KANUBHAI HIMMATSINH GADHVI Vs. ELSCOPE

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the impugned order dated 17.06.1986 passed by the respondent, whereby the respondent had converted the order of suspension dated 20.05.1986 into the order of discharge simplicitor.

(2.) Heard learned counsel for the respective parties. By efflux of time and keeping in mind the salary of the petitioner and other benefits granted to the petitioner, the amount awarded by the Labour Court is on lower side. Therefore, in my opinion, if the respondent is directed to pay lump sum amount of Rs.50,000/- [Rupees Fifty Thousand only] as compensation, to the petitioner in lieu of the award of the Labour Court the same would met with ends of justice. Orders accordingly. The said payment to be made within a period of four weeks from today. It is clarified that the said payment shall be treated as full and final settlement of all the dues of the petitioner.

(3.) With the above observations and directions, the petition stands disposed of. Rule is made absolute to the above extent.