G N RAMA RAO Vs. HINDUSTAN AERONAUTICS LIMITED

JUDGEMENT

(1.) Petitioner had raised a dispute under Sec. 10(1)(c) of the Industrial Disputes Act, 1947 (for short 'the Act') challenging the notice dtd. 26/3/1996 issued by the respondent - Management wherein it was stated that the petitioner has lost her lien on her appointment under Clause 18(ii) of the Standing Orders of Bangalore Complex with effect from 23/3/1996 and to explain the reasons for her absence within ten days from the date of notice.

(2.) The Labour Court by the impugned award dtd. 10/2/2012 allowed the dispute in part and directed the respondent to pay 40% backwages from the date of termination till the date of award on the basis of last drawn wages and continuity of service only for the purpose of claiming gratuity.

(3.) Petitioner - Workman is before this Court challenging the award insofar as it relates to denial of full backwages and continuity of service and consequential benefits.