SENIOR MANAGER Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Civil Miscellaneous application has been filed under Section 151 of the Code of Civil Procedure, for placing on record Annexures P-7 and P-8, and exemption from filing certified copies, thereof.

(2.) Petitioner, herein, is respondent before the Industrial Tribunal-cum-Labour Court, Union Territory, Chandigarh (for short 'the Labour Court'), in Industrial Dispute Reference No.48 of 2007. This reference was made to the Labour Court by the appropriate government (Chandigarh Administration, Union Territory, Chandigarh), at the instance of respondent No.2, herein, who was a workman with the petitioner, herein.

(3.) The reference, that was made by the Chandigarh Administration, Labour Department, is Annexure P-4. The dispute was referred to the Labour Court, Chandigarh, for adjudication, as to whether the services of workman- Smt.Sangita Sharma (respondent No.2, herein) were illegally terminated by the petitioner, herein, if so, to what effect and to what relief, she is entitled to, if any.