KIRLOSKAR ELECTRIC COMPANY LTD. A COMPANY INCORPORATED UNDER THE MYSORE COMPANIES ACT, 1956 REPRESENTED BY ITS COMPANY SECRETARY Vs. SRI DAYANANDA BENGRE (SINCE DECEASED, REPRESENTED BY HIS LRS. SMT. SAROJINI D. BENGRE, W/O LATE DAYANANDA BENGRE

JUDGEMENT

(1.) THIS is a pathetic case which reflects as to bow the Legal Representatives (young widow and a minor child) of the deceased -workman, who submitted bis resignation on 27.9.1995 offering himself to resign with effect from 30.11.1995 was permitted to continue in service till 6.12.1995, on which day he withdrew his resignation; but, thereafter on 6.12.1995 after the working hours the Management accepted the resignation and sent it by post relieving him from service after the working hours of 6.12.1995 i.e., with effect from 7.12.1995, are dragged from pillar to post even to receive the minimum reasonable compensation of Rs. 1,00,000/ - in lumpsum, as the employee died during the pendency of the writ petition.

(2.) THE appellant -management has preferred the present appeal against the order dated 3rd October, 2007 of the learned single Judge made in Writ Petition No. 38507/2003, where the appellant -management had challenged the Award dated 16.05.2003 in A.I.D. No. 335/2001 on the file of the Additional Industrial Tribunal, Bangalore, under the following facts and circumstances of the case:

(3.) BUT , the workman was permitted to continue in service till 6.12.1995. On 6.12.1995 at about 1.30 p.m he left the place of work on personal reason.