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E.S.IC. MEDICAL OFFICER`S ASSOCIATION vs. E.S.L.C. & ANR.

SCR Citation: [2013] 12 S.C.R. 907
Year/Volume: 2013/ Volume 12
Date of Judgment: 21 November 2013
Petitioner: E.S.IC. MEDICAL OFFICER`S ASSOCIATION
Disposal Nature: Petition Dismissed
Neutral Citation: 2013 INSC 769
Judgment Delivered by: Hon'ble Mr. Justice K.S. Panicker Radhakrishnan
Respondent: E.S.L.C. & ANR.
Case Type: SPECIAL LEAVE PETITION (CIVIL) /35821 /2013
Order/Judgment: Judgment
1. Headnote

Industrial Disputes Act, 1947 - s. 2(s) - A medicalprofessional, whether a workman - Held: A medicalprofessional, treating patients and diagnosing diseasescannot be termed as 'workmen' within meaning of s.2(s).Words and Phrases - 'Occupation' and 'Profession' -Distinction between - Discussed.

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Industrial Disputes Act
5. Equivalent citation
    Citation(s) 2014 AIR 1259 = 2014 (16) SCC 182 = 2014 (16) Suppl. SCC 182 = 2013 (14) SCALE 203