NEW AGE ADVERTISING & PRINTERS Vs. RAJINDER KUMAR

JUDGEMENT

(1.) VIDE the present writ petition the petitioner has challenged the ex -parte award dated 22.01.2003 passed by the labour No.III, Karkardooma Courts, Delhi in I.D. No.494/1998 in the matter between the management of M/s. New Age Advertising & Printers and its workman Rajender Kumar.

(2.) THE case of the petitioner is that the management was never served at any stage of raising of the dispute and he was not aware of the pendency of any industrial dispute before the concerned labour court. It is submitted that the management had continued to live at the same address but still was not served at any stage. It is further submitted that the award is based on misconceived facts and is bad in law. On these facts it is prayed that the award be set aside.

(3.) I have heard the arguments and perused the record.