SHYAM BAHADUR SINGH Vs. ASSISTANT GENERAL MANAGER

JUDGEMENT

(1.) RULE. Learned advocate Mr.Gadhia waives service of notice of rule for and on behalf of the respondent.

(2.) The writ petition has been filed inter alia praying for quashing and setting aside the award dtd. 28/9/2018 passed by the Central Government Industrial Tribunal-cum-Labour Court, Ahmedabad in Reference (CGITA) No.667 of 2004.

(3.) At the outset, learned advocate Mr.Chaudhari has submitted that the award of compensation of Rs.40,000.00 is too meager looking to the two years of service rendered by the petitioner as a casual labourer and the same may be enhanced to Rs.2,00,000.00.