RAJUBEN VAJUBHAI DODIYA Vs. GENERAL MANAGER

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) At the outset, learned Advocate for the petitioner has submitted that the issue only pertains to the enhancing the lump-sum compensation awarded by the Labour Court under the impugned order and in support, has submitted that other workmen who were also before this Court in the same litigation, whose reinstatement has been confirmed. Over and above, against the back-wages, lump-sum compensation has been granted.

(3.) Learned Advocate appearing for the respondents submitted that the contentions raised before the Coordinate Bench were quite identical and therefore, Common Oral Order passed in that group of petitions, would hold the field.