PUSHPA TIWARI Vs. BHEL LADIES CLUB

JUDGEMENT

(1.) Petitioner was engaged as Typist in ladies club of BHEL at Haridwar. She was retrenched from service, vide order dtd. 13/8/1998 against which she raised an industrial dispute, which was referred for adjudication to Labour Court, Dehradun vide order dtd. 25/5/2005 and was registered as Adjudication Case No. 122 of 2005.

(2.) After creation of separate Labour Court at Haridwar, the aforesaid case was transferred to Labour Court, Haridwar and was re-numbered as Adjudication Case No. 435 of 2009. Learned Presiding Officer, Labour Court, Haridwar has decided the reference against petitioner, vide award dtd. 21/7/2011, which is under challenge in this writ petition. The impugned award is on record as Annexure No.-9 to the writ petition.

(3.) Learned Labour Court had framed two points for adjudication, which are as follows:-