P THANGAM Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) The writ Petitioner challenges the order passed by the first Respondent/Government of India, dated 18.05.2009. The Petitioner, who was working as a Basic Servant in the second Respondent school viz., Kendriya Vidyalaya, INS Kattobomman, Vijayanarayanam, Tirunelveli District, raised an Industrial Dispute regarding her non-employment.

(3.) Initially, the Petitioner moved the authorities constituted by the State Government. After getting a failure report, she filed a Claim Statement in I.D. No. 30 of 1999 before the Labour Court at Tirunelveli.