MYNAH DESIGNS Vs. NAUSHAD

JUDGEMENT

(1.) CHALLENGE in this writ petition is to the ex parte award dated 9th October, 2014 passed by the Presiding Officer, Labour Court, Karkardooma Courts, Delhi in ID No. 56/2014 whereby a sum of Rs. 1,00,000/ - as compensation was awarded to the respondent.

(2.) WITH the consent of the parties, the petition is taken up for final hearing.

(3.) A reference was made by the Secretary (Labour), Govt. of NCT of Delhi to the Labour Court with the following terms of reference: -