GURU NANAK PUBLIC SCHOOL Vs. ARJUN

JUDGEMENT

(1.) THE petitioner assails the award dated 21.05.2012 passed by the Presiding Officer, Labour Court XI, Karkardooma Court, Delhi bearing Computer ID No.02402C0053722010. The respondent filed a direct industrial dispute before the Labour Court under section 10(4A) of the Industrial Disputes Act (ID Act) against the petitioner, namely, Guru Nanak Public School through its Chairman as well as through its Principal.

(2.) THE case of the respondent was that he was appointed by the management of the school on the post of Sweeper on 09.10.1992 and that he had been working since then. On 29.09.2009, the respondents' services were terminated by the management without any reason. Consequently, he filed the aforesaid petition and sought reinstatement of service with full back wages and other consequential benefits. The petitioner filed its written statement in response. The first two preliminary objections, which are relied upon learned counsel for the petitioner in his submission, read as follows:

(3.) THE respondent examined himself as WW1 by filing his evidence affidavit Ex. WW1/A reiterating his claim. He tendered seven documents in evidence which were marked as Ex. WW1/1 to Ex. WW1/7. These were his identity card (WW1/1), photocopy of PF subscription for the year 1999-2000 (WW1/2), photocopy of a letter written by him to the Principal of the management school (WW1/3), postal receipt (WW1/4), legal demand notice (WW1/5), receipt (WW1/6) and AD card (WW1/7).