Delhi District Court
Through : vs M/S. Kfc on 1 July, 2023
Page 1 of 4
IN THE COURT OF MS. NAVITA KUMARI BAGHA, PRESIDING OFFICER,
LABOUR COURT07, ROUSE AVENUE DISTRICT COURT, NEW DELHI
LIR No.1645/2019
CNR No.: DLCT130025662019
Dinesh Kumar Singh
S/o Sh. Vijay Pal Singh
R/o H.No. 21/01, BBlock, Nikhil Vihar,
Ismailpur, Faridabad,
Haryana
Through :
Okhla Industrial Workers Union
W4, in front of Kalkaji Bus Depot,
Govindpuri, New Delhi
............ Workman
Vs.
1.M/s. KFC, Saket Sappair Foods India Pvt. Ltd.
Ahulwalia House, Plot No. 4, Community Centre, Saket, New Delhi
2. M/s. Secured Security Solution Pvt. Ltd.
Saket, New Delhi .......... Managements LIR No.1645/19 Dinesh Kumar Singh Vs. M/s. KFC, Saket Sappair Foods India Pvt. Ltd. & Anr.
Page 2 of 4
Date of receiving of Reference : 07.06.2019
Date of passing Award : 01.07.2023
AWARD
1. Vide Reference No.F.24(99)/Lab./SD/2019/6887 dated 11.03.2019, the following Reference from Joint Labour Commissioner was received for adjudication, sent by him U/Sec.10(1)(c) and 12(5) of Industrial Disputes Act, 1947 read with Notification No. s 11011/2/75/DK(IA) dated 14.04.1975 and Notification No. F 1/31/61/616/Estt./2008/7458 dated 03.03.2009 in respect of industrial dispute between the Workman and Management: "Whether the services of Sh. Dinesh Kumar Singh S/o Sh. Vijay Pal Singh have been terminated illegally and/or unjustifiably by the Management; and if so, to what relief is he entitled and what directions are necessary in this respect?"
2. Reference in this case was received on 07.06.2019. Notice of same was sent to Workman and after service of notice, Statement of Claim LIR No.1645/19 Dinesh Kumar Singh Vs. M/s. KFC, Saket Sappair Foods India Pvt. Ltd. & Anr. Page 3 of 4
was filed by the Workman on 31.01.2020. Thereafter, notice of Statement of Claim was sent to Management No. 1 and 2. But the notice sent to Management No. 2 was received back unserved with the report "address incorrect". Therefore, vide order dated 17.08.2020, Workman was directed to file correct address of Management No. 2 on record. But despite grant of numerous opportunities, correct address of Management No. 2 was not filed. Vide order dated 28.03.2023, last & final opportunity was given to Workman for filing correct address of Management No. 2 within a week. But despite grant of last & final opportunity and repeated calls made today since morning, neither anybody has appeared on behalf of the Workman nor any correct address of Management No. 2 has been filed on record till date. Thus, it appears that the Workman is not left with any grievance against the Managements and due to this reason, he is not coming forward to file fresh address of Management No.2 and to pursue his case.
3. Hence, No Dispute Award is passed and Reference is answered accordingly. Copy of Award be sent to Labour Commissioner for LIR No.1645/19 Dinesh Kumar Singh Vs. M/s. KFC, Saket Sappair Foods India Pvt. Ltd. & Anr. Page 4 of 4
publication. File be consigned to Record Room.
Digitally
signed by
NAVITA
NAVITA KUMARI
(Announced in open KUMARI BAGHA
Date:
Court on 01.07.2023) BAGHA 2023.07.01
16:46:33
+0530
(Navita Kumari Bagha)
Presiding Officer, Labour Court07
Rouse Avenue District Court, New Delhi LIR No.1645/19 Dinesh Kumar Singh Vs. M/s. KFC, Saket Sappair Foods India Pvt. Ltd. & Anr.