HARSHA INDUSTRIES Vs. MAHESH CHAND SHARMA

JUDGEMENT

(1.) THE petition impugns the award dated 19th May, 2007 of the Industrial Adjudicator on the following reference:

(2.) NOTICE of the petition was issued and subject to the Petitioner employer depositing Rs. 50,000/ - in this Court besides litigation expenses, the operation of the award stayed. Litigation expenses have been released to the Respondent workman.

(3.) THE possibilities of amicable settlement have been explored. It is felt that in view of the acrimonious relationship, reinstatement is not a viable alternative. Even if the writ petition were to be dismissed, there is likely to be further dispute/litigation. The counsel for the Respondent workman, who appears through legal aid however states that notwithstanding efforts she has not been able to make the Respondent workman understand the nuances.