1980 LAB. I. C. 508 ::(1980) 2 Lab LN 334

Calcutta High Court

Hon'ble Judge(s): R. N. Pyne , J

(A) Industrial Disputes Act (1947) , S.2(j)— 'Calcutta Telephones' - Whether industry - Service rendered by 'Calcutta Telephones', being public utility service, the said Telephones is an industry within meaning of Section 2 (j). (Case law discussed). (Para 14) (B) Industrial Disputes Act (1947) , S.2(s)— 'Workman' - Who is - Casual workman getting pay for week, i. e., seven days, by working for six consecutive days and also entitled to pay for the day when he reported for work but no work was offered to him - He is a 'workman'. 1970 Lab IC 1460 (Mad) Rel. on. (Para 19 20) (C) Industrial Disputes Act (1947) , S.2(oo), S.25F(b)— Termination of casual worker engaged for particular urgent work on completion of work - Whether retrenchment. Where a workman was engaged on casual basis without a written service contract or letter of appointment, for doing a particular urgent work, his service automatically came to an end when the work was over and there was no retrenchment when his service terminated land, consequently, there was no question of following the procedure relating to retrenchment. In such a case, mer....