- (1.) Challenge in the present writ petition is to the award dated 21.2.2011 (Annexure P/1) whereby the Labour Court, U.T.Chandigarh directed reinstatement of workwoman with continuity of service and 50% back wages after excluding the period from 12.12.2000 to 16.9.2002 on account of filing of Civil Writ Petition No.15420 of 2000.
(2.) There is no dispute interse the parties that in pursuance of the above said award, the respondent-workwoman has been reinstated and also paid the above said amount as back wages.
(3.) A perusal of the paper-book would go on to show that vide demand notice dated 12.9.2003 under Section 2-A of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act"), the workwoman took the plea that she was appointed as Beldar with effect from 4.4.1995 and thereafter she was assigned clerical work. Her services were terminated on 11.12.2000 and she had not been paid salary from 1.8.2000 to 11.12.2000. She having completed 240 days was entitled to protection of provisions of Section 25-F and 25-G of the Act since juniors like Rajbir Singh and Rupali Bansal were still working. Reference has also been made to the writ petition filed which was withdrawn with permission to approach the Labour Court.;