GULAB CHAND YADAV Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 13th July, 2007 passed by the learned Single Judge in W.P.(L) No. 3340 of 2001 by which the learned Single Judge had been pleased to allow the writ petition in favour of the petitioner M/s Bharat Coking Coal Limited, Dhanbad setting aside the award dated 20th March, 2001 passed in favour of the appellant -workmen. 2001 (7) S.C.C. 1. The workmen engaged by the intermediary contractor, could not be allowed to claim regularization with the company which had no relationship with the employee engaged by the contractor.

(2.) SINCE the appellant -workmen failed to establish the relationship of employer and employee with the respondent B.C.C.L., the appeal against the judgment passed by the learned Single Judge cannot be entertained. This appeal is, therefore, dismissed.