SMT. LAXMIBAI SEN Vs. WATER RESOURCE DEPARTMENT

JUDGEMENT

(1.) Heard finally.

(2.) In brief, the case of the petitioner is that her husband Ashok Sen was appointed on the post of untrained helper as daily rated employee on 01.11988 and was classified as permanent employee vide order dated 17.01.200 A reference was filed by the petitioner's husband and the award dated 07.10.2005 was passed by the Labour Court, directing the respondent to treat the concerned employee as permanent employee, as per order dated 18.06.2002 and extend the benefit of the pay scale as per the regular employee. Against the said award, Writ Petition No.1088/2006 preferred by the State was dismissed vide order dated 09.02010 and the SLP was also dismissed. The petitioner's husband had died on 24.07.2015, therefore, the petitioner has approached this Court.

(3.) The respondents have filed reply and have not disputed the aforesaid factual position, but have taken a stand that the respondents are making endeavour to give arrears of salary to the petitioner in respect of the claim of the petitioner's husband.