MUNICIPAL CORPORATION OF DELHI Vs. ISHWAR

JUDGEMENT

(1.) By way of these writ petitions, the petitioners have challenged the impugned order dtd. 30/3/2022 and 29/4/2022 whereby vide order dtd. 30/3/2022 the learned Labour Court allowed the application under Sec. 11 (3) of the Industrial Disputes Act (hereinafter referred to as "the Act") and directed Corporation to file reply/objection within 30 days along with the copy of entire personal file/service record of the workman. The grievances of the petitioner in this regard is that this order was filed in absence of any representation from the management/corporation and there was clear violation of principles of natural justice.

(2.) In the subsequent impugned order dtd. 29/4/2022, the learned Labour court after taking into consideration the objections raised by the corporation dismissed the same by detailed order.

(3.) In brief the objections taken by the management-corporation as summarized by the learned Labour Court are as follows: