AIR 1994 SUPREME COURT 2608 ::1994 AIR SCW 3678 ::1995 LAB. I. C. 1051 ::(1995) 1 MahLR 321 ::1994 (2) CurLR 552 ::(1994) 69 FacLR 593 ::1994 (4) SCC 164 ::1994 SCC (L&S) 1283 ::(1995) 1 LabLJ 303 ::1994 (1) Lab LR 640 ::(1995) 1 AndhWR 21 ::(1994) 85 FJR 586 ::(1994) 2 Guj LH 162 ::(1999) 236 ITR 35 ::(1994) 2 Lab LN 358 ::(1995) 1 SCT 277 ::1994 (5) ServLR 255 ::(1994) 3 SCJ 402 ::(1999) 152 Taxation 486 ::(1994) 5 JT 176 (SC) ::1994 (5) JT 176

Supreme Court Of India

(From : Industrial Court, Bombay)*

Hon'ble Judge(s): Kuldip Singh, P. B. Sawant, S. Mohan, G. N. Ray, N. P. Singh , JJJ

(A) Industrial Disputes Act (14 of 1947) , S.2(s)— "Workman" - Definition - Does not include all employees except those covered by four exceptions in said definition. AIR 1984 SC 1462, Held per incuriam.AIR 1967 SC 678 and AIR 1971 SC 922, Foll (Para 6) (B) Industrial Disputes Act (14 of 1947) , S.2(s)— Workman Medical representative - Does not perform duties of `skilled' or `technical' nature - Not workman. Workman - Medical representative is not workman.Medical representative - Not workman.Interpretation of Statutes - Ejusdem generis. The medical representatives do not perform duties of skilled and technical nature and, therefore, they are not workmen. The connotation of the word "skilled" in the context in which it is used, will not include the work of a sales promotion employee such as the medical representative. That word has to be construed ejusdem generis and thus construed, would mean skilled work whether manual or non manual, which is of a genre of the other types of work mentioned in the definition. The work of promotion of sales of the product or services of the establishment is distinct from and independent of the types of @page-SC2609 work covered by the said definition.(Para 6....