MANSIBEN VARJIBHAI PARGI Vs. OFFICER OF INTEGRATED CHILD

JUDGEMENT

(1.) Heard Mr. P. C. Chaudhari, learned advocate for the petitioner.

(2.) He fairly invited attention of the Court to the decision of the Division Bench of this Court dated 07/11/2017 rendered in Letters Patent Appeal No.1844 of 2017 in Special Civil Application No.2290 of 2017 wherein the Court has considered the issue of whether the petitioner who is Anganwadi Worker under the Integrated Child Development Scheme and was being paid honorarium be considered as the workman within the meaning of Section 2(s) of the Industrial Disputes Act, 1947 or not. The Court has held as under:

(3.) Facts of the present case are squarely covered by the aforesaid decision of Division Bench of this Court as in the present case also the petitioner was working as a Anganwadi Worker with respondent no.1 from 24/01/2985 and performing the duty as such and her services were terminated without issuance of notice.