AYESHA SALAHUDDIN Vs. CHAIRMAN, LABOUR COURT

JUDGEMENT

(1.) This appeal is from the judgment of the High Court Division, passed in a Writ Petition filed by the appellant under Article 102 of the Constitution, challenging legality of the judgment passed by the Second Labour Court of Dacca.

(2.) The appellant was a stewardess of Hotel Inter-Continental, Dacca and was elected as the Assistant General Secretary of the Sramik Union of the said Hotel. She was verbally suspended by the Management and subsequently she was given a show cause notice with the charge of stealing Tk. 123,00 from a hotel room occupied by a foreign guest. The Enquiry Committee set up by the Management found her guilty of the charge and recommended for her dismissal. She was dismissed from the service with effect from 7.4.76.

(3.) The appellant filed a grievance petition on 19.4.76 under section 25 (1) (b) of the Employment of Labour (Standing Orders) Act 1965 to the Management which having been rejected a complaint was filed before the Second Labour Court under the Employment of Labour (Standing Orders) Act 1965. The Labour Court dismissed the complaint case by a judgment which was challenged under Article 102 of the Constitution.