M.KATJU, R.S.TRIPATHI, JJ. - (1.) This special appeal has been filed against the judgment of the learned single Judge dated March 12, 2004. We have carefully perused the judgment and have heard the learned counsel for the appellant.
(2.) Bulandshahr Dugdha Utpadan Sahkari Sangh is a co-operative society which entered into a contract with S.S. Security Services, Salempur, Bulandshahr for supply of labour. It is alleged that in pursuance of the contract the petitioner was assigned by the contractor to work in the society where he is working since 1985. It was alleged by the petitioner that the society is his principal employer and the petitioner has been illegally removed by order dated August 10, 1999.
(3.) A counter-affidavit was filed before the learned single Judge in which it was alleged that the petitioner was never employed by the society and the relationship of master and servant does not exist between them.;