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PETITIONER: H.R. ADYANTHAYA AND OTHERS

       Vs.

RESPONDENT: SANDOZ (INDIA) LIMITED

DATE OF JUDGMENT12/05/1994

BENCH: KULDIP SINGH (J) BENCH: KULDIP SINGH (J) SAWANT, P.B. YOGESHWAR DAYAL (J)

CITATION:  1994 SCC  (4) 164        JT 1994 (5)   176  1994 SCALE  (2)1015

ACT:

HEADNOTE:

JUDGMENT:                            ORDER In  view  of the conflict between  three  three-Judge  Bench decisions  of  this  Court in May & Baker  (India)  Ltd.  v. Workmen’,  Western  India  Match Co. Ltd.  v.  Workmen2  and Burmah  Shell  Oil Storage & Distribution Co.  of  India  v. Burmah  Shell Management Staff Association3 on the one  hand and later three three-Judge Bench decisions in S.K. Verma v. Mahesh Chandra4, Ved Prakash Gupta v. Delton Cable India (P) Ltd.5 and Arkal Govind Raj Rao v. Ciba Geigy of India  Ltd., Bombay6 on the other, on the interpretation of Section  2(s) of  the Industrial Disputes Act, 1947 and  consequently  the status  of the medical/sales representatives prior  to  6-3- 1976  when  the  Sales Promotion  Employees  (Conditions  of Service) Act, 1976 was brought into force and also prior  to 21-8-1984 when the definition of "workman" under the Section 2(s)  of the Industrial Disputes Act was amended, we are  of the view that propriety demands that the matter be heard  by a larger Bench.  We, therefore, refer the matter to a  five- Judge  Bench to be constituted by the learned Chief  Justice of India for the purpose.  These papers be placed before the learned Chief Justice for constituting the Bench. 167