RAMESH KUMAR CHANDWANI Vs. HARI OM SHARMA

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks quashing of the award dated 18.12.2010 passed by the learned Presiding Officer, Labour Court IX, Karkardooma Courts, Delhi, in I.D. No.224/09, titled as 'Hari Om Sharma Vs. G.R. Sons (Proprietor Ramesh Kumar).

(2.) Vide order dated 08.10.2013, this Court stayed the impugned order.

(3.) Mr.Ajay Kumar Chopra, learned counsel appearing on behalf of the petitioner submits that the respondent joined service with the petitioner in the year 2006. In 2008, establishment of the petitioner was shifted from Wazirpur Industrial Area to Bawana Industrial Area, Delhi. It is alleged that the respondent left the job of his own on the pretext that he was not interested to join at Bawana being far away from his residence.