DIRECTOR, TELECOM PROJECT-II Vs. NEELAM CHADHA

JUDGEMENT

(1.) This Letters Patent Appeal has been filed by the appellant-employer (writ petitioner) questioning the judgment and order, dated 17th November, 2011, passed by the learned Single Judge of this Court in CWP No.4378 of 2009, titled The Director, Telecom Project vs. Neelam Chadha and another, whereby the award passed by the Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court-I, Chandigarh, (for short, the Labour Court), in favour of the respondent-workman, came to be modified, (for short, the impugned judgment).

(2.) Facts of the case, as averred, are that the respondent-workman was engaged as Typist-Casual Worker by the appellant on daily rate basis w.e.f. 12th August, 1995. The respondent-workman continued to work as such till April, 1996 and her services came to be terminated by the appellant-employer verbally w.e.f. May, 1996.

(3.) Upon a reference having been received from the Government of India, the Labour Court entered into the reference and after examining the pleadings and the evidence adduced by the parties, passed the award in favour of the workman (respondent herein) by directing the appellant-employer to reinstate the services of the workman and to pay her entire back wages.