RAJNI MANCHANDA Vs. P.O. LABOUR COURT

JUDGEMENT

(1.) Facts as unfolded are that the petitioner was working with respondent no. 2 as Senior Tour Executive since 1 st December, 1963. She was drawing wages of Rs. 1550/- (Rupees One Thousand Five Hundred Fifty Only) at the time of her termination. Respondent no. 2 alleged that she objected to certain irregularities in the office at which she was asked to resign and when she refused, she was transferred to Bangalore by way of punishment. On refusal to accept the transfer she was dismissed from the service on 6th May, 1985 after holding a sham and fictitious enquiry report submitted by the Enquiry Officer. Petitioner alleged that the principles of natural justice were violated during the enquiry, inasmuch as her transfer was punitive in nature. Petitioner claimed reinstatement with all consequential benefits.

(2.) Secretary (Labour) referred the disputes to Labour Court-I, Tis Hazari Courts, Delhi for adjudication in the following terms:-

(3.) Petitioner filed a statement of claim alleging therein the facts as narrated in para 1 hereinabove.