- (1.) By this petition for writ, a challenge is given by the petitioner to the award dated 5-8-99 passed by the Industrial Tribunal, Udaipur in labour case No. 202/95 and its publication by the appropriate Government under Section 17 of the Act of 1947 by the notification dated 30-8-1999.
(2.) The fact in brief giving rise to the present petition are as follows : The petitioner under an order dated 28-8-1984 passed by the Senior Deputy District Education officer (Girls), Udaipur was employed as a class IV employee in the department of Education and was posted at Government Girls Secondary School, Lawa Sardargarh. The order of appointment was issued as a consequence of a regular selection proceedings for appointment of Class IV employee. The name of the petitioner was sponsored by the office of the District Employment Exchange, Udaipur and thereafter, the petitioner faced an interview and was selected as a class IV employee but appointment was given to her on part time basis at the consolidated salary of Rs. 234/- per month.
(3.) By an order dated 11-1-1998 passed by the Deputy District Education Officer (Girls), Udaipur, the services of the petitioner were put to an end being not satisfactory. The petitioner by raising an industrial dispute before the competent conciliation officer challenged the validity of the order dated 11-1-1998 which ultimately culminated in an industrial dispute in following terms : (Vernacular matter omitted.......... Ed.);