AMRELI DISTRICT PANCHAYAT Vs. CHHAGANBHAI MOHANBHAI SIDDHPURA

JUDGEMENT

(1.) THE petitioner ? Amreli District Panchayat along with Taluka Development Officer, Taluka Panchayat, Amreli, is before this Court being aggrieved by award and order dated 11.04.2011 in Reference (LCA) No.65 of 2003, whereby the learned Judge of Labour Court, Amreli, was pleased to order payment of Rs.1 lac as lump sum compensation in lieu of reinstatement as well as back wages.

(2.) NOTICE was issued on 30.06.2011. The same is served and learned Advocate Mr.Kasvala appears for the respondent-workman. 2.1 The matter requires consideration.

(3.) AS against this, learned Advocate for the petitioner submitted that the respondent-workman was in service for 15 years, he remained out of service for 9 years and still, he has about 5 years to go and therefore, the amount awarded is absolutely just and proper. In support of his submission, he submitted that on the basis of Rs.900/- per month, if back wages are to be calculated, it will come roughly about Rs.97,200/- and therefore, the amount awarded by way of lump sum compensation in lieu of reinstatement and back wages is just and proper.