MOHINI SETHI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Present Letters Patent Appeal has been filed challenging the judgment dated 13th May, 2010 passed in WP(C) 8439/2008 whereby the learned Single Judge has been pleased to dismiss the Appellant's writ petition.

(2.) The Appellant-Petitioner had contended in the above writ petition that she is a senior citizen, over 70 years of age, who had never carried out any trade or business. She had further stated that she was never connected, in any manner whatsoever, with M/s. R.T. Export respondent no. 7 herein and accordingly, she prayed for setting aside the recovery certificates dated 7th January, 2008 and 9th January, 2008.

(3.) From the impugned order, it is apparent that the learned Single Judge had perused the labour court's record and found that the Appellant-Petitioner had executed two letters of authorities dated 30th July, 1997 and 25th February, 2004 authorising an advocate and United Employers Welfare Association to represent her before the labour court. Accordingly, as the learned Single Judge was of the view that the case set up by the Appellant-Petitioner was at variance with the labour court's record, he dismissed the writ petition.