Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi District Court

Sh. Ajay Kumar vs M/S. East Delhi Municipal Corporation on 8 July, 2022

       IN THE COURT OF SHRI GORAKH NATH PANDEY,
          ADDITIONAL DISTRICT & SESSIONS JUDGE,
          PRESIDING OFFICER LABOUR COURT - IV,
            ROUSE AVENUE COURTS, NEW DELHI

LIR No. 900/2022

Sh. Ajay Kumar,
S/o Sh. Shobha Ram,
R/o T-69, Gali No. 8,
Prem Nagar-2,
Nangloi,
Delhi.                                                     .....Workman
                                     Versus

1.

M/s. East Delhi Municipal Corporation, Horticultural Department, Udyog Sadan, 19, Ground Floor, Patparganj Industrial Area-92.

2. M/s. East Delhi Municipal Corporation, Horticultural Department, Shahdara South Zone, Karkari Road, Vishwas Nagar, Delhi-21.

3. M/s. Broadcase Engineering Consultants India Pvt. Ltd., Becil Bhawan, C-56, A-17, Sector-62, Noida, U.P.-201307. ..Managements Date of Institution of the case : 29.04.2022 Date of decision of the case : 08.07.2022 A W A R D:

1. Vide its reference No.F.24(162)/Lab/E/2021/11682 dated LIR No. 900/22 Page No.1 /2 24.02.2022, Govt. of NCT of Delhi had referred to this Court, for adjudication the following terms of reference:-
"Whether the services of workman Sh. Ajay Kumar S/o Sh. Shobha Ram have been terminated illegally and/or unjustifiably by the management; and if so, to what relief is he entitled and what directions are necessary in this respect?"

2. Workman is duly served with notice vide report dated 15.06.2022 but none is appearing for the workman nor the statement of claim has been filed on record.

3. Reference in this case was made on 24.02.2022. Statement of claim was required to be filed within 15 days but not filed till date despite service of Court notice. Hence, it appears that the workman is left with no dispute against the management and thus, he is not interested in diligently pursuing his case any further. Therefore, 'No Dispute Award' is, accordingly, passed while answering the reference.

4. Let copy of award be sent for publication and case file be consigned to record room. Digitally signed GORAKH by GORAKH NATH PANDEY NATH Date:

PANDEY 2022.07.12 16:46:57 +0530 Announced in Open Court on 08th day of July, 2022 (Gorakh Nath Pandey) Addl. District & Sessions Judge Presiding Officer, Labour Court - IV Rouse Avenue Courts, New Delhi LIR No. 900/22 Page No.2 /2