A.Lala, J. - (1.) This is a writ petition on behalf of a Central Government Company by virtue of Indian Iron and Steel Company (Acquisition of Shares) Act, 1976 and within the meaning of section 617 of the Companies Act challenging the judgment and order of the 9th Industrial Tribunal, Durgapur, dated 26th August, 1981 as well as award dated 20th August, 1982.
(2.) The proceedings before the 9th. Industrial Tribunal, Durgapur, was initiated on account of termination of service of respondent No.3 herein. Apart from the factual aspect, two technical points were raised by the petitioner therein out of which one is that as to whether the respondent No.3 herein was "workman" within the meaning of section 2(s) of the Industrial Disputes Act and whether the West Bengal Government was the appropriate authority to refer the dispute before the 9th Industrial Tribunal or not.
(3.) Admittedly, the learned Tribunal held that the nature of work of the respondent No.3 is coming under the four corners of the definitions of "workman" under section 2(s) of the Act as aforesaid more particularly available under order No. 22 dated 26th August, 1981 which is under challenge before this Court.;