REGENT COMPUTRONICS PVT. LTD.

Chanda Tiwari Appellant

V/S

Directorate Of Social Welfare Respondents

Referred Judgements :-

FRANCIS KLEIN AND COMPANY PRIVATE LIMITED VS. THEIR WORKMEN [REFERRED TO]
AIR INDIA CORPORATION BOMBAY VS. V A REBELLOW [REFERRED TO]
ANIL KUMAR CHAKRABORTY VS. SARASWATIPUR TEA COMPANY LIMITED [REFERRED TO]
CHANDU LAL VS. MANAGEMENT OF PAN AMERICAN WORLD AIRWAYS INC [REFERRED TO]
O P BHANDARI VS. INDIAN TOURISM DEVELOPMENT CORPN LIMITED [REFERRED TO]
WORKMEN BHARAT FRITZ WERNER PRIVATE LIMITED VS. BHARAT FRITZ WERNERP LIMITED:WORKMEN OF BHARAT FRITZ WERNER PRIVATE LIMITED [REFERRED TO]
A K DASS VS. NATIONAL FEDERATION OF COOPERATIVE SUGAR FACTORIES LIMITED [REFERRED TO]
SUDHIR VISHNU PANVALKAR VS. BANK OF INDIA [REFERRED TO]
PUNJAB DAIRY DEVELOPMENT CORPORATION LIMITED VS. KALA SINGH [REFERRED TO]
KANHAIYALAL AGRAWAL VS. FACTORY MANAGER GWALIOR SUGAR COMPANY LIMITED [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC NWKRTC VS. A T MANE [REFERRED TO]
BHARAT HEAVY ELECTRICALS LTD VS. M CHANDRASEKHAR REDDY [REFERRED TO]
CHAIRMAN CUM M D T N C S CORPN LTD VS. K MEERABAI [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
DIVISIONAL CONTROLLER VS. M G VITTAL RAO [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES VS. O P CHAUHAN [REFERRED TO]
ON DOT COURIERS AND CARGO LTD VS. ANAND SINGH RAWAT [REFERRED TO]
SINDHU EDUCATION SOCIETY VS. KACHARU JAIRAM KHOBRAGADE [REFERRED TO]
SANJIV KUMAR MAHAPATRA VS. A L ALASPURKAR [REFERRED TO]
JOHNSON AND JOHNSON LTD. VS. GAJENDRA SINGH RAWAT [REFERRED TO]

JUDGEMENT

(1.) The petitioner has challenged the award dated 18th July, 2018 whereby the Labour Court rejected the petitioner's claim as stale.

(2.) The petitioner was engaged as a House Aunty with the Directorate of Social Welfare from 25th March, 1996 to 10th March, 1998 on an honorarium of Rs.1,000/- per month. On 10th March, 1998, six mentally challenged children escaped from the cottages No.1 and 2 of Home for Mentally Retarded Children at Avantika Complex, Rohini, Sector-I, Delhi-110085, out of which four children were in the custody of the petitioner. The Deputy Director conducted an enquiry and the services of the petitioner and other House Aunty were terminated on 10th March, 1998.

(3.) In 2010, the petitioner again applied for the post of House Aunty but she was not taken. The petitioner made representations dated 18th February, 2011, 25th February, 2011 and 14th March, 2011 for re-engagement but no action was taken. The petitioner thereafter approached Central Administrative Tribunal by filing O.A. No.1475/2011 which was disposed of vide order dated 21st April, 2011 by directing the respondent to dispose of the representation of the petitioner.

Click here to view full judgment.

CHANDA TIWARI Vs. DIRECTORATE OF SOCIAL WELFARE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address