DEEN DAYAL UPADHYAY HOSPITAL Vs. SANGEETA

JUDGEMENT

(1.) Petitioner (hereinafter referred to as Management') is aggrieved by Award dtd. 14/2/2019 passed in LIR No. 668/2016 whereby the respondent has been held to be in continuous employment of the Management and, resultantly, she has been awarded compensation of Rs.70,000.00.

(2.) Respondent had raised industrial dispute.

(3.) She was aggrieved by illegal termination of her services.