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Delhi District Court

Sh. Lakhan Singh vs Unknown on 18 April, 2012

     IN  THE  COURT  OF   SHRI   CHANDRA   SHEKHAR:   POLC­V: 
                  KARKARDOOMA  COURT:  DELHI

ID No.  53/2000
Unique Case ID No. 02402C0001982000

In the matter of:

   1. Sh. Lakhan Singh,
   2. Sh. Abdul Hussain,
   3. Sh. Kailash Chauhan,
   4. Sh. Kashim Ali,
   5. Sh. Siraj,
   6. Sh. Ramu Prasad,
   7. Sh. Sanjay,
   8. Sh. Prabhu,
   9. Sh. Ghuran, 
   10. Sh. Raju, 
   11. Sh. Mohd. Ashraf and 
   12. Smt. Pushpa Devi

All Through:
Sanyukt Audyogik Mazdoor Union,
Block A/2, Jawahar Camp,
Lakkar Mandi, Kirti Nagar,
New Delhi­15.
                                                             ........ Workmen 
VERSUS:

M/s. Bazaar,
A­14/2, Mayapuri,
Phase­1, New Delhi­64.
                                                         ........ Management
                 
Date of Institution            :      29.01.2000
Date of reserving award        :      18.04.2012
Date of pronouncement          :      18.04.2012



ID No. 53/2000                                                            1/6
                                         AWARD  
                                              
               A reference no. F. 24 (4961)/99­Lab./383­87 dated 05.01.2000 
was sent by Sh. Satish Gathwal, Secretary (Labour), Govt. of the NCT of 
Delhi   for   adjudication   and   disposal   of   the   industrial   dispute   between 
aforesaid   workmen   and   the   management   by   formulating   the   following 
issue:
               "Whether   the   services   of   Sh.   Lakhan   Singh,   Abdul 
               Hussain,   Kailash   Chauhan,   Kasim   Ali,   Siraj,   Ramu 
               Prasad, Sanjay, Prabhu, Ghuran, Raju, Mohd. Ashraf 
               and Smt. Pushpa Devi have been terminated illegally 
               and/or unjustifiably  by the management, and if so, 
               to what relief are they entitled and what directions 
               are necessary in this respect?"


2.               A   notice   of   aforesaid   reference   was   sent   to   the   workmen. 
Only six workmen namely Lakhan Singh, Kailash, Kasim Ali, Siraj, Ghuran 
and   Smt.   Pushpa   filed   their   statement   of   claim   stating   that   they   were 
working   with   the   management   for   a   long   time   diligently   but   the 
management   was   not   providing   legal   facilities   such   as   payment   of 
minimum  wages,  annual  leaves, casual   leaves,  ESI/PF, payslip  etc.   The 
workmen   were   pressing   their   demands   orally   due   to   which,   the 
management got annoyed and terminated their services w.e.f. 20.05.1999 
retaining their earned wages for the month of April and May, 1999.  They 
sent   a   legal   notice   dated   21.05.1999   to   the   management   through   their 
Union   but   the   management   did   not   reply   the   same.   The   management 
terminated their services without any notice and in violation of section 25­F 
of the   Industrial  Disputes  Act, 1947.   They filed a  complaint  before  the 


ID No. 53/2000                                                                         2/6
 Conciliation   Officer   but   the   management   did   not   participate   in   the 
conciliation proceedings hence, the same failed. The management had got 
signed some blank papers and vouchers from them to use the same for their 
benefits. A request is made that directions may be given to the management 
to reinstate their services with full back wages and continuity of service.

3.           A  notice   of   the  aforesaid  statement of  claim  was  sent to  the 
management. The management contested the case of aforesaid workmen 
by filing written statement stating that the management has already paid 
their earned wages for the month of April and May, 1999 and this fact has 
already been recorded by the Conciliation Officer at Karampura, New  Delhi 
on   21.07.1999.   The   management   was   providing   legal   facilities   to   the 
workmen.   The  management  has  already  made  the  payment  of  full  and 
final  settlement of  the  claims  of  the  workmen  and there  is  nothing  due 
against the management.   The management never terminated the services 
of the workmen.  They had left their services of their own free will after full 
and final settlement.   A request is made that claim filed by the workmen 
may be dismissed as the same is without any cause of action and workmen 
are not entitled to any relief from this court.


