Govind Mathur, J. - (1.) IN pursuant to order dated 11.11.2013 passed by a co -ordinate Bench, this matter came up for its adjudication in the spirit of Lok Adalat. Despite service, nobody is appearing on behalf of respondent -workman.
(2.) BRIEFLY stated, facts of the case are that the appropriate Government under the notification dated 20.5.1998 referred an industrial dispute for its adjudication to Labour Court, Udaipur in the terms that "Whether the employer Bal Vikas Pariyojana Adhikari, Sagwara, District Dungarpur was just and valid in terminating Aanganwari Karyakarta Smt. Meena Devi from service on 7.2.1996? If not, then for what relief and amount the workman is entitled? ''. As per statement of claim filed by the workman, she entered in service as Aanganwari Karyakarta on 15.6.1986 with a consolidated salary of Rs. 250/ - per month. She was discontinued from service on 7.2.1996 without assigning any reason. She termed her termination from service as retrenchment, effected without adhering the provisions of Section 25 -F of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act of 1947').
(3.) AS per the employer with the assertion that the workman was found indulged in some misconduct, therefore, she was discontinued from service after holding an enquiry.;