REGENT COMPUTRONICS PVT. LTD.

SHARAD KUMAR Appellant

V/S

GOVERNMENT OF NCT OF DELHI Respondents

Referred Judgements :-

NIRMAL SINGH V. STATE OF PUNJAB AND OTHERS [REFERRED]
S.L. SONI V. RAJASTHAN MINERAL DEVELOPMENT CORPORATION LTD.JAIPUR [REFERRED]
MANAGEMENT OF MAY AND BAKER INDIA LIMITED AND RESPONDENT VS. THEIR WORKMEN AND APPELLANTS [REFERRED]
BOMBAY UNION OF JOURNALISTS VS. STATE OF BOMBAY [REFERRED]
BURMAH SHELL OIL STORAGE AND DISTRIBUTION COMPANY OF INDIA LIMITED VS. BURMA SHELL MANAGEMENT STAFF ASSOCIATION [REFERRED]
M P IRRIGATION KARAMCHARI SANGH VS. STATE OF MADHYA PRADESH [REFERRED]
TELCO CONVOY DRIVERS MAZDOOR SANGH VS. STATE OF BIHAR [REFERRED]
S K MAINI VS. CARONA SAHU COMPANY LIMITED [REFERRED]
H R ADYANTHAYA OTHERS VS. SANDOZ INDIA LTD [REFERRED]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal filed by the employee is directed against the order dated 10-7-2000 of the Delhi High Court declining to interfere with the order of the Government of National Capital Territory of Delhi (NCT of Delhi) refusing to refer the dispute raised by the appellant to the Industrial Tribunal/Labour Court on the sole ground that he is not a 'workman' within the meaning of Section 2(s) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').

(3.) The factual backdrop of the case relevant for appreciating the question raised in the case may be stated thus :

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SHARAD KUMAR Vs. GOVERNMENT OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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