MANAGING TRUSTEE, MAHAJAN HOSPITAL Vs. SUGARABEN GULAMHUSSAIN CHAUHAN

JUDGEMENT

(1.) Heard Ms. Priyanka Thakkar, learned advocate for Mr. J.V. Japee, learned advocate for the petitioner. The Learned advocate for the respondent has not attended the hearing. When the petition is called out and heard for final hearing, no one is present for the respondent.

(2.) In this petition petitioner - Hospital has challenged award dtd. 3/3/2007 passed by the learned Labour Court at Palanpur in Reference (LCP) No. 46 of 1999, whereby the learned Labour Court partly allowed the Reference and directed the petitioner - Hospital to pay full wages to the claimant for the period form September 1998 to September 2001.

(3.) So far as factual background is concerned, it has emerged from the record that the claimant before learned Labour Court raised industrial dispute with the allegations that the opponent hospital illegally and arbitrarily terminated her service. With such allegations, the claimant demanded that she should be reinstated in service with all benefits. Appropriate Government referred the dispute for adjudication. The dispute and reference came to be registered as Reference (LCP) 46 of 99.