AMRA LAKHMAN GARCHAR Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) RULE. Mr.Neeraj Soni, learned Assistant Government Pleader, for respondent " State of Gujarat waives service of notice of Rule. At the request of learned Advocate for the petitioner, the matter is taken up for final hearing, to which learned Assistant Government Pleader has no objection.

(2.) ALL these matter were on board on 25/07/2011 and were adjourned for today so as to enable the learned Advocate for the petitioners to take instructions with regard to reasonableness of the lump sum compensation awarded by the learned Judge of the Labour Court.

(3.) LEARNED Advocate for the petitioner submitted that the Honourable the Apex Court in the matter of Rajasthan Lalit Kala Academy (Supra) was pleased to award an amount of Rs.3 Lacks and in case of Jagbir Singh (Supra), was pleased to award an amount of Rs.50,000/- towards compensation. He further submitted that in the case of Faridan (Supra), the Honourable Apex Court was pleased to enhance the amount of compensation from Rs.50,000/- to Rs.2 Lacks.