AKLIM Vs. GANESH METAL INDUSTRIES

JUDGEMENT

(1.) The petitioners no. 1 and 2 Aklim s/o Mohd. Hamid and Krishan Shah s/o Sh. Kamu Shah respectively have assailed the impugned award dated 27.02.2016 of the learned POLC-XVII, Karkardooma Courts, Delhi vide which their claims were dismissed qua the reference made by the Government of NCT of Delhi vide Order No. F-24(2189)2002-Lab./21208-12 dated 27.11.2002, which was to the effect :-

(2.) Qua the petitioner no. 1 Aklim s/o Mohd. Hamid, the impugned award holds to the effect that the petitioner no. 1 had left the services of the management of the respondent voluntarily.

(3.) Qua the petitioner no. 2 Krishan Shah s/o Sh. Kamu Shah, the impugned award held to the effect that a settlement had been arrived at between the petitioner no. 2 and the management of the respondent and a sum of Rs.7,000/- was paid vide receipt Ex.WW1/M2 to the petitioner no. 2 towards all his claims on 08.08.2002 and that the services of the petitioner no. 2 were terminated in March, 2002 which amount having thus been received by the petitioner no. 2 after termination of his services, he had settled the case with the management and was thus in view of the settlement, not entitled to any relief.