MUNICIPAL COUNCIL, SAMRALA Vs. SUKHWINDAR KAUR

JUDGEMENT

(1.) LEAVE granted.

(2.) THE appellant is a municipal council. The respondent was engaged on a contractual basis at a fixed pay of Rs. 1,000/ - per month by an office order dated 6.11.1995. She worked for a period from 8.11.1995 to 17.6.1996. The said office order dated 6.11.1995 reads as under :

(3.) THE Presiding Officer of the Labour Court by an award dated 11.2.2003 opined that the termination of the respondent from services was not in conformity with the provisions of section 25 -F of the Industrial Disputes Act; 1947 ("the Act" for short). It directed her reinstatement with continuity of service with 25% of the back wages.