GLOBAL KNOWLEDGE NETWORK Vs. AMUDHA DAS

JUDGEMENT

(1.) THIS petition is filed raising the challenge to the Labour Court's award, dated 31.1.2015 (Annexure -A) setting aside the termination order, dated 30.11.2011 passed by the petitioner Management against the respondent workman and directing her reinstatement into service with full backwages.

(2.) THE parties have arrived at a negotiated settlement and have filed a joint memo thereon. The joint memo is duly signed by the parties and their respective learned advocates. The parties are present before the Court. They and their signatures are identified by their respective learned advocates. The parties state that they have entered into the settlement of their own volition and without any duress from anybody.

(3.) PURSUANT thereto, the petitioner's side has paid a cheque for Rs. 11 lakhs to the respondent's side. The respondent's side acknowledges the receipt of the same. The terms of settlement are extracted hereinbelow: