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Delhi District Court

Through: Delhi Dalit Mazdoor Vikas vs M/S. Garam Dharam Restuarant on 9 March, 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. 769/20

Sh. Devendra Singh
S/o Sh. Dungar Singh
H. No. A-128, Gali No. 3,
New Delhi - 110 092.

Through: Delhi Dalit Mazdoor Vikas
Sangthan (Regd.)
CB-6, Ring Road, Naraina,
New Delhi - 110 028.
                                                                 ..... Workman

Versus


M/s. Garam Dharam Restuarant
M-16, Outer Circle,
Connaught Place,
New Delhi - 110 001.
                                                                 ..Management

                       Date of Institution of the case : 15.02.2020
                       Date of decision of the case          : 09.03.2022
A W A R D:


1.

Vide its reference dated 05.11.2019, Govt. of NCT of Delhi had referred to this Court, for adjudication the following terms of reference:-

LIR No.769/20 0/2
"Whether the services of Sh. Devender Singh S/o Sh. Dungar 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. Notice of reference was issued to the workman who was duly served with the same. On the last date of hearing, Ms. Shalini Srivastava, AR for the workman had appeared and some time was sought by him for filing statement of claim but today none appeared on his behalf despite repeated calls since morning.

3. Reference in this case was made on 05.11.2019. 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, he is not interested in diligently purusing his 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 consigned to record room.

Announced in Open Court on 9th day of March, 2022 (Gorakh Nath Pandey) Addl. District & Sessions Judge Presiding Officer, Labour Court - IV Rouse Avenue Courts, New Delhi1 LIR No.769/20 0/2