MANSUKHBHAI POPATLAL VAGHELA Vs. GENERAL MANAGER

JUDGEMENT

(1.) ADMIT. Mr. Gogia, learned advocate waives service of notice of admission on behalf of the respondent no.2. With consent of the learned advocates appearing for the respective parties, the appeal is taken up for final disposal forthwith.

(2.) Feeling aggrieved and being dissatisfied by the common judgment and order dtd. 19/9/2017 passed by the learned Single Judge in Special Civil Application no.5843/2014, whereby the learned Single Judge was pleased to enhance the compensation ordered by the Central Government Industrial Tribunal-cum-Labour Court from Rs.20,000.00 to Rs.1,00,000.00.

(3.) It is the case of the employee - appellant that he was working with the respondent - Bank as a Watchman for a period of 3 years i.e. from 11/3/1994 to 9/9/1997. Record indicates that appropriate Government referred the dispute raised by the appellant being Reference (ITC) no.1999/99 which was renumbered as Reference (CGIT) no.1104/2004, wherein Paragraph 2 reads as under:-