VAVASI TELEGENCE PVT LTD Vs. SEHDEV YADAV

JUDGEMENT

(1.) This writ petition impugns the Award, dated 11th April, 2018, passed by the Labour Court-V, Dwarka (hereinafter referred to as "the Labour Court"), arising from reference, dated 27th September, 2011, under Sections 10 (1) (c) and 12 (5) of the Industrial Disputes Act, 1947 (hereinafter referred to as "ID Act").

(2.) The order regarding the dispute contained the following single term of reference:

(3.) Statement of Claim was filed by the respondent workman, who contended that he had been employed by the petitioner as driver on 21st May, 2004, at a monthly salary of Rs. 11,502/-, and was working for the petitioner as a driver since then. The respondent contended, further, that the petitioner had not provided facilities such as appointment letter, weekly and yearly leave, overtime, bonus and other allowances and that when the respondent demanded the same, the petitioner terminated his services on 10th March, 2011, without notice and in default of payment of salary for the period 1st September, 2010 to 10th March, 2011.