SAMARIN BAI Vs. STATE OF CHHATTISGARH THROUGH SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the Appellant and the learned Government Advocate for the State/Respondents.

(2.) A reference was made to the Labour Court against termination/ illegal retrenchment of the present Appellant by the Respondent authorities. The Labour Court passed an award answering the reference in negative meaning thereby that no relief by way of declaration could be granted to the employee in question.

(3.) The award dated 25.03.2010 was challenged by the Appellant by filing a writ application. The learned Single Judge dismissed the writ application on the ground that the Labour Court has committed no error in law since the employee in question had failed to establish that she had worked for 240 days in the year preceding the date of her termination.