GUDDI DEVI Vs. JUDGE, INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This writ petition has been filed against award dated 02.05.2017 passed by Labour Court, Sri Ganganagar, whereby, the reference made by the appropriate Government has been answered in the manner that the petitioner workman was not entitled to any relief.

(2.) On dispute having arisen between the parties, the appropriate government referred the dispute by notification dated 04.09.2012 to the Labour Court as to whether the action of the employer Project Director, District Rural Development Authority, Sri Ganganagar in not regularizing the services of the workman on the post of Class-IV employee and not paying regular pay scale was valid and as to what relief she was entitled.

(3.) A statement of claim was filed by the workman, inter alia, claiming that she was appointed as Class-IV employee on 01.04.1984 for cleaning work etc.; initially she was paid Rs. 100/- per month and in 1998 she was paid Rs. 900/- per month; her services were put to an end on 02.01.1998; on a reference being made, by award dated 08.11.2001, the Labour Court ordered for reinstatement along with back wages.