D.A.V PUBLIC SCHOOL Vs. KAMAL

JUDGEMENT

(1.) The hereinafter extracted reference became transmitted by the appropriate government to the Labour Court-cum-Industrial Tribunal, Shimla.

(2.) The Industrial Tribunal-cum-Labour Court, Shimla, in the operative part of its verdict, as, becomes extracted hereinafter. ordered for forthwith re-instatement in service of the petitioner therein/respondent herein alongwith seniority and continuity. However, the relief of back wages became declined to her.

(3.) The Tribunal on issue No.1, as, becomes extracted hereinafter, had rendered findings in favour of the employer, and, against the workman. However, the employee has not challenged, the findings adversarial to her, as become returned upon the here- in-after extracted issue. Consequently, the findings as become returned on hereinafter extracted issue do acquire finality and conclusivity.