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

Through vs Sh. Ashish on 25 May, 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. 496/22

Sh. Girish Chandra, (Age-38),
S/o Sh. Ramshankar Singh,
R/o 2/2,
Sahibabad Village,
Near Primary School,
Ghaziabad, U.P.

Through:
Progressive National Labour Union (Regd.),
205, Pratap Khand,
Vishwakarma Nagar,
Delhi-110095.                                                  ..... Workman
                                Versus

1.

Sh. Ashish, M/s. Alliance Transcon Pvt. Ltd., B-14, New Ashok Nagar, Near Pandey Builder, New Delhi-110096.

2. Sh. Gabbar Singh Rawat, M/s. CMS Infosystem Pvt. Ltd., Plot No. 62, Patparganj Industrial Area, Delhi-110095.

..Managements Date of Institution of the case : 17.02.2022 Date of decision of the case : 25.05.2022 A W A R D:

1. Vide its reference No.F.24(129)/Lab/E/2021/9679 dated 23.12.2021, Govt. of NCT of Delhi had referred to this Court, for adjudication the following LIR No. 496/22 Page No.1 /2 terms of reference:-
"Whether the services of workman Sh. Girish Chandra, S/o Sh. Ramshankar Singh have been terminated illegally and/or unjustifiably by the management no. 1 and/or management no. 2; and if so, to what sum of money as monetary relief alongwith other consequential benefits in terms of existing Law/Gov. Notifications and to what other relief is he entitled and to what directions are necessary in this respect?"

2. Workman is duly served through his union vide report dated 11.05.2022 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 23.12.2021. Statement of claim was required to be filed within 15 days but not filed till date despite service of Court notice upon him. 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.

                                             GORAKH      Digitally signed
                                                         by GORAKH
                                             NATH        NATH PANDEY
                                                         Date: 2022.05.25
                                             PANDEY      13:59:14 +0530
Announced in Open Court
on 25th day of May, 2022                (Gorakh Nath Pandey)

Addl. District & Sessions Judge Presiding Officer, Labour Court - IV Rouse Avenue Courts, New Delhi LIR No. 496/22 Page No.2 /2