STATE OF GUJARAT Vs. LAKHIBEN RAMBHAI

JUDGEMENT

(1.) The petitioner has challenged the judgement and award dated 10.05.2000 passed by the Labour Court, Junagadh in Reference ( L.C.J.) No. 112 of 1999 wherein ex-parte award is passed directing the petitioner to reinstate the respondent with 75% backwages.

(2.) According to the respondent she was appointed on fixed salary of Rs. 600/-. However, she voluntarily stopped going for work and raised dispute on 29.04.1991 which culminated into Reference (LCJ) No. 112 of 1991 and the Labour Court passed judgement and award as stated hereinabove.

(3.) When the matter was admitted, interim relief was granted subject to the compliance of provisions of Section 17-B of the Industrial Disputes Act, 1947. It is stated by learned advocate for the respondent that the benefit of Section 17(B) is granted upto superannuation of the respondent.