NARESH KUMAR SACHDEVA Vs. J.K. STEEL

JUDGEMENT

(1.) PREVIOUS order sheets reveal that notice to the respondent was issued in the instant petition vide order dated 30.08.2013. Accordingly, Mr. Nishant Nanda, advocate appeared on behalf of the respondent on 22.10.2013. However, thereafter on six consecutive dates appeared none on behalf of respondent. So is the position today. However, this Court has decided to dispose of the petition in the absence of the respondent.

(2.) VIDE the present petition, the petitioner has assailed the order dated 28.02.2013 passed by the Presiding Officer, Labour Court V, Karkardooma Court in PWA No. 67/2009.

(3.) BEING aggrieved, the respondent filed W.P.(C) No. 669/2007 before this Court. The said petition was dismissed on 25.02.2009 for non prosecution.