SHRI SOHAN LAL Vs. NOVEX (P) LTD.

JUDGEMENT

(1.) This is a writ petition filed by the Petitioner/workman against the award dated 7th January, 2005 passed by Mr. M. C. Garg, Presiding Officer, Industrial Tribunal -III, Karkardooma Courts, Delhi as His Lordship the then in ID No. 472/1990 in the case titled Novex (P) Ltd. v/s. Its Workman Sh. Sohan Lal.

(2.) That briefly stated the facts of the case are that:

(3.) On the basis of the aforesaid reference the Petitioner/workman had filed a statement of claim stating that he was employed as a machine -man for the last five years and his last drawn wages were Rs. 562/ - per month. It was also alleged by the Petitioner/workman that he used to work on Hydro Machine and when he started demanding minimum wages which was not given by the Respondent/management and it became vindictive. On 7th May, 1989 the Respondent/management asked him to get a coal from dhulai/store which the Petitioner/workman refused because of which he was turned away from the place of work. The Petitioner/workman had sent a demand notice to the Respondent/workman on 22nd June, 1989 and thereafter, approached the learned Labour Court.