B.S.N.L. Vs. PAWAN KUMAR SHUKLA

JUDGEMENT

(1.) Leave granted.

(2.) Having regard to the nature of work, for which the respondents-workmen were engaged and having regard to the submission that the project is already over, we are of the view that the interest of justice would be met if a lumpsum compensation is awarded to the workmen.

(3.) Therefore, in full and final settlement of all the claims available to the respondents-workmen in respect of their daily waged engagement under the appellant, the respondents-workmen shall be paid compensation to the tune of Rs. 3,00,000/- (Rupees Three Lakhs) each.