GYANWATI Vs. PENTAMED HOSPITAL

JUDGEMENT

(1.) The petitioner has challenged the award of the Labour Court whereby compensation of Rs.65,000/- has been awarded to the petitioner in lieu of reinstatement and back wages. The petitioner is seeking enhancement of the compensation amount.

(2.) The petitioner joined the respondent as a Housekeeper on 04th September, 2008 and she was terminated from service on 01st March, 2012. The petitioner raised an industrial dispute which was referred to the Labour Court.

(3.) The Labour Court held the termination of the respondent to be illegal. However, the Labour Court declined the relief of reinstatement on the ground that much time had lapsed after her termination. The Labour Court awarded compensation of Rs.65,000/- to the petitioner.