KASTURBA STRI VIKAS GRUH Vs. BHARATIYA MAJDOOR SANGH

JUDGEMENT

(1.) It is jointly submitted by learned counsels for the petitioner as well as the respondent that the parties through the mediation have arrived at the settlement whereby it is agreed that the respondent workman - Smt. Damayantiben Joshi shall be paid amount of Rs.3.00 Lakhs towards full and final settlement of all her dues against the petitioner including leave encashment, gratuity and bonus etc.

(2.) Learned counsels for the parties submit that in terms of the said settlement the award be modified accordingly.

(3.) In view of the joint statement made at bar, the judgment and award dtd. 10/5/2007 passed by the learned Labour Court, Jamnagar in Reference (LCD) No.1 of 2003 directing reinstatement of Smt . Damayantiben Joshi along with 20% back-wages is modified accordingly that the petitioner shall pay a lump sum compensation of Rs.3.00Lakhs to Smt. Damayantiben Joshi within a period of four weeks from the date of receipt of this order in lieu of the reinstatement along with 20% back wages. The impugned judgment and award dtd. 10/5/2007 stands modified accordingly. The petitioner is further directed to make payment of lump sum compensation of 3 lakhs in the bank account of the workman in which the wages under Sec. 17(B) of the I.D.Act, 1947, are being paid to her.