JUDGEMENT
-
(1.)Petitioner has filed this petition challenging the Award dated 05.02.2010 (Annexure P-8). Learned counsel for the petitioner has submitted that petitioner had put in more than 240 days of service with the respondent No.2. Services of the petitioner were terminated by respondent No.2 without following due procedure of law.
(2.)Learned counsel for respondent No.2 on the other hand has opposed the petition and has submitted that in fact petitioner had submitted her resignation on 29.05.2000 and the same was accepted on the same day and the requisite dues were paid to the petitioner vide receipt Annexure R-5. Case of the petitioner, in brief, was that she was employed with the respondent as Finishing Assistant on 06.11.1997 on a monthly salary of Rs. 1300/-. From April 2000 onwards, petitioner was paid salary to the tune of Rs. 1900/- per month. However, the services of the petitioner were terminated on 24.05.2000 without following due process of law.
(3.)Petitioner raised an industrial dispute. The dispute raised by the petitioner was referred to the Industrial Tribunal-Cum-Labour Court for adjudication by the appropriate Government.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.