BABUBEN BUDHABHAI HARIJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the award of the Labour Court, Ahmedabad dated 01.07.2003 in reference (LCA) No. 2225/91 on the ground that the Labour Court has wrongly rejected the reference vide its impugned order.

(2.) IT is the case of the petitioner that she was working with the respondent no. 2 office as a sweeper for around 15 years. The respondent no. 2 orally terminated the service of the petitioner on 27.08.1990. The petitioner therefore filed Reference (LCA) No. 2225/91 before the Labour Court, Ahmedabad. The Labour Court after hearing the parties rejected the reference. Being aggrieved by the same, the present petition is preferred.

(3.) THIS Court is unable to accept this submission of Ms Desai. The Labour Court has clearly observed that no evidence at all has been produced in support of the contention that the petitioner was serving in any capacity with the present respondent. No identity card, attendance card or any kind of pass was produced by the petitioner. The say of the petitioner is that she was engaged in the office of respondent no. 2 for a period of around 15 years. The Labour Court has rightly not believed the say of the petitioner as it is unbelievable that a person serving in the respondent no. 2 office will have no evidence to substantiate his or her claim.