MOTHER SUPERIOR Vs. M.ELIZABETH

JUDGEMENT

(1.) Ext.P7 order passed by the Labour Court, Kollam in I.D No.52 of 1996 is under challenge.

(2.) The management in the industrial dispute before the labour court is the petitioner.

(3.) The respondent worker raised an industrial dispute alleging that she was working as an 'Ayah' in the school run by the management and that she was denied employment without any reason. The petitioner resisted the industrial dispute contending that, while working as 'Ayah', the respondent obtained a sum of 10,000/ - as donation on a false representation that she is getting married and the father of the respondent obtained a sum of 15,000/ - for the marriage. After having defrauded the manager, the respondent did not come back for duty to avoid payment of the amount obtained from the management; so contended the petitioner.