A. SELVI Vs. LABOUR COURT, TIRUNELVELI AND OTHERS

JUDGEMENT

(1.) The Writ petitioner herein was working as a Scavenger in the second respondent hospital since 2009. Alleging that she had been unlawfully terminated from service, she filed I.D.O.P.No. 20 of 2016 before the Labour Court, Tirunelveli. By the impugned award dated 31.08.2016, the said I.D.O.P., was dismissed. Challenging the same, this Writ petition has been filed.

(2.) Heard the learned counsel on either side.

(3.) The case of the Writ petitioner is that she was working in the second respondent hospital till 31.05.2014 and that thereafter she was not allowed to do any work. No formal order of termination was ever issued. No enquiry was conducted.