ABODH NARAYAN PRASAD Vs. AFFORDABLE EXPORTS

JUDGEMENT

(1.) The W.P.(C) 1443/2015 filed by the petitioner Abodh Narayan Prasad assails the impugned Award dated 29.04.2014 of the learned Presiding Officer Labour Court XIX (East), Karkardooma Courts, Delhi vide which the claim of the workman i.e. the petitioner herein filed against the management i.e. the respondent seeking the direction for reinstatement in service with full back wages and continuity in service and other consequential benefits was declined, it having been held that the workman i.e. the petitioner herein had himself abandoned the services of the management w.e.f. 25.11.2009 and that thus there having been no illegal termination of services by the management, was not entitled for any relief whatsoever as claimed by him.

(2.) The respondent having been served with the notice of the petition, put in appearance and has filed a counter affidavit of one of its partners Mr. Rajiv Kapoor.

(3.) The impugned Award indicates that the workman filed the claim on 06.02010 directly against the management alleging that he had joined the services of the management in 1998 as a Helper at a monthly salary of Rs. 1500/- which was enhanced from time to time and his last drawn monthly salary was Rs. 3250/- and that he had a clean service record and further contended that the management used to shift its factory from time to time and that no appointment letter, wages slip, leave book etc. were issued to him by the management despite repeated requests verbally. The workman had further alleged that on 25.11.2009 when he went at his work place at Madhu Vihar, Delhi, he was not allowed to join his duty by the Manager Sh. Raj Kapoor and thus his services were terminated and that he sent a demand notice dated 12.01.2010 to the management but the management did not respond.