VALLIAMMAL Vs. BLOCK DEVELOPMENT OFFICER VILLAGE PANCHAYAT

JUDGEMENT

(1.) The Petitioner has filed this writ petition, praying for issuance of a writ of mandamus in directing the second Respondent to implement the Settlement under Section 12(3) of the Industrial Disputes Act, 1947 in Na. Ka. No. 1067/2000 dated September 18, 2000 entered into between the Petitioner and the second Respondent before the Labour Officer, Cuddalore.

(2.) The Petitioner was appointed as a Sanitary Worker in Kuthalampattu Village on September 16, 1997. The Petitioner was terminated on May 1, 2000 by means of an oral order by the second Respondent. Later, she filed a petition under Section 2A(1) of the Industrial Disputes Act, 1947, before the Labour Officer, Cuddalore. However, the Petitioner and the Respondent entered into a Settlement as per Section 12(3) of the Industrial Disputes Act in Ref. No. Na. Ka. No. 1067/2000 dated September 18, 2000.

(3.) The case of the Petitioner is that even after Section 12(3) Settlement under the Industrial Disputes Act, 1947 entered into between herself and the 2nd Respondent, she was not provided with employment with continuity of service and also the backwages and therefore, she has filed the present writ petition before this Court to implement the said settlement dated September 18, 2000.