LALITHA C PILLAI Vs. LT GOVERNOR

JUDGEMENT

(1.) The Petitioner says that she was employed by Respondent No. 3 from 15/07/1974 to 20/01/1976. An appointment letter dated 2/08/1974 has been placed on record which shows that the Petitioner was employed from 15/07/197 4/08/1974 on a purely temporary basis and her services were liable to be terminated without assigning any reason. It is stated on behalf of the Petitioner that her employment continued from time to time on the same terms and conditions.

(2.) It is averred in paragraph 4(d) of the writ petition that on 20/01/1976 when the Petitioner was working in the office, she was suddenly given a notice terminating her service without assigning any reason for the termination.

(3.) In view of this, the Petitioner sought to raise an industrial dispute challenging her illegal termination. She filed a statement of claim before the Assistant Labour Court, Delhi for reinstatement with full back wages and continuity of services. Respondent No. 3 gave its response to this statement and eventually by an order dated 6/04/1977, the Delhi Administration (Labour Department) concluded that the case was not fit one for reference to the Industrial Tribunal/Labour Court for adjudication because the termination of the services of the Petitioner seemed to be in terms of the appointment letter. Against this, the Petitioner made a representation but the same was rejected on 1/11/1977 for the reason that the Delhi Administration/Labour Department felt that there was no ground to warrant a review of decision already communicated on 6/04/1977.