LAXMI KANT JHA Vs. POST AND TELEGRAPHS DEPARTMENT

JUDGEMENT

(1.) THIS writ petition filed by the workman (the petitioner herein) is directed against an award dated 23. 05. 2008 passed by the Central Government industrial Tribunal-cum-Labour Court awarding an amount of Rs. 50,000/- as compensation to him in lieu of his claim for reinstatement and back wages.

(2.) HEARD.

(3.) MR. Anuj Aggarwal learned counsel appearing on behalf of the petitioner relying upon four judgments of the Supreme Court in (i) Management of Agro Food private Limited Vs. S. Rajulu (decided on 03. 04. 2008; SLP (Civil) No. 4735/2006); (ii) UP State Electricity Board Vs. Laxmi Kant Gupta (decided on 26. 09. 2008; SLP (Civil) No. 10437/2006); (iii) Rajasthan Lalit Kala Academy Vs. Radhey Shyam; JT 2008 (9) SC 311 and (v)Talwara Corporation Credit and Service Society Limited Vs. Sushil Kumar (decided on 01. 10. 2008; SLP (Civil) No. 336/2005) contends that the compensation amount of Rs. 50,000/- awarded by the Tribunal below is quite inadequate and for that reason, according to him, the impugned award suffers from perversity.