DY EXECUTIVE ENGINEER Vs. JASHUBEN SUMABHAI CHAUDHARY

JUDGEMENT

(1.) It is against judgment and award dated 05.01.2006 of Labour Court, Surat passed in reference (LCS) No. 142 of 1993, that the present petition is filed. By said judgment and award, the Labour Court allowed the reference of the respondent-workman and directed her reinstatement on the original post with backwages. It further directed to pay Rs.2,000/- towards costs.

(2.) The respondent-workman, according to her case in the Statement of Claim, was employed with the first party employer since 01.01.1978. The work of road repairing and incidental work was being taken from her and she was paid daily wages at the rate of Rs.11.70ps per day. It was the case that her services were illegally terminated with effect from 21.03.1987. The grievance of the workman was also that the employer was not paying minimum wages and treating her arbitrarily. The workman prayed for reinstatement with backwages. The first party employer filed reply at Exh.27 and contested the reference.

(3.) It appears that the workman was reinstated by the petitioner after this Court issued notice in the petition on 04.12.2007. Following was recorded in the order,