TARUN CHATTERJEE Vs. STATE OF U P

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against the judgment and order dated th 15 of May, 2007 passed by a learned Judge of the High Court of Allahabad in Civil Misc. Writ Petition No. 17592 of 2001, whereby the High Court had disposed of the writ petition by setting aside the award passed by the Labour Court, gorakhpur but directed that in spite of reinstatement of the appellant with full back wages, the spondents/state of UP shall pay to Faridan (appellant herein) an amount of rs. 50,000/- in addition to any amount, which may be paid by it under the impugned award. The High Court further ordered that the aforesaid amount of Rs. 50,000/- however shall be paid within three months from that date, failing which an interest of 1% per annum shall be payable on the said amount since after three months till actual payment.

(3.) ACCORDINGLY, the impugned order of the High Court is modified only to the extent that instead of Rs. 50,000/-, the compensation shall be payable to the appellant a sum of Rs. 2 lakhs only. The other directions made by the High Court in the impugned order shall remain in force. However, the payment of Rs. 2 lakhs shall be made within two months from the date of supply of a copy of this order to the respondent. Appeal is thus disposed of.