- (1.) HEARD learned Counsel for the parties.
(2.) PETITIONER -Appellant claims that he should have been absorbed by the Respondent - M/s Bharat Coking Coal Limited as he was employee of the said Respondent -company and 39 skilled workmen have already been absorbed by the said Respondent -company. The Appellant's claim was rejected by the Labour Court vide Award dated 21.12.1998 passed in Reference Case No. 75 of 1995. The Appellant being aggrieved against the said Award of rejection of his claim preferred writ petition before this Court as C.W.J.C. No. 616 of 1999 (R). The Appellant's -Petitioner's writ petition was dismissed by detailed order dated 03.09.2009 after considering the argument raised by the workman. Learned Counsel for the Appellant submitted that the Industrial Tribunal went beyond its jurisdiction as it travelled beyond the scope of the reference as the reference was only to the effect that whether the workmen were entitled to be absorbed or not whereas the Tribunal has declared that there was no relationship of employer and employee between the Appellant and the Respondent company. It is also submitted that the Award is perverse as it has not considered the evidence produced by the Appellant -writ Petitioner before the Tribunal whereby they have fully proved that the workmen were working with the Respondent M/s Bharat Coking Coal Limited even after the expiry of the contract between M/s. Mc. Nally Bharat Engineering Com (P) Ltd. and M/s Bharat Coking Coal Limited and they were duly issued Identity Card by M/s Bharat Coking Coal Limited itself. It is also submitted that the Tribunal committed serious error of law by rejecting the evidence of one of the witnesses of the workmen merely on the ground that he was earlier employee of the Respondent company M/s Bharat Coking Coal Limited and subsequently he took the cause of the workmen and therefore, he is an interested witness and his testimony cannot be relied upon.
(3.) WE have considered the submissions of the learned Counsel for the Appellant and perused the detailed reasons given in the impugned order of 03.09.2009. It appears from the impugned order that the learned Single Judge has considered each and every argument referred above and thereafter dismissed the writ petition of the Petitioner. However, if we examine the argument advanced by the learned Counsel for the Appellant again, then we are of the view that if the employee is seeking absorption then he is required to establish the fundamental issue first that there exists or existed some relationship of employer and employee or otherwise his employment, as a fresh candidate, come from any other organization and he acquired right to get absorbed in terms of contract. Here in this case the case of the workmen was specifically clear that he with others were earlier engaged through the contractor by the Respondent company and that contract came to an end and therefore, admittedly they were employee of the contractor and not the employee of the Respondent company. Therefore, if the workmen sought relief of absorption then they should have placed some legal foundational facts also like they have been given employment by the Respondent company or there was any term in the contract of the contractor providing for absorption of the workmen in the Respondent company or otherwise they have been taken in job by the Respondent company so as to create a right to claim absorption. These facts substantially are missing and therefore, the Tribunal was wholly justified in declaring that there was no relationship of employer and employee and consequently, there is no possibility of grant of relief of absorption to the workmen.;