DIRECTOR/MEDICAL SUPERINTENDENT, FRANCES NEWTON HOSPITAL, FEROZEPUR CANTT Vs. PRESIDING OFFICER, LABOUR COURT, BHATINDA AND ANOTHER

JUDGEMENT

(1.) This petition has been filed by Director/Medical Superintendent, Frances Newton Hospital, Ferozepur under Articles 226/227 of the Constitution of India for quashing the award dated 10.3.1988 (Annexure P.5).

(2.) The brief facts giving rise to this petition are that Mrs. Vinod Sharma, respondent was working as a Cashier in Frances Newton Hospital, Ferozepur Cantt. She was duty bound to receive cash from the Pharmacy Department. On 9.1.1984, she refused to receive cash at about 4:20 p.m. On the same day, she had disobeyed the orders of the Office Supervisor, who had directed her to leave the office only after receiving the cash of the Pharmacy Department. She also misbehaved with her. She had refused to receive the office order of the Business Manager sent to her through the Peon on 10.1.1984. Enquiry Officer Richard David upheld the charges. Consequently, the Director Medical Superintendent of the Hospital terminated her services on those findings. The dispute was referred to the Presiding Officer, Labour Court, Bhatinda. The following issues were framed :-

(3.) After hearing the representatives of the parties and examining the evidence, the Presiding Officer, Labour Court, Bhatinda held that the workman is entitled to reinstatement with continuity of service and full back-wages. Feeling aggrieved with this award dated 10.3.1998 (Annexure P.5), the petitioner has preferred this petition.