ALL SAINTS HOME Vs. CHHAYA P PARDESHI

JUDGEMENT

(1.) IN these proceedings the challenge is to an Award dated 26th September, 1994 passed by the Presiding Officer of the 9th Labour Court at Bombay in a reference (IDA No. 752/1995) under section 10 (1) of the Industrial Disputes Act, 1947. The reference arose out of a demand for the reinstatement of the first respondent with full back wages and continuity of service with effect from 1st February, 1985. By the impugned Award the Industrial Court has set aside the order of termination issued to the first respondent from the service of the petitioner. The Industrial Court has granted the relief which was sought and has directed that the first respondent be reinstated in service with full back wages and continuity of service with effect from 1st February, 1985.

(2.) THE petitioner before the Court is a Society registered under the Societies Registration Act, 1860 and under the Bombay Public Trusts Act, 1950. The petitioner is controlled by a Society known as "the Womens Welfare Society of the Diocese of Bombay" and claims to be a Charitable Institution. The main objects for which the petitioner has been founded have been set out thus in the written statement filed before the Industrial Court :

(3.) THE petitioner is conducting four institutions, wherein residential accommodation is provided for women who are destitute, those who are and unable to look after themselves and for working women. These institutions are : (1) St. Elizabeths Home; (2) St. Faiths Home (3) A Hostel for women from the low income group and (4) A Hostel women for women belonging to the higher income group.