DESIGN DECISIONS INC Vs. YOGESH ARORA

JUDGEMENT

(1.) Typographical error in the order dated 22.07.2019, wherein the date has been wrongly mentioned as 09.08.2019 is corrected and shall be read as 19.08.2019.

(2.) The present appeal is directed against the order dated 03.10.2018, by which the appellant had challenged the Award dated 09.10.2017, passed by the learned Labour Court. Challenge is also laid to an order dated 05.12.2018 passed in the Review Petition filed by the appellant herein.

(3.) The respondent was employed with the appellant as an Assistant architect since the year 1988. The consistent stand of the appellant has been that the appellant did not dismiss the respondent but it is the respondent, who had abandoned his job since August 2011.