ETHEL DAVID Vs. METHODIST CHURCH IN INDIA

JUDGEMENT

(1.) THE petitioner has sought an order directing the respondent to pay the last drawn wages at Rs. 3200/- per month with effect from 1st January, 2006 and continue to pay as per order dated 14th March, 2005. The petitioner has also prayed for an order to punish the respondents for disobeying the orders of the Court.

(2.) THE last drawn wages in terms of order dated 14th March, 2005 has since been paid by the respondents to the petitioner till 30th November, 2006.

(3.) THE respondents have also offered employment to the petitioner, which the petitioner has agreed to accept and the petitioner has been directed to appear before the concerned authorities of the respondent on 1st March, 2008.