SAVITABEN MANGALBHAI HARIJAN Vs. SUPERINTENDENT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) The original workman, aggrieved by the award of the Labour Court dtd. 26/10/2018 by which a lump-sum compensation of Rs.54,000.00 has been awarded, has approached this Court claiming that the award be quashed and set aside and further direction be issued to the respondents to reinstate the petitioner in service with full backwages, continuity of service and all consequential benefits.

(3.) Facts in brief wold indicate that the petitioner was engaged as a 'Sweeper' under the respondents. She joined her services on 17/1/2000. On her services being discontinued, apparently due to the policy of outsourcing with effect from 2/5/2006, she approached the Labour Court.