AARASURI AMBAJIMATA DEVASTHAN TRUST Vs. VANDANBEN S. ACHARAYA

JUDGEMENT

(1.) Heard learned advocate Ms. Archana Acharya for the appellant and learned advocate Mr. Parth Divyeshwer for the respondent.

(2.) The appellant-original petitioner has sought to challenge in the present Letters Patent Appeal judgment and order dtd. 29/7/2019 passed by learned Single Judge dismissing the Special Civil Application consequentially upholding the judgment and award dtd. 4/12/2018 passed by the Labour Court, Palanpur in reference (L.C.P.) No. 34 of 2014.

(3.) The respondent joined duties as Staff Nurse with effect from 8/2/2007 pursuant to the order dtd. 25/1/2007. As per her case, in the statement of claim before the Labour Court, employer used to take work from her for eight hours and if there was to be night shift, she was to discharge duties for twelve hours. The service of the respondents came to be terminated on 17/8/2013. At that time, it was stated, her monthly salary was Rs.9,400.00 and reckoned from 8/2/2007 she had put in five years of service, then the service came to be put an end to.