GITESH VERMA Vs. DHAWAN EXPORTS & ORS

JUDGEMENT

(1.) The petitioner, Smt. Gitesh Verma, vide the Writ petition (Civil) under Article 226 and 227 of the Constitution of India seeks the issuance of a writ of certiorari and seeks the setting aside of the impugned award dated 2.5.2003 of the learned Labour Court in ID No. 27/98 and has also sought and prayed that her claim dated 16.9.98 to the learned Labour Court-X of reinstatement with full back wages and continuity of services, be granted.

(2.) The respondent arrayed to the petition as the respondent No.1 is the employer of the petitioner and the respondent No.2 is the Government of NCT of Delhi, who put in appearance on service.

(3.) Written submissions have also been submitted on behalf of the petitioner.