RAMSING MAGANBHAI GOHIL Vs. HONOURABLE MEMBER

JUDGEMENT

(1.) The learned advocate for the respondent has filed a note today, which is placed on record stating that the parties to the petitions have arrived at amicable settlement as per the terms and conditions of the Memorandum of understanding-cum- Settlement, which is placed on record along with the documents of all the workmen.

(2.) It is submitted that out of 20 petitions, 9 petitions were filed by the workmen challenging the order of compensation denying the reinstatement, whereas the company has challenged the award of Labour Court in rest of 11 petitions. During the pendency of these petitions, the workmen and employer has come to an amicable settlement and as per the terms of settlement all the workmen have been compensated and the workmen have accepted the compensation, which is deposited before the Labour Court and as per the say of the learned advocate for the respondent, the amount shall be disbursed in favour of the workmen along with interest, which has been accrued as the amount is kept in the F.D.

(3.) Under the circumstances, when amicable settlement arrived at between the parties in terms of Memorandum of Understanding-cum-Settlement and as both the parties have accepted the terms and condition of Memorandum of Understanding-cum-Settlement, all these petitions filed by the workmen, as well as, by the employer required to be disposed of.