TARASAFE INTERNATIONAL PVT. LTD. Vs. TULSI SANTOSH TIWARI

JUDGEMENT

(1.) Rule. Learned advocate Mr.U.T. Mishra waives service of notice of Rule for the respondent.

(2.) By way of this petition, the petitioner has challenged the award dated 11.10.2017 passed in Reference (T) No.448 of 2013 by the Labour Court, Ahmedabad, whereby the petitioner is directed to make the payment of Rs.1,00,000/ ? as lumpsum compensation and cost of Rs.1,000/ ? to Smt. Tulsi Santosh Tiwari - the respondent herein.

(3.) Heard learned advocate Mr.D.G. Shukla for the petitioner and learned advocate Mr.U.T. Mishra for the respondent.