RAMESH Vs. RAJESHEKAR

JUDGEMENT

(1.) BY consent of learned counsel appearing for parties, this writ petition is taken up for final hearing.

(2.) HEARD Shri Anil Kale and Shri Santhosh M.S. learned advocates appearing for petitioner and respondent respectively. Perused the impugned award dated 16.03.2011 Annexure - E, whereunder Labour Court has allowed the dispute referred to it by appropriate Government under Section 10(1)(C) of I.D. Act in part and has directed the employer to pay a sum of Rs. 20,000/ - to claimant by way of compensation within one month from the date of commencement of award failing which interest @ 6% p.a. to be paid.

(3.) IF not, what relief the petitioner is entitled for -