REGENT COMPUTRONICS PVT. LTD.

DIRECTOR, DEPARTMENT OF SOCIAL SECURITY AND WOMEN And CHILD DEVELOPMENT PUNJAB, AND ANOTHER Appellant

V/S

SHEEDO DEVI AND ANOTHER Respondents

Referred Judgements :-

STATE OF BOMBAY V. THE HOSPITAL MAZDOOR SABHA [REFERRED]
SYED YAKOOB V. K.S. RADHAKRISHNAN [REFERRED]
SHAIKH MAHAMMAD UMARSAHEB V. KADALASKAR HASHAM KARIMSAB [REFERRED]
STATE BANK OF INDIA V. N. SUNDRAMONI [REFERRED]
HINDUSTAN STEEL LTD. V. PRESIDING OFFICER,LABOUR COURT [REFERRED]
RUBY GENERAL INSURANCE CO. LTD. V. P.P. CHOPRA [REFERRED]
JITENDRA SINGH RATHOR V. SHRI BAIDYANATH AYURVED BHAWAN LTD. [REFERRED]
AVON SERVICES/PRODUCTION AND AGENCIES V. INDUSTRIAL TRIBUNAL,HARYANA [REFERRED]
SANTOSH GUPTA V. STATE BANK OF PATIALA [REFERRED]
S.K. VERMA V. INDUSTRIAL TRIBUNAL-CUM- LABOUR COURT,NEW DELHI [REFERRED]
MOHAN LAL V. MANAGEMENT OF BHARAT ELECTRONICS LTD. [REFERRED]
L. ROBERT DESOUZA V. EXECUTIVE ENGINEER,SOUTHERN RAILWAY [REFERRED]
GAMMON INDIA LTD. V. NIRANJAN [REFERRED]
M/S. HINDUSTAN TIN WORKS PVT. LTD. V. THE EMPLOYEES OF M/S. HINDUSTAN TIN WORKS PVT. LTD. [REFERRED]
STATE OF HARYANA V. PRESIDING OFFICER,INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT-I,FARIDABAD [REFERRED]
LAKHAN V. STATE OF PUNJAB [REFERRED]
STATE OF HARYANA V. HARISH KUMAR [REFERRED]
R.S. SAINI V. STATE OF PUNJAB [REFERRED]
NATIONAL IRON AND STEEL CO LIMITED VS. STATE OF WEST BENGAL [REFERRED]
HINDUSTAN STEELS LIMITED ROURKELA VS. A K ROY [REFERRED]
MOHAMMAD SHAHNAWAZ AKHTAR VS. IST ADJ VARANASI [REFERRED]
HARI PALACE VS. LABOUR COURT [REFERRED]
AJIT SINGH VS. PRESIDING OFFCIER LABOUR COURT LUDHIANA [REFERRED]
JAGTAR SINGH VS. STATE OF PUNJAB [REFERRED]
SURJIT SINGH VS. PRTC [REFERRED]

JUDGEMENT

(1.) This is a petition for quashing award dated 1.10.2002 (Annexure P.8) vide which Presiding Officer, Labour Court, Gurdaspur (respondent No. 2) declared the termination of the services of respondent No. 1 - Smt. Sheedo Devi (hereinafter described as the workman) as illegal and ordered her reinstatement with back wages.

(2.) The workman was engaged as Helper in Balwari, Village Chhota Nangal w.e.f. 10.9.1992 at a monthly salary of Rs. 600/-. She worked up to 16.8.1997. Her services were terminated w.e.f. 17.8.1997 without giving one month's notice or pay in lieu thereof and retrenchment compensation and without holding any enquiry. She challenged the action of the employer on the ground of violation of the rules of natural justice and the provisions of the Industrial disputes Act, 1947 (for short, 'the Act'). The dispute raised by her was referred by the Government of Punjab under Section 10(1)(c) of the Act to Labour Court, Gurdaspur.

(3.) In her statement of claim, the workman pleaded that she had continuously worked from 10.9.1992 to 17.8.1997 and that her service was terminated without complying with the mandatory provisions of Section 25-F of the Act. She also pleaded that after removing her from service, Smt. Nanki was appointed in her place and this action of the employer was clearly discriminatory.

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THE DIRECTOR, DEPARTMENT OF SOCIAL SECURITY AND WOMEN & CHILD DEVELOPMENT PUNJAB, AND ANOTHER Vs. SMT. SHEEDO DEVI AND ANOTHER

Referred Judgements :-

JUDGEMENT

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