Vinod Kumar vs Union Of India & Others
2012 Latest Caselaw 1196 ALL

Citation : 2012 Latest Caselaw 1196 ALL
Judgement Date : 1 May, 2012

Allahabad High Court

Vinod Kumar vs Union Of India & Others on 1 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 46408 of 2008
 

 
Petitioner :- Vinod Kumar
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- Dr. V. D. Shukla,Ashok Khare
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Shri Ashok Mehta, learned counsel for the petitioner prays for and is allowed four weeks time to move an application to bring on record the nature of duties actually performed by the petitioner so that it can be assessed by the Court as to whether the petitioner was discharging any clerical, manual, skilled and unskilled nature of work so as to fall within the definition of workman as provided under the Industrial Disputes Act 1947 and as to whether he can be relegated at this stage to the remedy provided by the special forum i.e. [The] Industrial Disputes (Banking and Insurance Companies) Act 1949.

List after four weeks.

Order Date :- 1.5.2012