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Sh. Vinod Prasad S/O Sh. Avdesh Prasad vs Ms/ Kumar Engineering Precision Parts ... on 15 May, 2010

          IN THE COURT OF MS. RENU BHATNAGAR
   PRESIDING OFFICER LABOUR COURT­X  KARKARDOOMA,
                         DELHI.


                              Ref. No. :F.24(253)/WD/LABOUR/08/6021
                                                       Dated :07.09.09
                                                       I.D.No. : 788/09


Sh. Vinod Prasad S/o Sh. Avdesh Prasad,
C/o Rashtriya Madoor Sangh, T­44­D,
Karampura, New Delhi­15
                                                      .................. Workman


                          Between


Ms/ Kumar Engineering Precision Parts Pvt.Ltd,
DLF­41, Kirti Nagar, New Delhi­15.


                                                      .............. Management



                                 Date of Institution of the case : 25.01.2010
                           Date on which reserved for Award :01.05.2010
                              Date on which Award is passed : 15.05.2010

A W A R D

            The   workman     Sh.   Vinod   Prasad   raised   an   industrial

dispute regarding the termination of his services by the management of

M/s.   Kumar   Engineering   Precision.  The   appropriate   Government   on

being satisfied regarding the existence of industrial dispute between


I.D.No 788/09                                                  Page 1out of 3
 the parties, made a reference for adjudication.   The said reference is

as under : 

                "Whether              the   employee­employer

                relationship between Sh.  Vinod Prasad S/o

                Sh. Avdesh Prasad and the management of

                M/s   Kumar   Engineering   Precision   Parts

                Pvt.   Ltd.   existed   and   if   so   whether   the

                services   of   Sh.   Vinod   Prasad   have   been

                illegally and/or unjustifiably terminated by

                the management and if yes, to what relief

                is he entitled."?

              Thereafter,   the   notice   was   issued   to   the   workman.   The

workman did not appear in the court despite service nor any statement

of claim was filed on his behalf.

               In view of the circumstances as discussed above, as the

workman   did   not   file   statement   of   claim,   it   seemed   that   he   is     not

interested in pursuing his case, hence the case was fixed for Award

vide order dt. 01.05.2010.

              In view of the above discussion, as the workman has not




I.D.No 788/09                                                            Page 2out of 3
 pursued his case, he has failed to prove his case, hence he is   not

entitled to any relief.

             The   Award   is   passed   and   the   reference   is   answered

accordingly against the workman.  Ahlmad is directed to send the Six

copies of this Award to the appropriate Govt.  The file be consigned to

record room. 

Announced in open Court on
15.05.2010

.

(Renu Bhatnagar) Presiding Officer Labour Court­X Karkardooma Courts, Delhi I.D.No 788/09 Page 3out of 3