BARVALA NAGAR PALIKA Vs. RAIYABEN KALUBHAI GALECHAL

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The challenge in this petition is to the judgement and award dtd. 1/2/2016 passed in Misc. Application No. 160 of 2015 in Reference (LCA) Case No. 1865 of 2000 and also the judgement and award dtd. 20/9/2002 passed in Reference (LCA) Case No. 1865 of 2000.

(3.) Facts in brief would indicate that the respondent had approached the Labour Court interalia alleging that she was working as a Sweeper for the last five years under the petitioner. A statement of claim was filed at Ex. 6 on 29/12/2000. The proceedings before the Labour Court were conducted exparte inasmuch as though as observed by the Labour Court in the award dtd. 20/9/2002 notice at Ex. 3 was issued to the petitioner Nagarpalika (then Gram Panchayat) and though it was served no reply was filed. Accordingly, the award of the Labour Court was passed allowing the reference and the respondent was directed to be reinstated in service with all consequential benefits.