RANBIR Vs. THE PRESIDING OFFICER, INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) CM Nos. 15572 of 2016 This is an application for placing on record Annexure P7. Heard. Allowed, as prayed for subject to all just exceptions. Annexure P7 is taken on record. Main case

(2.) Petitioner has assailed the award passed by the Labour Court dated 08.01.2016 (Annexure P-4). Petitioner is stated to have joined services of the respondent-Managment on 01.03.2007. Thereafter, his services were terminated on 04.08.2010. Order of termination was the subject matter before the Labour Court, Faridabad. Labour Court has perused the records and found that there is no relationship between petitioner and respondents to the extent of employee and employer. Except self-serving statement of the petitioner, there is no other evidence to prove that petitioner's services were engaged by the respondent-Management. Other issue relating to that petitioner has worked for 240 days is concerned inference can be drawn that when there is no material to show that there is a relationship between the petitioner and respondent to the extent of employee and employer, no interference is called for insofar as award passed by the Labour Court. Accordingly, petitioner has not made out a case so as to interefere with the award of the Labour court.

(3.) Accordingly, CWP stands dismissed.