MARTIAEN ENGINEERING COMPANY Vs. THAKOR LAKSHMANJI KALUJI

JUDGEMENT

(1.) In all these petitions, under Article 226 of the Constitution of India, the employer has challenged the respective awards of the labour Court, Mehsana by which the petitioners have been directed to reinstate the respondents in service with 25% of back wages + cost of Rs.3,000.00 respectively.

(2.) When the matters are taken up for hearing, learned advocates appearing for the respective parties have arrived at a consensus. It is agreed between the parties that the awards under challenge be modified, inasmuch as, the respondents / original workmen by way of full and final settlement towards all dues including all their terminal dues that they may be entitled to by virtue of the awards in their favour are given up and they agree to accept Rs.2,20,000.00 (Rupees Two Lacs Twenty Thousand Only) each by way of compensation towards full and final payments.

(3.) Mr. Gadhia, learned counsel for the petitioners states on oral instructions received by him that the petitioners are willing to pay an amount of Rs.2,20,000.00 to each of the workmen towards full and final settlement in terms of the award as well as towards all terminal and legal dues.