AMAN NAGRATH Vs. DEVENDER MANDAL

JUDGEMENT

(1.) Vide the present petition under Art. 226/227 of the Constitution of India the petitioner, the Director of M/s Meyer Seals India Private Limited (hereinafter referred to as 'the Company') impugns the order dated 18.11.2016 passed by the Authority under Delhi Shops & Establishment Act, 1954 (hereinafter referred to as 'the Act'), whereunder he has been directed to pay a sum of Rs. 21,910.00 along with an additional compensation of Rs.10,000.00 to the respondent.

(2.) It may be noted that despite service, none appears for the respondent. In these circumstances I have heard the submissions of the learned counsel for the petitioner and, with his assistance, perused the record.

(3.) The respondent claiming to have been appointed as a Driver in M/S Meyer Seals India Private Limited ( hereinafter referred to as the Company) w.e.f. 02.02.1998, made a complaint under Sec. 21 of the Act to the Assistant Labour Commissioner at Delhi(hereinafter referred to as Authority) on 24.09.2014 alleging therein that though he had been driving cars of the Company for the last many years, upon his requesting the management to provide him with statutory facilities including ESIC benefits, he was not only slapped and threatened but was also illegally terminated from service on 03.09.2014 and that too without being paid his leave encashment and accrued wages for the period between 01.06.2014 and 03.09.2014.