(1.) Heard.
(2.) This is a petition under Article 27 of the Constitution of India against the award dated 19.05.2016 passed by the Labour Court, Jabalpur in Case No. 22/IDR/2013.
(3.) The facts of the case in short are that the respondent was appointed against the vacant post of Peon on 28.08.1988. Vide order dated 27.05.1997 she was removed from the service. Being aggrieved by the termination, she raised the industrial dispute before the Labour Court, which was registered as Case No. 20/2007/IDR. Vide award dated 13.01.2011 the termination was declared illegal and the petitioner was directed to reinstate her into the service. She was reinstated into the service but again on 08.08.2011 she was removed from the post. The respondent again raised an industrial dispute on the ground that before termination the provisions of Section 25(F) has not been followed. The petitioner has also not followed the principle of first come and first go, therefore, retrenchment is illegal.