MAHESH RAM THAWAIT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this writ appeal is to the legality, validity and correctness of the order dtd. 20/9/2021 passed by the learned Single Judge in Writ Petition (L) No. 172 of 2017 partly allowing the writ petition filed by the State/petitioners whereby the learned Single Judge modified the Award dtd. 5/5/2017 (pronounced on 6/6/2017) passed in Case No. 9/I.D.Act/Ref./2013 by the Labour Court under the Industrial Disputes Act (for short 'I.D. Act'), Bilaspur, in which, the Labour Court has answered the reference in favour of the appellants/workers holding that the discontinuance of services of 10 workers/employees (07 workers herein in the present appeal as appellants) was unjustified and illegal and has thus ordered for reinstatement in services with 20% of back wages.

(2.) By order dtd. 20/9/2021, the learned Single Judge partly allowing the writ petition directed that the respondents/workers would be entitled for an amount of Rs.50,000.00 for each year of service that they have rendered with the State Government, i.e. for 5 years, and for which they would be entitled for a total amount of Rs.2,50,000.00 each as compensation in lieu of reinstatement as full and final settlement of the claim.

(3.) By this writ appeal, the appellants/workers are seeking setting aside of the order dtd. 20/9/2021 passed by the learned Single Judge in W.P.(L) No. 172/2017 and affirming the award dtd. 5/5/2017 (pronounced on 6/6/2017) passed in Case No. 9/I.D.Act/Ref./2013 by the Labour Court under the Industrial Disputes Act.