DHANANJAY CHAUBEY Vs. RELIABLE METAL INDIA

JUDGEMENT

(1.) The present petition under Articles 226 & 227 of the Constitution of India assails the award dated 26.02.2015 passed by the learned Industrial Tribunal-Labour Court, POLC-XVII, Karkardooma Courts, Delhi in I.D.No.273/2014, whereunder the Labour Court upon finding that the address furnished by the petitioner/claimant was non-existent, had closed his right to file a claim and, accordingly, passed a 'No claim' award.

(2.) The petitioner who was working as an Accounts Assistant with the respondent no.1 since May, 2002, being aggrieved by his termination from service on 28.06.2012 approached the Conciliation Officer under the Industrial Disputes Act, 1947 with a claim petition seeking his reinstatement with backwages.

(3.) As the conciliation proceedings remained unsuccessful, the Government of NCT of Delhi vide its reference order dated 12.05.2014 referred the dispute to the Labour Court for adjudication. The claims of two other similarly placed workmen were also simultaneously referred for adjudication to the Labour Court.