REHENA BEGUM Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. NN Karmakar, learned counsel for the petitioner and Mr. SN Sarma, learned Senior Counsel assisted by Mr. A Zahid, learned counsel for respondent No.3. Also heard Mr. BJ Talukdar, learned Govt. Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to respondent No.1 to pass an order modifying the award dated 30.03.2013, passed by the learned Labour Court in Ref. Case No.2/2012 in accordance with the provisions of Section 17A of the Industrial Disputes Act, 1947.

(3.) Petitioner is the workman and respondent No.3 is the management.