CHANCHAL KUMARI Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner, Smt. Chanchal Kumari, has filed this writ petition under article 226 of the Constitution of India aggrieved by an ex parte award dated 09. 03. 1995 in ID No. 718/94 (old ID No. 89/79 and 1207/83 ). Vide impugned award, the Labour Court has held that no industrial dispute survives which needs adjudication as nobody appeared on behalf of the petitioner before the labour Court to prove her claim.

(2.) THE petitioner has raised an industrial dispute with regard to her termination from the service of the management (respondent no. 2 herein) w. e. f 19. 07. 1977.

(3.) AS nobody appeared on behalf of the petitioner, the reference was disposed of by the Labour Court vide impugned award stating that no industrial dispute survives which requires adjudication.