SANTOSH DEVI Vs. PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition challenging the impugned award dated 24.09.2009, Annexure P-1.

(2.) Petitioner has raised an industrial dispute by serving a demand notice challenging his termination. The dispute raised by the petitioner was referred for adjudication to the Industrial Tribunal-cum-Labour Court, Gurgaon by the appropriate Government.

(3.) The case of the petitioner in brief was that she had joined the services of the respondents as Helper on 08.03.1996 and was not allowed to join her duty w.e.f. 01.08.1997. It was further the case of the petitioner that she had not been paid wages w.e.f. 29.09.1996 to 01.08.1997 and for this relief she had moved a separate petition.