SATYAWATI Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) By way of this writ action, the petitioner has assailed the Labour Court Award dtd. 8/7/2022 passed by the learned Presiding Officer, Labour Court-07, Rouse Avenue District Court, New Delhi, whereby the Labour Court Reference pertaining to the now deceased husband of the petitioner was answered against the workman and his Statement of Claim was dismissed. On issuance of notice, the respondent MCD entered appearance through counsel. I heard learned counsel for both sides and examined the records.

(2.) Briefly stated, the circumstances relevant for present purposes are as follows.

(3.) Hence, the present writ petition.