ANAND PRAKASH Vs. GODREJ SARA LEE LTD

JUDGEMENT

(1.) PRESENT letters patent appeal has been filed challenging the judgment dated 20th November, 2008 whereby appellant-petitioner's writ petition being W. P. (C) 17868/2005 challenging the Award dated 20th May, 2005 passed by Labour Court-VII, Delhi has been dismissed.

(2.) LEARNED Single Judge held that in view of the Labour Court's findings that there was no appointment letter and the appellant-petitioner even failed to specify his date of appointment as well as the fact there was no evidence that the appellant-petitioner had worked with the respondent-Company, Award passed by the Labour Court called for no interference in Article 226 jurisdiction.

(3.) LEARNED counsel for appellant-petitioner submitted that both the learned Single Judge as well as the Labour Court failed to appreciate that appellant-petitioner had produced the following documents :-