Delhi District Court
Through: Delhi Dalit Mazdoor Vikas vs M/S. Cyclops Security & Allied on 25 September, 2021
IN THE COURT OF SHRI GORAKH NATH PANDEY,
ADDITIONAL DISTRICT & SESSIONS JUDGE,
PRESIDING OFFICER LABOUR COURT - IV,
ROUSE AVENUE COURTS, NEW DELHI
LID No. 850/16
Sh. Dal Chandra
S/o Sh. Parnu,
H-296, Sahpur Jat,
New Delhi - 110 049.
Through: Delhi Dalit Mazdoor Vikas
Sangathan (Regd. 4290)
CB-6, Ring Road,
Naraina, New Delhi - 110 028.
..... Workman
Versus
M/s. Cyclops Security & Allied
Services Private Limited
213-214, Aditya Commercial
Complex RCC, Nangal Rayad,
Delhi - 110 064.
....Management
Date of Institution of the case : 23.08.2016
Date of decision of the case : 25.09.2021
A W A R D:
1.The workman had filed the statement of claim under Section 2A of the Industrial Disputes Act, 1947 against the management.
LID No. 850/16 Page 2/22. Notice of statement of claim was issued to the management who was duly served with the same but none had appeared for the management and the management was proceeded ex parte and thereafter, matter was fixed for workman's ex parte evidence for 16.08.2018 but despite passage of more than three years, the workman had not examined himself till today.
3. As observed, none was appearing for the workman repeatedly and the workman had not appeared for his examination despite repeated and ample opportunities.
4. In view of the conduct on behalf of the workman and facts of the case, it appears that the workman is now left with no dispute against the management and thus, he is not interested in diligently purusing his case any further. Therefore, 'No Dispute Award' is accordingly passed.
Let copy of award be sent for publication and case file be consigned to record room.
Announced in Open Court on 25th day of September, 2021 (Gorakh Nath Pandey) Addl. District & Sessions Judge Presiding Officer, Labour Court - IV Rouse Avenue Courts, New Delhi LID No. 850/16 Page 2/2