PRADEEP Vs. MANAGEMENT OF TATA TEA LIMITED

JUDGEMENT

(1.) By way of this writ petition, petitioner/claimant has prayed for setting aside the Award dated 6th June, 2015 passed by the Presiding Officer, Labour Court No.XVII, Karkardooma Courts, Delhi in ID No.68/10/99.

(2.) The grievance of the petitioner is that despite there being sufficient material on record to prove that the petitioner was working as driver with the respondent/management, learned labour Court erred in returning a finding that the petitioner/claimant was a personal driver to Mr.M.Balakrishnan, an Advisor, Corporate Affairs with the management which is contrary to the documentary evidence adduced by the petitioner.

(3.) In ID No.68/10/99, the reference was sent to the labour Court No.XVII, Karkardooma Courts, Delhi with the following terms:-