ARCHANA SHARMA Vs. PRESIDING OFFICER, LABOUR COURT, CHANDIGARH

JUDGEMENT

(1.) This petition seeks quashing of Award of the Labour Court dated 21.07.2006, Annexure P-5, dismissing the claim of the petitioner on the ground of delay.

(2.) Case of the petitioner is that she joined the post of Library Restorer on 29.01.1988. Her services were terminated in the year 1996. She raised an industrial dispute on 16.8.1999, on which, a reference was made to the Labour Court.

(3.) Claim of the petitioner was contested on the plea that the petitioner was employed out of students' fund and not against any regular post.