STATE OF PUNJAB Vs. KULDIP KAUR

JUDGEMENT

(1.) THIS writ petition has been filed by the employer -State challenging the award of the Labour Court dated 23.3.1998, copy Annexure P/1, vide which respondent No. 1 was ordered to be re -instated in service with continuity thereof and full back wages.

(2.) THE case of the respondent is that she was working as Lady Attendant with the petitioners from 9.4.1992 upto 16.6.1994 and was getting Rs. 1691/ -per month. She was relieved from the post on 17.6.1994. Juniors to her were retained and new hands were taken in service after her service was terminated. This contention is not admitted by the petitioners. Amongst the other defences taken by the petitioners, the petitioners have stated that the respondent -workman had served the petitioners from 16.4.1992 upto 16.6.1994 and her service was purely on temporary ad hoc basis for 89 days which was extended from time to time and order dispensing her service was issued on 8.6.1994 was served on 17.6.1994 and that the said order is legal.

(3.) THE Labour Court has observed that this is a case of unfair labour practice because she was continuing for a long period with the orders of 89 days appointment.