GURDEV KAUR Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner to quash the order of the Presiding Officer Labour Court, U. T. Chandigarh, dated 12. 8. 1993 and to direct the respondents to pay her the arrears of back wages of Rs. 61,430/- with interest @ 12% P. A. from 23. 9. 1985.

(2.) THE petitioner was appointed as an Aya in a privately managed School known as Guru Nanak High School, Sector 30, Chandigarh in the year 1965. Her services were terminated in the year 1974. At the time of her termination, she was drawing a fixed salary of Rs. 90/- per month. She challenged the order of termination before the Labour Court, Chandigarh. The Labour court by its award dated 1. 5. 1989 held her termination illegal and allowed her full back wages from the date of Demand Notice i. e. 23. 9. 1985 and directed that she be reinstated in service with continuity of service and all attendant benefits. Thereafter, the petitioner filed an application Under Section 33-C (2) of the Industrial Disputes Act claiming Rs. 61,430/- from the Management on account of arrears of salary. According to the Management, the petitioner was serving on a fixed salary of Rs. 90/- per month at the time of her termination and back wages from 23. 9. 1985 to 17. 7. 1989 comes to Rs. 4156/-and therefore the application is liable to be dismissed. According to the Management, she was not entitled to Rs. 61,430. 71 Ps. as claimed by her.

(3.) AGGRIEVED by the said order, the petitioner filed the present writ petition.