VIDUR MALIK Vs. RITIKA BOOK HOUSE

JUDGEMENT

(1.) THE petition impugns the award dated 27th January, 2010 of the Industrial Adjudicator on the following reference:

(2.) THE writ petition has been filed after more than one year and three months of the award. No explanation whatsoever has been furnished for the said unusual delay in filing this writ petition. A workman whose employment is claimed to have been illegally and unjustifiably terminated is not expected to so delay the proceedings and the delay is indicative of the present litigation being by way of wager.

(3.) THE respondent employer was at the relevant time having a Book Shop in the hotel THE Oberoi at Dr. Zakir Hussain Marg, New Delhi and the petitioner claims to have been employed in the same. Though the petitioner claimed to be a workman, it was the case of the respondent that he was employed as a salesman and having two employees under his supervision and used to manage the said Book Shop on behalf of the respondent employer. THE Industrial Adjudicator however has not given any finding on the said aspect.