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Delhi District Court

Through: Sh. Jai Prakash vs M/S. Sunand Hospital Ivf Centre Pvt. Ltd on 23 February, 2022

         IN THE COURT OF SHRI GORAKH NATH PANDEY,
            ADDITIONAL DISTRICT & SESSIONS JUDGE,
            PRESIDING OFFICER LABOUR COURT - IV,
              ROUSE AVENUE COURTS, NEW DELHI

LIR No. 364/21

Smt. Suman
W/o Sh. Rajesh Kumar
R/o C-160, J.J. Colony,
Hastal Road, Uttam Nagar,
New Delhi - 110 059.

Through: Sh. Jai Prakash, General Secretary
Jagriti Mazdoor Union (Regd. 2917)
E-12, 1st Floor, Karampura,
New Delhi - 110 015.
                                                               ..... Workman
Versus

M/s. Sunand Hospital IVF Centre Pvt. Ltd.
Through its Dr. Sudha Kumar
G-17, Kiran Garden, Uttam Nagar,
New Delhi.
                                                               ..Management

                       Date of Institution of the case   :19.02.2021
                       Date of decision of the case      : 23.02.2022
A W A R D:

1.

Vide its reference dated 10.01.2020 / 22.01.2020, Govt. of NCT of Delhi had referred to this Court, for adjudication the following terms of reference:-

"Whether the services of workman Smt. Suman W/o Sh. Rajesh Kumar have been terminated illegally and LIR No.364/21 1/2 / or unjustifiably by the management; and if so, to what relief is she entitled and what directions are necessary in the respect.

2. Notice of reference was issued to the claiamnt who was duly served with the same. On 30.10.2021, AR for the claimant had appeared and some time was sought by him for filing statement of claim but today none appeared on her behalf despite repeated calls since morning nor filed statement of claim despite availing several opportunities.

3. Reference in this case was made on 10.01.2020 / 22.01.2020. Statement of claim was required to be filed within 15 days but not filed till date despite availing several opportunities. Hence, it appears that the workman is left with no dispute against the management and thus, she is not interested in diligently purusing her case any further. Therefore, 'No Dispute Award' is accordingly passed while answering the reference.

Let copy of award be sent for publication and case file be Digitally signed consigned to record room. GORAKH by GORAKH NATH PANDEY NATH Date:

Announced in Open Court PANDEY 2022.02.23 20:31:34 +0530 on 23rd day of February, 2022 (Gorakh Nath Pandey) Addl. District & Sessions Judge Presiding Officer, Labour Court - IV Rouse Avenue Courts, New Delhi LIR No.364/21 2/2