RAJ RANI Vs. G T B HOSPITAL

JUDGEMENT

(1.) Rule.

(2.) With the consent of the counsel for the parties, the matter is taken up for final hearing.

(3.) It is not in dispute that the petitioner not having completed 240 days in service is not claiming any benefit under Section 25F of the Industrial Disputes Act in this Court. However, in so far as Section 25G & 25H of the Act are concerned, the Labour Court while holding against the petitioner has relied upon a judgment of the Punjab & Haryana High Court reported in 1994 II LLJ 1005, titled Kamal Central Cooperative Bank Ltd., Vs. P.O. Industrial Tribunal-cum-Labour Court Rohtak & others to hold that any of the provisions of the Industrial Disputes Act are not available to the petitioner who does not fulfil the criteria of having worked for 240 days. Sections 25G and 11 of the Act read as under:-