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Delhi District Court

Through vs M/S Securitrans India Pvt. Ltd on 28 March, 2023

              IN THE COURT OF MS. BHAVNA KALIA,
            ADDL. DISTRICT & SESSIONS JUDGE, POLC-V:
                ROUSE AVENUE COURT COMPLEX,
                        NEW DELHI

                              LIR No. : 1751/2021

Date of Institution              :        08.10.2021
Date of Decision                 :        28.03.2023
Decision                         :        No Dispute Award.

In the matter of :
Sh. Manoj Kumar,
(Mobile No.882685123),
S/o Sh. Vijender Singh,
R/o WZ-1350, Nangal Raya, New Delhi-46.

Through:
All India General Mazdoor Trade Union (Regd.3025),
170, Bal Mukund Khand, Giri Nagar,
Kalkaji, New Delhi-110019.
Sh. Vijay Kumar Tiwari, President
Mobile No. 011-26478703.
                                             ... Workman.
                             Versus

1.

M/s Securitrans India Pvt. Ltd., B-2, Naraina community Centre, C-Block, Naraina Vihar, New Delhi-110028.

Through: Sh. Rajeev Kaul (Director) and Sh. Neeraj Tomar (Director).

2. M/s Alliance Transcon pvt. Ltd., B-14, New Ashok Nagar, Delhi-96.

Through: Mr. Ashish Singh & Ms. Richa Singh, E-mail ID [email protected].

Also at: 2-F, CS-63, Ansal Flaza, Sector-1, Vaishali, Ghaziabad-201010 (U.P.). Also at: A-41, Hiralal Nagar, Near Dixit Sweet, Sarojini Nagar, Lucknow, Uttar Pradesh-226008.

...Managements.

Manoj Kumar Vs. M/s Securitrans India Pvt. Ltd.

NO DISPUTE AWARD

1. This Industrial dispute was received vide reference No. F-24(-93-)/R/686/SWD/Lab./335 to 340, dated 17.03.2021, Government of NCT of Delhi, by Joint Labour Commissioner, District South-West, who sent following reference in respect of workman to this court for adjudication:

"Whether the services of workman Sh. Manoj Kumar (Age-48) S/o Sh. Vijender Singh, Mobile No.-882685123 have been terminated illegally and/or unjustifiably by the management; if so, to what relief is he entitled and what directions are necessary in this respect?"

2. Vide endorsement No. 1 to the aforesaid reference order, a copy of the order was sent by Deputy Labour Commissioner to the workman with a direction to file a statement of claim with supporting documents and list of witnesses in the Labour Court mentioned above within 15 days.

3. The above reference was received in Court on 08.10.2021 and notice was issued thereupon to workman for 28.01.2022. Despite ample opportunities given, neither workman appeared nor his statement of claim has been filed.

4. It appears that the workman is not interested in pursuing the present case. Accordingly, a No Dispute Award is passed in this matter. Reference is answered accordingly.

5. A copy of this No Dispute Award be sent to the appropriate Government for its publication as per rules. Announced in the Open Court on 28th March, 2023.

(BHAVNA KALIA) ADDL. DISTRICT & SESSIONS JUDGE, POLC-V: ROUSE AVENUE COURTS NEW DELHI.

Manoj Kumar Vs. M/s Securitrans India Pvt. Ltd.