MANAGING DIRECTOR Vs. SADHNA JAIN

JUDGEMENT

(1.) Heard.

(2.) The petitioners have filed the present petition being aggrieved by order dated 14.01.2019, passed by the Labour Court (I.D. Act), Dewas in Case No.1/I.D.Reference/2017, passed in favour of the respondent.

(3.) Facts of the case in short as under :- The respondent was appointed as Junior Assistant on 09.01.1991 by the petitioner No.2 on daily wages when she was neither classified nor given the benefit of the permanent employee, under the provisions of Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961, she raised the industrial dispute before the Labour Commissioner. The Labour Commissioner conducted the conciliation proceeding, which ended into the failure and thereafter, vide order dated 20.12.2016, the dispute was referred to the Labour Court with following terms of reference :-