Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi District Court

Between The vs The on 28 July, 2016

IN THE COURT OF MS. RENU BHATNAGAR, PRESIDING OFFICER,
   LABOUR COURT NO. IX, KARKARDOOMA COURTS: DELHI



Unique Case ID No.                                         02402C0262102015
ID No.                                                     637/15
LIR No.                                                    5505/16
Date of  institution                                       25.07.2015
Date of Award                                              28.07.2016

BETWEEN THE WORKMAN
Sh.Manoj Pathak, 
S/o Sh. Nathuni Pathak, 
R/o RZ­2/136, Veena Enclave, Nangloi, New Delhi­41, 
C/o   Karamsheel   Mazdoor   Sangharsh   Union   (Regd.)   Smt.   Sonia   Gandhi   Camp,
Narayana Industrial Area Phase­I, New Delhi­28.

                                              AND

THE MANAGEMENT OF
M/s Servotech Power Systems Pvt Ltd., D­212, Sector­2, Bawana Industrial Area,
Delhi­39.

                                            AWARD

1.

By  this award I shall dispose off the reference as sent by the Deputy Labour   Commissioner,   Labour  Department,   Distt.   North­West,   Govt.   of  the National   Capital   Territory   of   Delhi,   Delhi,   arising   out   between   the   parties named   above   to   this   court   vide   notification No.F.24/ID/938/14/NWD/413/15/Lab/2052­56   dated   19.06.2015   with   the following  terms of reference:­ "Whether workman Sh. Manoj Pathak, S/o Sh. Nathuni Pathak has left his job on his own after receipt his dues in full and final or his services ID.637/15 LIR No.5505/16 Manoj Pathak Vs. M/s Sarvotech Power Systems Pvt Ltd.        1 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.   Notice  of  filing  of  statement of  claim was  sent  to  workman. Statement of claim not filed by the workman despite several opportunities. Non­appearance of the workman and non filing of statement of claim shows that the workman is not interested to pursue his own case.  Hence, "No Dispute Award" is passed against the workman.  Reference is disposed off accordingly.
3. Hence,   a   'No   Dispute   Award'   is   passed   against   the   workman. Reference is disposed off accordingly.
 
4. A copy of the award be sent to the Deputy Labour Commissioner, Government of NCT of Delhi of Distt./Area concerned for publication as per rules and judicial file be consigned to Record Room as per rules.    
PRONOUNCED IN OPEN                                                           (RENU BHATNAGAR)
COURT ON 28.07.2016                                                          PRESIDING OFFICER               
                                                                             LABOUR COURT­IX/
                                                                            KKD COURTS:DELHI
                                                                             28.07.2016




ID.637/15        LIR No.5505/16            Manoj Pathak Vs. M/s Sarvotech Power Systems Pvt Ltd.        2