DIMPLE CREATION Vs. POONAM DEVI

JUDGEMENT

(1.) The petitioner/management has impugned the award dated 15th February, 2007 of the Labour Court holding that the services of the respondent workman were terminated illegally and, therefore, she is entitled to be reinstated in service on the same terms and conditions and granting her 100% back wages from the date of termination till she is reinstated in the service.

(2.) The respondent workman had raised an industrial dispute which was referred by the appropriate Government in the following terms:-

(3.) The respondent/workman had contended in her claim that she was working with the petitioner for the last 9 years as a 'sampling maker and her last drawn wages were Rs.1784/- per month. She alleged that she was not paid minimum wages and over time wages and when she demanded the same she was refused duty by the management from 18th September, 1997. She requested the petitioner to allow her to join the duties till 4th October, 1997 and thereafter a complaint was made by her to the Labour Department.