SHAMBHU Vs. M/S SUGAN DRYCLEANERS

JUDGEMENT

(1.) Vide the present W.P. (C) 9732/2015, the petitioners Shambhu s/o Sh. Ram Sunder and Vishwanath s/o Sahagu Prasad have assailed the impugned Award dated 30.06.2015 of the learned Presiding Officer, Labour Court-IX, Karkardooma Court, Delhi in I.D. 243/11 (old), 392/13 (new) whereby the workmen arrayed as petitioners to the present petition have been held to be not entitled to any relief against the management i.e. M/s. Sugan Drycleaners, in as much as it has been held vide the impugned Award in relation to the issues (framed on 18.11.2013 and rectified in the impugned Award itself on 30.06.2015), which are to the effect : -

(2.) The observations in the impugned Award are categorical to the effect that the petitioners, who claimed themselves to be the workman of M/s. Sagun Drycleaners had not produced a single document in support of their contention that they had ever been in the employment of the management, despite ample opportunity having been granted in relation thereto. The management of M/s. Sagun Drycleaners before the learned Presiding Officer, Labour Court-IX, Karkardooma Court, Delhi in I.D. 243/11 (old), 392/13 (new), had also categorically asserted that there was no employer and employee relation between the workmen and the management.

(3.) The impugned Award and the certified copies of the cross examination of the petitioner Vishwanath who was cross examined as WW1 on 22.05.2015 and Shambhu Prasad who was cross examined as WW2 on 22.05.2015 bring forth that the workmen have both categorically stated "It is correct that I have not placed any document, which may prove that I was ever in the employment of the management".