Prathiba M. Singh, J. - (1.) The hearing has been held through video conferencing.
(2.) The present petition has been filed challenging the impugned award dated 6th July, 2000, passed by the PO, Labour Court No. VIII, Tis Hazari Courts, New Delhi, by which the Industrial Dispute raised by the Workman against the Management, M/s Otis Elevators Co. (India) Ltd., had been dismissed.
(3.) The brief facts are that, the workman claims that he was appointed as a fitter in August, 1987 on a monthly salary of Rs.1,260/-. Sometime in 1990, he was terminated, leading to the filing of the present Industrial Dispute. The claim in this dispute was filed on 17th October, 1994, after the conciliation proceedings were concluded. As per the said claim petition, the Workman sought directions to the management for reinstatement on the post of a fitter, with full back wages and continuity of service, along with the other legal facilities and overtime wages. The petition was controverted by the Management, which submitted that there was no employer-employee relationship between the parties. After evidence being led by the parties, the PO, Labour Court rejected the petition of the Workman.;