Delhi District Court
Sh. Patee Ram S/O Sh. Shri Ram vs M/S. Splendor Landbase Ltd on 8 September, 2014
IN THE COURT OF SH. SANJEEV KUMAR
PRESIDING OFFICER LABOUR COURT,
KARKARDOOMA COURTS, DELHI.
ID No.794/14 (Old ID No. 505/13)
IN THE MATTER BETWEEN:
Sh. Patee Ram S/o Sh. Shri Ram
R/o Aali Vihar, New Delhi44,
Through: Hind Mazdoor Kisan Panchayat,
H70A, Harkesh Nagar, Okhla PhaseII,
New Delhi20 ............ Workman
VERSUS
M/s. Splendor Landbase Ltd.
3 District Center, Jasola,
New Delhi25 ..........Management
Date of Institution : 08.08.2013
Date of Judgment : 08.09.2014
A W A R D
1.The Secretary (Labour), Government of NCT of Delhi vide its order No. F.24(246)/Lab./SD/2013/14820 dated 31.07.13 referred an industrial dispute between the above mentioned parties to the Labour Court against the illegal or unjustified termination of workman.
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2. The summon were sent to the workman through his union as he has filed the claim through union. Summons were also served through office clerk of union. Despite the service of the summons none has appeared on behalf of workman. Hence, it seems that the present workman/claimant is not interested in pursuing the reference probably he has remained no dispute with the management. Therefore, in view of the facts and circumstances, no dispute award is hereby passed. The reference is answered accordingly.
3. Copy of the award be sent to the Secretary (Labour), Government of National Capital Territory of Delhi for necessary action. The award be also sent to server (www.delhicourts.nic.in). File be consigned to record room.
Announced in the Open Court
on 8th September, 2014 (SANJEEV KUMAR)
Presiding Officer, Labour Court,
Karkardooma Courts, Delhi.
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