Satyanarain Vs. M/S. Haryana Breweries Ltd. [2008] INSC 1872 (5 November 2008)
Judgment
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7275 OF 2002 SATYANARAIN ....APPELLANT Versus ORDER Heard learned counsel for the parties.
We have gone through the demand notice issued by the appellant and the statement made by him before the Labour Court, in which the appellant has not claimed that he has worked for 240 days continuously in one year from the date of his alleged employment till the date of his termination by the respondent.
The award of the Labour Court reveals that the appellant has not produced his engagement letter or any other documentary evidence to show that he was an employee of the respondent. On the contrary, the records show that the appellant was an employee of some contractor through contd...2/- ::2::
whom he was paid daily wages on vouchers basis. The evidence adduced on record does not prove that the appellant was an employee of the respondent and his services were illegally terminated by the respondent. The Labour Court recorded award against the appellant which has been affirmed by the High Court.
We do not find any infirmity in the impugned order of the High Court which calls for interference. The appeal is accordingly dismissed with no order as to costs.
............................J. (LOKESHWAR SINGH PANTA)
............................J. (V.S. SIRPURKAR)
NEW DELHI,
November 5, 2008.
Back
