DELHI INTERATIONAL AIRPORT LTD. Vs. ARCHANA SHARMA

JUDGEMENT

(1.) The petitioner has challenged the order dated 16th October, 2018 whereby the learned Industrial Tribunal awarded 50% of last drawn wages to the respondent as an interim relief.

(2.) The petitioner employed the respondent on 24th September, 2007 on the post of Customer Service Coordinator.

(3.) On 20th April, 2015, the petitioner issued a show cause to the respondent for insubordination, creating ruckus, using unparliamentary and abusive language. The respondent submitted the reply to the show cause on 28th April, 2015.