D.G.R. PATNAIK, J. - (1.) Heard Mr. A.K, Sahani, learned counsel for the petitioner and Mr. G.M. Mishra, learned counsel for the respondent.
(2.) With the consent of the learned counsel for the parties, this case is heard and disposed of at the stage of admission.
(3.) Challenge in this writ application is to the Award dated June 16, 2005, passed by the Labour Court, Jamshedpur in Reference Case No. 25/1997 (Annexure-9), whereby the Labour Court has held that the petitioner was not a workman.;