ORSALIN BEJOY Vs. METHODEX INFRES LIMITED

JUDGEMENT

(1.) HEARD learned advocate Mr. Yogesh Pandya for the petitioner and learned advocate Mr. Deepak Dave for the respondent.

(2.) THE petitioner workman has filed the present petition against judgment and award of the Labour Court No.3, Vadodara passed in Reference No. 1007 of 2002, in so far as the Labour Court did not award backwages, but granted only reinstatement on the original post.

(3.) IN the statement of claim (Exh.3) filed before the labour court, it was the case of the workman that she was employed in the office of first party employer as office Assistant from 5th September, 1991 and her monthly pay was Rs. 10,000/ -. The employer was engaged in manufacturing of cash counting machines and various labour legislations were applicable. In April, 1997 the petitioner was promoted and in October, 1997, was transferred to sales section. It was the further case that in 1993, she wanted leave on maternity ground, which was denied, and further that because tense situation due to riots in 2002, she was not able to travel freely and for that explanation was sought for and then she was asked to resign. It was the grievance pleaded that on 1.4.2002, her services came to be terminated. On 1.4.2002, the respondent employer received from its head office, a letter terminating her services. It was next stated by the petitioner that after termination, she tried to secure the job elsewhere, but could not find the job.