Himachal Pradesh High Court
The Director Doordarshan Kendra vs . Jai Chand & Others. on 19 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
The Director Doordarshan Kendra Vs. Jai Chand & others.
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CWP No. 6544 of 2021 19.7.2023 Present: Mr.Balram Sharma, Deputy Solicitor General of India, for the petitioners.
Mr.Sanjeev Bhushan, Senior Advocate, alongwith Mr.Rakesh Chauhan, Advocate, for respondents No. 1 and 3 to 19.
None for respondent No. 2.
In the impugned award no relief was granted in favour of respondent No. 2 Neelam Kumar, who was petitioner No. 2 in the petition before Labour Court, by observing as under:-
"29. It is pertinent to mention that workman Neelam Kumar has not contested the case and nothing is brought on record about his joining of service, tenure, nature of job as such, this award shall have no effect to his status as an employee. The reference is answered accordingly."
Neelam Kumar has not come forward to assail the impugned order. Decision in present case in either way is not going to change status of relief granted to the respondents herein, therefore, his presence or absence in present matter is immaterial and thus no notice is required to be issued to the said respondent.
Reply on behalf of appearing respondents stand filed. No rejoinder is intended to be filed.
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(Vivek Singh Thakur), Judge.
19th July, 2023
(Keshav)
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