P.B. Bajanthri, J. - (1.) - In the instant writ petition, the petitioner has assailed the award of Labour Court dated 22.7.2005 (Annexure P-15) whereby claim of the petitioner-workman in a reference sent by the Additional Labour Commissioner, Punjab for adjudication has been declined.
(2.) Brief facts of the case are as follows:-
(3.) The petitioner was appointed on 30.10.1982 as a Fee Clerk on ad hoc basis. Her services were regularised on 20.4.1985. Her work was apprised by the respondent Institution. She was given special pay on 6.6.1989. However, the same was not implemented. She was pursuing the implementation of special pay issue from time to time. In this background, the petitioner was charge sheeted on 24.2.1998 on the allegations of insubordination to the Principal, misbehavior with the colleagues, absenteeism and embezzlement of money collected towards excess transport charges from the school children. The petitioner submitted her reply denying the alleged charges. The respondent-Institution dissatisfied with the reply of the petitioner appointed Inquiry Officer on 1.8.1998 (Annexure P-7) under Rule 8 of Punjab Civil Services (Punishment and Appeal) Rules, 1970 (for short '1970 Rules'). The Inquiry Officer in his finding has held that except insubordination, rest of the charges were not proved. Pursuant to the Inquiry Officer's report, the disciplinary authority dismissed the petitioner from service on 2.4.1999. The petitioner is stated to have exhausted each and every court including this court. For want of jurisdiction, Education Appellate Tribunal refused to entertain litigation of the petitioner and this Court refused to entertain petition on the ground of other remedial available. Ultimately she landed in Industrial Tribunal for her grievance. The same was disposed of on 22.7.2005 while reference has been held as failed. Thus, the petitioner is before this Court questioning the rejection of reference by the Labour Court dated 22.7.2005.;