J B EXPORTS LTD Vs. AKHILESH KUMAR

JUDGEMENT

(1.) THE petitioner in the present writ petition has challenged the award dated 12th March, 2008 passed by the learned Labour court-I in ID No. 927/2001 in case titled Sh. Akhilesh Kumar Vs. M/s J. B. Exports Ltd.

(2.) BY virtue of the aforesaid award, the learned Labour Court has answered the reference made to it that the services of sh. Akhilesh Kumar have been terminated illegally and unjustifiably, however, instead of directing the reinstatement and payment of back wages, the learned Labour Court granted one time compensation of Rs. 80,000/- to Sh. Akhilesh Kumar. It was directed that the petitioner/management shall pay the aforesaid amount of Rs. 80,000/- within two months from the date of publication of the award failing which the respondent /workman shall be entitled to interest on the aforesaid amount @ 8% per annum from the date of publication till the actual realization of the amount.

(3.) THE petitioner feeling aggrieved by the aforesaid impugned award has challenged the same by filing the present writ petition.