SUBHASH CHAND TYAGI Vs. DCM SHRIRAM INDUSTRIES LTD.

JUDGEMENT

(1.) WE have heard Subhash Chand Tyagi, the Appellant in person. He submits that he was under confusion and had no intention to compromise or settle the matter and, therefore, the two orders dated 13th April, 2010 and 17th May, 2010 passed by the learned single Judge should be set aside.

(2.) THE Appellant herein is not an illiterate person, but a practicing Advocate. He had earlier worked with the Respondent company from 1972 till 4th May, 1987. It was alleged that he had fabricated bills for withdrawing money. By an ex -parte order dated 14th September, 2011, the Labour Court allowed the application filed by the Appellant under Section 33A of the Industrial Disputes Act. The Respondent's application for setting aside of the ex -parte order was dismissed. Being aggrieved, the Respondent company had filed a writ petition in Delhi High Court in the year 2004 and the said writ petition had remained pending till 2010.

(3.) ON the basis of the statement made by the Appellant, Rs. 2,50,000/ - deposited by the Respondent was allowed to be withdrawn with a direction that the Appellant would be paid Rs. 1,00,000/ - within one week in full and final settlement of all his claims under the impugned order or otherwise.