STATE OF M.P. Vs. SMT. KUSUM BAI

JUDGEMENT

(1.) This petition at the instance of State of M.P. and its functionaries is directed against the Award dated 21.12.2012 passed by the Labour Court on an application under Sec. 2 A (2) of the Industrial Disputes Act, 1947 (for short 'the Act of 1947') has directed the reinstatement.

(2.) Case of the respondent workman before the Labour Court was that she was engaged as part time water woman in 2002 and from 2004 by order dated 21.09.2004 she was appointed as regular basis; however, without show cause notice; any disciplinary inquiry and without adhering to the stipulations contained under Sec. 25 F of the Act of 1947 her services has been dispensed with. Accordingly she claimed reinstatement with back wages.

(3.) Respondents (petitioners) denied the contentions of petitioners being engaged since 2002 and regularly appointed from 21.09.2004. It was stated that the workman was engaged only for a period of 2 hours in the year 2004, vide office order dated 21.09.2004 (Ex.D/1) on part time basis.