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Delhi District Court

Through vs M/S. Master Marine Services Pvt. Ltd on 6 November, 2012

 IN THE COURT OF SHRI CHANDRA SHEKHAR: POLC.V:KARKARDOOMA 
                        COURT: DELHI

ID No. 696/11
Unique Case ID No. 02402C0403692011

Sh. Bandev Malkar S/o Sh. Ajay Malkar

Through:
Indian Steel and Metal Workers Union (Regd.),
1800/9, Govind Puri Extension Kalkaji, New Delhi­19.
                                                                   ..........Workman 
VERSUS:

M/s. Master Marine Services Pvt. Ltd.,
Room No. 322, Admin Complex, ICD Tughlakabad,
New Delhi­20.
&
M/s. Container Corporation of India Ltd. Inland Container Depot,
Tughlakabad, New Delhi­20.
                                                         .........Management 
                   
Date of Institution                      :       13.12.2011
Date of reserving award                  :       06.11.2012
Date of pronouncement                    :       06.11.2012

                                         AWARD


                A   reference   no.   F.   24   (126)/Lab./SD/10/12386   dated 
09.12.2011

was sent by Sh. Peter Bara, Dy. Labour Commissioner (South), Govt. of NCT of Delhi for adjudication and disposal of an industrial dispute between the aforesaid workman and the managements by formulating the following issue:

"Whether Sh. Bandev Malkar S/o Sh. Ajay Malkar has received his dues in full and final settlement on termination of the contract of contractor by Principal Employer or his services have been ID No. 696/11 1/2 terminated illegally and/or unjustifiably by the management and if so, to what sum of money as monetary relief along with other consequential benefits in terms of existing Laws/Govt. notification and to what other relief is he entitled and what directions are necessary in this respect?"

2. A notice of aforesaid reference was sent to the Union of workman and service was effected upon it as per report dated 26.05.2012. But, despite that, none has appeared on behalf of the workman nor statement of claim has been filed.

3. In view of above discussion, it seems that the workman is not interested in filing statement of claim therefore, a no dispute award is passed against him and the reference is answered accordingly.

A copy of the same be sent to the appropriate Government for its publications as per rules. 



ANNOUNCED IN THE OPEN COURT                        (CHANDRA SHEKHAR) 
ON 06th NOVEMBER, 2012                             POLC.V:KKD:DELHI




ID No. 696/11                                                                              2/2
 ID No. 22/11
16.10.2012 
Present :       None for the workman.

A perusal of record shows that service to the Union concerned was effected as per report dated 31.01.2012. But, despite that, none has appeared on behalf of the workman nor statement of claim has been filed. Therefore, a no dispute award is passed against the workman separately.

File be consigned to record room after due compliance as per rules.

(CHANDRA SHEKHAR) POLC­V, KKD/16.10.2012 ID No. 696/11 3/2