VASANT VIHAR CLUB Vs. SUKHBIR SINGH

JUDGEMENT

(1.) This writ petition assails an Award, dated 18th January, 2017 passed by the Labour Court. The dispute, referred to the Labour Court, by the Government of National Capital Territory of Delhi, on 8th December, 2011 has been set out, by the Labour Court, in para 1 of the impugned Award, in the following terms :

(2.) Mr. Inder Jit Singh has raised a preliminary objection to the effect that the term of reference, thus extracted by the Labour Court, is not the term of reference as contained in the order of reference dated 8 th December, 2011 which read thus :

(3.) I will deal with this aspect at a later stage.