VARDI BAI Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) By this petition for writ, a challenge is given to the award dated 21.06.2007 passed by the Labour Court, Udaipur in industrial dispute No. 06/2001.

(2.) In brief, facts of the case are that the appropriate government under its notification dated 28.11.2000, referred an industrial dispute for its adjudication to Labour Court, Udaipur in the terms as to "whether termination of workman Smt. Vardi Bai w/o Shri Bhanwarlal Teli, resident of 169, Sajjan Nagar, OTC Block B, Udaipur, Chaukidar-cum-sweeper was rightly and validly terminated from service on 30.08.1992 by the Superintendent, Government Scheduled Tribe Hostel, Department of Social Welfare? If not, then to what relief, the workman is entitled -

(3.) The petitioner workman submitted a Statement of Claim before the Labour Court stating therein that she was employed as Cook-cum-choukidar at Government Scheduled Tribe Hostel (Boys), Ambamata, Udaipur on 01.01.1983. She worked on the post aforesaid up to 30.08.1992. However, subsequent thereto by an oral order, she was discontinued from service.