HITONE ELECTRONICS Vs. SONIA AND ORS

JUDGEMENT

(1.) Vide the present petition, petitioner / Establishment has assailed the award dated 03.09.2013, passed by the Labour Court, Delhi, whereby petitioner was directed to pay a lumpsum compensation of Rs.50,000/- each to the respondents / workmen in lieu of reinstatement in service and back wages within 30 days from the date of award, failing which, the workmen shall be entitled for interest @ 9% per annum till its realization.

(2.) Mr. Kanwar, S.N., Ld. Counsel appearing on behalf of the petitioner submits that the petitioner / Management produced the record maintained by the workers before the Labour Court wherein names of the respondents / workmen were not indicated.

(3.) Mr. Kanwar, further submits that Ld. Trial Court has wrongly relied upon the report of Sh. Sanjeev Gosain, Labour Inspector which was prepared in the absence of the petitioner. Moreover, there was no reason or cause for giving the report in favour of the respondents. In his cross-examination Sh. Sanjeev Gosain deposed that he did not see the respondents / workmen working with the petitioner Establishment. Moreover, no proof has been produced before the Trial Court by the respondents. Despite, the Labour Court has awarded the compensation as mentioned above.