SMITHA Vs. KERALA CO-OPERATIVE TRIBUNAL

JUDGEMENT

(1.) The absence and lack of specific statutory guidelines and framework in computing compensation payable to the employees/workmen in the case of wrongful dismissal from service seem to be often vexing the Courts and Tribunals while issuing compensatory Awards.

(2.) This case is no different, with an Arbitration Court, constituted under the provisions of the Kerala Co-operative Societies Act, first fixing Rs.1.5 crores as compensation; which was then reduced by the Appellate Tribunal to nearly its one tenth.

(3.) This is precisely the problem because the Courts/Tribunals often arrive at a computation without any delineated guidelines for such purpose.