PANORAMA EXPORTS PRIVATE LIMITED Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) Rule.

(2.) With the consent of the counsel for the parties, the writ petition is taken up today for final hearing.

(3.) This writ petition challenges the impugned Award dated 21st March, 2001 by which the Labour Court granted a compensation of Rs.50,000.00 in favour of the workman in lieu of the reinstatement as in the interregnum the workman concerned, Smt. Asha Devi had died and is now represented by her son, Shri Praveen Kumar, respondent No.1 in this writ petition.