MANJULABEN BABUBHAI PARMAR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The appellant-workman, who was Safaikamdar working under the respondent Kalol Nagar Palika since 1985 on a monthly pay of Rs.1500.00, invoked the jurisdiction of Labour Court, Kalol, raising industrial dispute that oral termination of her services with effect from 15/2/1997 was in breach of provisions of Sec. 25F , 25G and 25N of the Industrial Disputes Act, 1947, consequentially sought relief of reinstatement with full backwages. The said Reference ended up with deliverance of judgment and award by Labour Court dtd. 3/8/2019, whereby partially allowing the Reference, the Labour Court instead of granting relief of reinstatement, directed the first party employer to pay lumpsum compensation of Rs.25,000.00.

(2.) The petitioner challenged the said judgment and order by filling Special Civil Application, to declare the judgment and award of the Labour Court to be illegal and to reinstate the petitioner with continuity of service and with all consequential benefits. The petition came to be dismissed by learned single Judge as per judgment and order dtd. 8/8/2022, in turn confirming the judgment and award of the Labour Court.

(3.) It is against the aforesaid judgment and order dtd. 8/8/2022 of learned single Judge that the present Letters Patent Appeal is preferred under Clause 15 of the Letters Patent by the appellant workman.