CHANDRIKABEN KIRTIBHAI MAKWANA Vs. BOSCH REXROTH INDIA LTD

JUDGEMENT

(1.) Heard Mr. Patel, learned advocate for the petitioner, Mr. Desai, learned advocate for the respondent No.1 and Mr. Pandya, learned advocate for the respondent No.3.

(2.) In this petition, the petitioner has challenged award dated 31.3.2015 passed by learned Labour Court in reference case No.44 of 2010 whereby the learned Labour Court awarded Rs. 7,000/-, to the claimant, as lump sum compensation.

(3.) So far as factual backdrop is concerned, it has emerged from the record that present petitioner raised industrial dispute with the allegation that despite specific assurance that service conditions will not be changed and that claimant's service will not be terminated despite change in the contract/contractor, the opponents, in guise of transfer, terminated service of the claimant.