4.           The workmen filed rejoinder to restress the same facts as stated 
by them in their statement of claim.


5.           On 13.07.2001 after hearing both the parties on the point of 
issues   and   after   perusal   of   record,   following   issues   were   framed   for 
adjudication and disposal of the reference:

ID No. 53/2000                                                                       3/6
                   (1) Whether the workmen left the services of 
                  the management of their own free will?OPM
                  (2)   Whether   workman   Sh.   Sanjay,   Prabhu 
                  and Mohd. Ashraf are still working with the 
                  management?OPM
                  (3) As per the terms of reference.


6.          On  05.02.2004 some  of  the  workmen  filed  their  affidavits  to 
lead   workman   evidence.   On   the   same   day,   an   application   seeking 
amendment in WS was filed by the management which was allowed on 
24.09.2004 and on 25.04.2005 amended WS was filed.  


7.          Fresh rejoinder was filed by the workmen restressing the same 
facts as stated by them in their statement of claim.


8.          Thereafter, fresh issues were framed on 02.08.2005 as under:

                  (1)   Whether   there   existed   relationship   of 
                  workmen   and   management   between   the 
                  alleged claimants and the respondent?

(2) Whether the workman Sh. Lakhan Singh and other claimant have settled his claim fully and finally?

(3) Whether the claim of any claimant is premature?

(4) Whether Sh. Sanjay, Prabhu and Mohd.

Ashraf are still working with the management? If so, its effect?

(5) Relief in terms of reference.

8. The workmen Lakhan Singh, Kasim Ali, Kailash, Pushpa and Ghuran led their evidence. Thereafter, workmen evidence was closed on ID No. 53/2000 4/6 10.10.2007 and the case was fixed for leading management evidence, however on 30.07.2008 a settlement was recorded between the parties and it was agreed that management will pay a sum of Rs. 7,000/­ to Ghuran, Rs. 5,000/­ to Pushpa and Rs. 11,000/­ to workman Ram Lakhan but this settlement was a conditional settlement as management put a condition that case against all other workmen may be withdrawn by AR for the workmen.

9. On 06.08.2008 AR for the workmen got recorded his statement that other workmen are not approaching him and they are not in touch therefore, appropriate order may be passed. On 06.08.2008 the payment of Rs. 7,000/­ was made by the management to workman Ghuran as per the statement recorded on 30.07.2008. Other workmen Pushpa and Ram Lakhan did not appear in the court to take the payment of settlement amount. On 20.05.2009 the management was directed to deposit the drafts in the name of workmen Pushpa and Ram Lakhan but, the management did not comply that order. Workmen also did not appear, thereafter, the case was adjourned several times since 20.05.2009 for appearance of workman and further proceedings into the matter but none of the workmen appeared. Therefore, it seems that the matter has been settled with workman Ghuran only. The workmen Pushpa and Ram Lakhan did not appear to take their settlement amount. Their AR has stated that they are not approaching him and they have also stopped appearing in the court. In these circumstances, it seems that no relief can be awarded to them. Other workmen Kailash, Kasim Ali and Siraj did not lead their evidence. Hence, ID No. 53/2000 5/6 they are not entitled to any relief. The workman Ram Prasad, Abdul Hussian, Sanjay, Prabhu, Raju and Mohd. Ashraf did not sign statement of claim and never appeared in the court. Hence, no relief can be given to them also.

10. In view of above discussion, a settlement award is passed in respect of workman Ghuran only and no relief award is passed against all other workmen.

A copy of the award be sent to the appropriate Government for its publications as per rules.



ANNOUNCED IN THE OPEN COURT                                 (CHANDRA SHEKHAR)
ON 18th APRIL, 2012                                           POLC­V:KKD:DELHI:
                                                                  18.04.2012




ID No. 53/2000                                                                       6/6