HANSABEN BABULAL VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates.

(2.) RULE returnable today. Ms.Patel waives service of rule. With the consent of the learned advocates, the petition is heard and disposed of today.

(3.) The petitioner was a part-time Sweeper in the office of the Commissioner of Higher Education under the State Government. Feeling aggrieved by termination of her service, she raised an industrial dispute, which came to be referred to the Labour Court, Ahmedabad. The Labour Court, Ahmedabad has, by impugned judgment and award dated 24th May, 2006, passed in Reference (LCA) No.123/2005, rejected the claim of the petitioner. Feeling aggrieved, she has preferred the present petition.