INDRA KALI Vs. DIRECTOR SOCIAL WELFARE

JUDGEMENT

(1.) IN this intra -Court appeal filed by Indra Kali, the challenge is to the order dated 28th September, 2010 dismissing the writ petition, which was filed by the Appellant.

(2.) THE Appellant was engaged in June, 1980 and continued to work till 3rd May, 1996 as an honorary helper in the Anganwari Scheme. The Appellant claims that she had availed of three days leave from 3rd May, 1996 to 5th May, 1996 but when she reported for duty on 6th May, 1996, she was not taken back and in her place one Suman was engaged. The Appellant was performing duty for four/five hours daily as an unskilled worker and was paid only Rs. 200/ - per month.

(3.) THE Presiding Officer, Labour Court decided the reference against the Appellant, inter alia, recording as under: