein, on being aggrieved over his termination, raised an industrial dispute, which was referred to the labour Court, Deoghar for adjudication. By the award dated October 6,2001, the Labour Court rejected the claim of the petitioner holding that it is not an industrial dispute as the respondent is not an industry as defined under the Industrial disputes Act. Challenging the same, petitioner has filed this writ petition.

(2.) THE terms of reference which was framed by the Labour Court is as follows:

(3.) ACCORDING to the petitioner, he was appointed as a Clerk in the year 1967 by satsangh and was dismissed from the service on November 11, 1990 without any reason.