SAROJ Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) Petitioner - Smt. Saroj (work-woman) has filed the present writ petition, seeking quashing of the impugned award dtd. 18/9/2012 (Annexure P-2), passed by the Industrial Tribunal-cum-Labour Court-I, Gurgaon (here-after referred to as, 'the Tribunal'), in Reference No. 437 of 2008, whereby the Tribunal, though came to the conclusion that termination of the petitioner/work-woman was illegal, but instead of ordering reinstatement of the work-woman in service with continuity and back wages, awarded a lumpsum amount of Rs.30,000.00 only, as compensation.

(2.) Petitioner/work-woman joined as Safai Karamchari in the respondent No. 2 School (Management) on 2/1/2004 and worked for 4 years. She was working with utmost sincerity and devotion. However, without assigning any reason or adhering to the provisions of the Industrial Disputes Act, 1947 (here-after referred to as, 'the Act'), as also the principles of natural justice, respondent No. 2-management terminated the services of the petitioner/work-woman on 2/1/2008, i.e. after about 4 years.

(3.) Petitioner/work-woman herself appeared in the witness-box as PW-1 and also produced one Rajender Kumar, Clerk, as PW-2, who produced attendance record (Ex. PW-2/1) and payment register (Ex. PW-2/2). On the other hand, respondent-management also produced said Rajender Kumar, Clerk, as its witness (MW-1), and filed detail of service period of the petitioner/work-woman as Ex. R-1.