Delhi District Court
Deepak Kumar vs M/S Darcl Logistics Ltd on 15 January, 2024
Deepak Kumar Jha Vs. M/s Darcl Logistics Ltd.
LIR No.256/17
IN THE COURT OF SHRI VINAY SINGHAL
PRESIDING OFFICER: LABOUR COURT-08
ROUSE AVENUE DISTRICT COURTS: NEW DELHI
LIR No.256/2017
CNR No. DLCT-13-000441-2017
Shri Deepak Kumar Jha
S/o Shri Gopal Jha
R/o Gram Matahi Ser,
Post Beni Patti, Thana Beni Patti,
District Madhubani Bihar
Through : Shri S.B. Dubey (General Secretary)
U.P.L.F. (Regd.1027)
In front of A-92, Okhla Phase-2,
New Delhi - 110020
...Workman
Versus
M/s DARCL Logistics Ltd.
Through its Proprietor Shri Roshal Lal Aggarwal
17, Shivaji Marg, Najafgarh Road,
New Delhi - 110015
... Management
Date of Institution : 16.01.2017
Date of Award : 15.01.2024
SETTLEMENT AWARD
1.Reference under Section 10(1)(c) read with Section 12(5) of the Industrial Disputes Act, 1947 has been received from Joint Labour Commissioner, West District, F-Block, Karampura, New Delhi setting out following dispute for adjudication by the Court:
"Whether the services of workman Sh. Deepak Kumar Jha S/o Sh. Gopal Jha have been terminated illegally and/or Page No. 1/2 Deepak Kumar Jha Vs. M/s Darcl Logistics Ltd.LIR No.256/17
unjustifiably by the management; if so, to what relief is he entitled and what directions are necessary in this respect?"
2. It is jointly submitted that matter stands settled between the parties for a sum of Rs.50,000/- which stands paid to the claimant today by management by way of Demand Draft for a sum of Rs.50,000/- bearing No.002966 dated 11.01.2024 drawn on Axis Bank Ltd, Branch Sushant Lok, Gugur, Haryana towards full and final settlement of all claims and dues including gratuity, bonus, reinstatement, back wages, earned wages, leave encashment, notice pay and other statutory dues. Photocopy of Demand Draft is taken on record as Ex. C-1.
3. Separate statement of claimant Shri Deepak Kumar Jha has been record in this regard and he has been identified by his AR Shri S.B. Dubey.
4. In view of the statement of claimant recorded separately, present Reference stands disposed of as settled. Settlement award is passed and reference stands answered accordingly.
5. Copy of Settlement Award be sent to Joint Labour Commissioner, West District, F-Block, Karampura, New Delhi for publication.
6. File be consigned to Record Room.
Announced in the open court on Dt: 15.01.2024 (Vinay Singhal) Addl. District & Sessions Judge, POLC-08/RADC New Delhi Page No. 2/2