R.K.Mahajan, J. - (1.) This is a writ petition filed by management-petitioner praying that a writ, order or direction in the nature of certiorari be issued quashing the interim award dated November 28, 1978 passed by the Labour Court, Bareilly (Annexure-5 to the writ petition) holding that the respondent is a workman within the definition of Section 2(z) of the Uttar Pradesh Industrial Disputes Act, 1947 (hereinafter to be called as 'Act'). It is also prayed that a writ of mandamus directing the law be also issued.
(2.) The matter was stayed in the High Court in 1979. It appears that the petitioner, who was allegedly working as cane-inspector with the petitioner company, his services were terminated on February 16, 1975. He took up the matter to the Government and the Government considering it as an industrial dispute referred the matter to the Labour Court for decision. The Labour Court framed the following two preliminary issues :-- ..(VERNACULAR MATTER OMMITED)..
(3.) The Labour Court after recording detailed findings in the interim award held that the respondent is a workman and there is industrial dispute and did not go into the merits of termination order. Feeling aggrieved, the writ petition has been filed.;