Delhi District Court
Sh. Ravi Shankar Singh vs M/S Skypak Service Specialists Ltd on 23 January, 2008
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IN THE COURT OF SH. S.K. SARVARIA,
PRESIDING OFFICER LABOUR COURT, No. XII,
KARKARDOOMA, DELHI
ID No. 75/2007
BETWEEN
Sh. Ravi Shankar Singh,
S/o Sh. Karu Singh,
C/o India General Mazdoor Trade Union (Regd.),
170, Balmukund Khand, Giri Nagar, Kalkaji,
New Delhi - 110006. .............Workman.
AND
M/s Skypak Service Specialists Ltd.,
L - 357, Mahipal Pur Extension,
National Highway -8, New Delhi - 110037. ............Management.
Date of institution: 18.12.2007
Date of award: 23.1.2008
ID NO 75/2007
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AWARD
1.The Industrial Dispute between the management of M/s Skypak Service Specialists Ltd., L - 357, Mahipal Pur Extension, National Highway -8, New Delhi - 110037 and its Sh. Ravi Shankar Singh, S/o Sh. Karu Singh, C/o India General Mazdoor Trade Union (Regd.), 170, Balmukund Khand, Giri Nagar, Kalkaji, New Delhi - 110006 referred by Secretary (Labour), Government of The National Capital Territory of Delhi for adjudication in exercise of powers conferred by section 10 (1) (c), 10 (1)
(d) and 12 (5) of the Industrial Dispute Act 1947 (in short Act) vide his Order No. F.24 (1283)/2006 - Lab./5487 - 91 dated 8th December,2007 with the following terms of reference :
"Whether service of Sh. Ravi Shanker Singh, S/o Sh. Karu Singh, have been 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. Notifications and to what other relief is he entitled and what directions are necessary in this regard?"ID NO 75/2007 3
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 8.1.2008 at the address given but he failed to appear in the court on 23.1.2008 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 23rd DAY OF JANUARY 2008.
(S.K.SARVARIA) PRESIDING OFFICER LABOUR COURT NO.XII, KARKARDOOMA COURTS, DELHI.
ID NO 75/2007