SUNIL PURI Vs. THAKKAR MANPOWER SERVICES PVT. LTD.

JUDGEMENT

(1.) The instant petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of the petitioner seeking setting aside of the impugned award dtd. 3/1/2023 passed by the learned ADJ, Presiding Officer, Labour Court-IV, Rouse Avenue Courts, New Delhi, in the case bearing LIR No. 88/2020.

(2.) The relevant facts of the instant petition are as under:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the impugned award has been passed without taking into the account the entire facts and circumstances of the case and the same makes the impugned award liable to be set aside.