Delhi District Court
Through: Delhi Dalit Mazdoor Vikas vs M/S. Garam Dharam Restaurant on 22 December, 2021
IN THE COURT OF SHRI GORAKH NATH PANDEY,
ADDITIONAL DISTRICT & SESSIONS JUDGE,
PRESIDING OFFICER LABOUR COURT - IV,
ROUSE AVENUE COURTS, NEW DELHI
LIR No. 750/21
Sh. Kuldeep Kumar
S/o Sh. Param Ram
R/o R-266/9, Sangam Vihar,
New Delhi - 110 080.
Through: Delhi Dalit Mazdoor Vikas
Sangthan (Regd.)
CB-6, Ring Road, Naraina,
New Delhi - 110 028.
..... Workman
Versus
M/s. Garam Dharam Restaurant
M-16, Outer Circle,
Connaught Place,
New Delhi - 110 001.
....Management
Date of Institution of the case : 19.03.2021
Date of decision of the case : 22.12.2021.
AWAR D
1.Vide its reference dated 05.11.2019, Govt. of NCT of Delhi had referred to this Court, for adjudication the following terms of reference:-
"Whether services of Kuldeep Sharma S/o Sh. Parma 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?"LIR No. 750/21 Page 2/2
2. Notice of reference was served upon the workman through Whatsapp of mobile no. 8527927189 but none has appeared for the workman despite repeated calls since morning.
3. Reference in this case was made on 05.11.2019. Statement of claim was required to be filed within 15 days but not filed till date despite service of Court notice upon him through Whatsapp. Hence, it appears that the workman is 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 while answering the reference.
Let copy of award be sent for publication and case file be consigned to record room. GORAKH Digitally by GORAKH signed NATH NATH PANDEY Date: 2021.12.22 Announced in Open Court PANDEY 15:23:08 +0530 on 22nd day of December, 2021 (Gorakh Nath Pandey) Addl. District & Sessions Judge Presiding Officer, Labour Court - IV Rouse Avenue Courts, New Delhi LIR No. 750/21 Page 2/2