ATLAS LOGISTIC PVT.LTD. Vs. JITENDRA KUMAR

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed by the appellant, challenging the Impugned Judgment dtd. 31/5/2024 passed by the learned Single Judge of this Court in W.P.(C) 10371/2022, titled Atlas Logistics Pvt Ltd v. Jitender Kumar, whereby the learned Single Judge has dismissed the Writ Petition filed by the appellant herein, and upheld the Award dtd. 24/3/2021 passed by the learned Presiding Officer, Labour Court, Rouse Avenue, New Delhi (hereinafter referred to as, 'Labour Court'). FACTS OF THE CASE:

(2.) It was the case of the respondent before the learned Labour Court that the appellant management had advertised a vacancy for the post of Senior Operations Executive at its Delhi office. The responsibilities for the post were to be assigned by the CMD and as directed by the appellant management from time to time. Several candidates, including the respondent, applied for the post. After reviewing the credentials, the respondent was selected for the position.

(3.) The respondent further contended that he was employed by the appellant management from 15/12/2014 as a Senior Executive on a monthly wage of Rs.20,934.00. He claimed to have an unblemished and uninterrupted service record but alleged that he was denied statutory benefits, including leave, leave encashment, bonus, and overtime.