SUDHIN SARKAR & ANR Vs. LUFTHANSA GERMAN AIRLINES

JUDGEMENT

(1.) Vide the present petition, the petitioners/workmen have challenged the award dated 31.12.2012, passed by the Central Government Industrial Tribunal No.1, Karkardooma Courts Complex, Delhi, (in short 'the Tribunal'), whereby compensation for a sum of Rs.10,00,000/- each has been directed to be paid in their favour.

(2.) Accordingly, seek directions thereby directing the respondent Management to reinstate the petitioners in service with back wages.

(3.) Ms.Mridula Ray Bhardwaj, learned counsel appearing on behalf of the petitioners submitted that the petitioners have successfully completed 10 years and 20 years of service respectively with the respondent Management as permanent employees. In all the years of service, there have been no complaints against the workmen. In fact, both the workmen have had an unblemished record with the respondent. However, the learned Tribunal vide its award dated 31.12.2012 has directed to pay a sum of Rs.10,00,000/- each in favour of the workmen as compensation in lieu of reinstatement and back wages.