Delhi District Court
Sh. Guru Parshad vs M/S Skypak Service Specialists Limited on 22 January, 2008
ID No. 78/2007
1
IN THE COURT OF SH. S.K. SARVARIA,
PRESIDING OFFICER LABOUR COURT, No. XII,
KARKARDOOMA COURTS, DELHI
I.D. No. 78/2007
Dispute Between
Sh. Guru Parshad,
S/o Sh. Rameshwar Parshad,
As represented by All India General Mazdoor Trade Union,
170, Bal Mukund Khand, Giri Nagar,
Kalkaji,
New Delhi - 110019. ................................ Workman
And
M/s Skypak Service Specialists Limited,
L - 357, Mahipal Pur Extension,
National HighWay - 8,
New Delhi. ......................................Management
Date of institution: 24.12.2008
Date of award: 22.01.2008
AWARD
1.The dispute between the management of M/s Skypak Service ID No. 78/2007 2 Specialists Limited, L - 357, Mahipal Pur Extension, National High Way
- 8, New Delhi and its workman Sh. Guru Parshad, S/o Sh. Rameshwar Parshad, As represented by All India General Mazdoor Trade Union, 170, Bal Mukund Khand, Giri Nagar, Kalkaji, New Delhi - 110019 has been referred by Secretary [Labour] Government of National Capital Territory of Delhi, in exercise of powers conferred by Section 10 (1) (c) and 12 (5) of the said Act read with Govt. of India, Ministry of Labour Notification No. S-11011/2/75/DK (IA) dated the 14th April 1975, for adjudication to this court vide F. 24(1264)/2006/Lab./5943 - 47 dated the 13th December 2007 with the following terms of reference:
"Whether the services of Sh. Guru Parshad, S/o Sh. Rameshwar Parshad have been terminated illegally and/or unjustifiably by the management, and if so, to what sum of money as monetary relief along with consequential benefits in terms of existing laws/government notifications and to what relief is he entitled and what directions are necessary in this respect? "
2. The notice was issued to the workman to file the statement of claim in support of his case. The notice was served upon the workman on 08.1.2008 at the address given but he failed to appear in the court on ID No. 78/2007 3 22.01.2008 nor his authorised representative of the concerned union appeared on his behalf. It appears that neither the workman nor the concerned union is interested in pursuing the matter. Therefore, a no dispute award is passed holding that the workman is not entitled to any relief and the reference is answered accordingly. The copies of the award be sent to learned Secretary (Labour) Government of National Capital Territory of Delhi. The award be sent to server (www.delhicourts.nic.in). The file be consigned to the record room. ANNOUNCED IN THE OPEN COURT ON THIS 22nd DAY OF JANUARY 2008 (S.K. SARVARIA) PRESIDING OFFICER LABOUR COURT NO. XII, KARKARDOOMA COURTS, DELHI