CHIEF OFFICER Vs. HASMUKH BHAGVANJI KHODIA

JUDGEMENT

(1.) By way of the present Letters Patent Appeal, the appellant - Chief Officer, Porbandar Nagarpalika has challenged the judgment dated 01.02.2021 passed by the learned Single Judge, whereby, the learned Single Judge enhanced the amount of lumpsum compensation awarded by the Presiding Officer, Labour Court, Junagadh, camp at Porbandar in Reference (L.C.J.) No. 46 of 1991 from Rs.50,000/- to Rs.1,75,000/- awarded to the present respondent no.1 (original petitioner) in lieu of the reinstatement of workman.

(2.) Being aggrieved by and feeling dissatisfied with the aforesaid judgment, the present appellant has preferred this Letters Patent Appeal under Clause 15 of the Letters Patent Act. The present appellant was the respondent no.1 in Special Civil Application No. 10430 of 2012, whereas, the present respondent no.1-workman, was the original petitioner, in the aforesaid petition.

(3.) Brief facts giving rise to the filing of the present appeal are stated as under: