SUMITRABEN MANGALDAS MEHTA Vs. MANAGER, LYKA LABS LTD

JUDGEMENT

(1.) Heard learned advocates appearing for the parties.

(2.) The petitioner, complainant in Complaint (I.T.) No.3/98 from Industrial Tribunal, vadodara, in Reference (I.T.) No.271/95, has approached this Court under Articles 226 and 227 of the Constitution of India, challenging the order and award dated 06.11.2004, passed by the Presiding Officer, Industrial Tribunal, whereunder the complaint of the petitioner was held to be just and proper and, therefore, while partly allowing the complaint and declaring that the order dated 13.10.1997 being illegal and untenable in eye of law, directed the Company, respondent hereinabove, to pay all consequential monetary benefits accruing to the petitioner on that basis and granted her equivalent sum for compensation in lieu of reinstatement and Rs. 50,000/- for sexual harassment at the work place, but did not grant reinstatement for the reason that on account of lose of confidence in the petitioner the reinstatement would not be proper.

(3.) Facts in brief leading to filing this petition, deserve to be set out as under;