Delhi District Court
Surender Paswan vs M/S Singhla Synthetic Industries on 23 May, 2008
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IN THE COURT OF SH. CHANDRA BOSE : PRESIDING OFFICER :
LABOUR COURT NO. XVI, KARKARDOOMA COURTS : DELHI
ID NO. 8/08
Surender Paswan
S/o Late Sh. Subek Paswan
R/o House No. 62
2nd Floor, New Qutub Road
Sadar Bazar, Timber Market
Delhi-06. .................. Workman
Vs.
M/s Singhla Synthetic Industries
Sanjay Singhal, Sandeep Singhal
Raj Kumar Singhal,
R/o House No. 62
New Qutub Road
Sadar Bazar, Timber Market
Delhi-06. ................... Management
DATE OF INSTITUTION OF THE CASE :- 7.01.08
DATE ON WHICH AWARD HAS BEEN RESERVED :- 20.05.08
DATE ON WHICH AWARD HAS BEEN DELIVERED :- 23.05.08
COMPROMISE AWARD
1.Claim was directly filed by workman stating therein that he was working with management as a Sales Man since 1991 and his last drawn salary was Rs. 5,500/-. His services were terminated by the management on 23.10.07.
2. WS filed on behalf of management wherein it is stated that there is no relationship of employer and employee between parties and workman was working as Jhalliwala i.e carrier of goods either on head or with the help of rickshaws from one shop to other places in the timber/plastic market in Delhi.
2It is further stated that question of termination of his services by the management does not arise.
3. Rejoinder filed wherein almost all the facts stated in the claim have been reiterated and facts stated in WS have been denied.
4. Case was fixed for framing of issues for 11.07.08. An application was moved by workman through his AR on 17.05.08 for preponement of the date and recording of compromise which was fixed for 20.05.08. On 20.05.08 statement of Surender Paswan also recorded. A Compromise Deed Ex. P1 was filed with the application of the workman filed on 17.05.08. The matter has been compromised between both the parties as per Compromise Deed Ex. P1 and nothing remains for adjudication between parties, compromise award is passed as per terms of Compromise Deed Ex. P1. Compromise Deed Ex. P1 would be part of the award.
5. Copies of award be sent to appropriate Govt. for publication. File be consigned to Record Room after necessary compliance by Ahlmad.
ANNOUNCED IN THE OPEN COURT (CHANDRA BOSE)
ON 23th May 2008 Additional District & Session Judge
Presiding Officer labour Court XVI
Karkardooma Courts : Delhi.
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