MANVEER SINGH Vs. MOHAN NURSING HOME AND HOSPITAL

JUDGEMENT

(1.) The present petition filed by the workman assails the award dated 17.03.2018 passed by the learned Labour Court-XIX, Dwarka Courts, New Delhi in LCA No.4403/2016. Under the impugned award the Labour Court has rejected the petitioner's claim by holding that he had been unable to prove his illegal termination from service w.e.f. 17.09.2011 by the Management/respondent. Instead the Labour Court, by relying on the respondent's stand in its written statement that it was still willing to reinstate the petitioner, held that the petitioner had voluntarily abandoned service.

(2.) On the last date, learned counsel for the respondent had sought time to obtain instructions on whether the matter could be amicably resolved by paying a lump sum compensation of Rs.1,25,000/- to the petitioner.

(3.) Today, learned counsel for the respondent submits that the respondent is not inclined to enter into an amicable settlement with the petitioner. In these circumstances, the writ petition has been taken up for consideration on merits.