CONTINENTAL AUTO SERVICES Vs. SECRETARY LABOUR

JUDGEMENT

(1.) Vide the present petition, the petitioner has assailed the award dated 31.05.2012, passed by Ld. Presiding Officer, Labour Court-X, Karkardooma, Delhi in F.24(4539)/2001-Lab./4495-99 dated 26.03.2002 in ID No. 101/09, Unique Case ID No. 02402C0045642002.

(2.) Respondent no.1 is a proforma party. Citation qua respondent no. 2 has been filed, which is on record. As per the citation, respondent no. 2 has been served for the date of hearing, i.e., 13.12.2013. However, there is no appearance on behalf of the said respondent despite service. Even today, none appeared on his behalf. Therefore, this Court has no option but to proceed with the matter in his absence.

(3.) Mr. Siddharth Dias, Ld. Counsel appearing on behalf of the petitioner submits that respondent no. 2 / claimant was in service of the petitioner as a Sr. Store Officer. His services were determined in accordance with law and all his dues were tendered to him. However, he refused to accept and raised an industrial dispute.