SUPERINTENDING ENGINEER Vs. SHANKUNTLA DEVI

JUDGEMENT

(1.) PETITIONERS -employers (herein after referred to as 'employers' for brevity sake) have assailed award dated 6.12.2013, rendered by learned Presiding Judge, Industrial Tribunal -cum -Labour Court, Dharamshala (herein after referred to as 'Labour Court' for convenience sake) in reference No. 48/2013.

(2.) PERTINENT facts necessary for the adjudication of this petition are that the respondent -workman (herein after referred to as 'workman' for brevity sake) was engaged in July 1998. She was retrenched in November 1999 without complying the mandatory provisions of the Industrial Disputes Act, 1947 (herein after referred to as 'Act' for convenience sake). Workman raised industrial dispute. State Government made following reference to the Labour Court:

(3.) THE employer filed reply to the claim. According to the reply, workman abandoned her job and further she did not complete 240 days. There was no violation of Section 25F, 25G and 25H of the Act.