VIMALBAI IRAPPA KAMBLE, 30 YEARS, OCCUPATION , NIL, R/O LATUR, TALUKA AND DISTRICT LATUR Vs. SAHAYAK SANCHALAK, AROGYA SEVA (KUSTH), LATUR, DISTRICT LATUR. (ASSISTANT DIRECTOR, HEALTH SERVICES (LEPROSY), LATUR, DISTRICT LATUR)

JUDGEMENT

(1.) The Petitioner is aggrieved by the award dated 07.12.1995 delivered by the Labour Court by which Reference (IDA) No.8/1993 has been held to be untenable in law.

(2.) This Court, while admitting the petition on 07.01.1998, did not grant any interim relief to the Petitioner.

(3.) The Petitioner claimed to have been appointed on daily wages as a Peon from 09.09.1988. She worked continuously till 19.12.1990. On 20.12.1990, she was orally disengaged. She raised an industrial dispute and the matter was referred to the Labour Court. The issue raised before the Labour Court was as to whether, the State was an appropriate Government under Sec. 2(a) of the Industrial Disputes Act, 1947 or whether, the Central Government would be an appropriate Government.