HARBHAJAN Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE workman (petitioner herein) has filed this writ petition seeking to challenge the award dated 16. 07. 2007 passed by Mr. Harish Dudani, Presiding officer, Labour Court No. XVII, Delhi rejecting his claim for reinstatement or back wages.

(2.) THIS case was taken up for admission hearing on 11. 05. 2009 and on that day, learned counsel appearing on behalf of the petitioner took an adjournment for placing the pleadings filed before the Labour Court on record and despite opportunity granted to the petitioner, pleadings have not been placed on record till date. Ms. Rashmi B. Singh appearing on behalf of the petitioner today again requests for an adjournment for filing of documents for which adjournment prayed even on 11. 05. 2009. This request is declined.

(3.) HEARD.