REGENT COMPUTRONICS PVT. LTD.

RANGE FOREST OFFICER Appellant

V/S

Babubhai Mangalbhai Thakor Respondents

Referred Judgements :-

U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RAM SAHAI [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
UTTRANCHAL FOREST DEVELOPMENT CORPORATION VS. M C JOSHI [REFERRED TO]
MADHYA PRADESH ADMINISTRATION VS. TRIBHUBAN [REFERRED TO]
MAHBOOB DEEPAK VS. NAGAR PANCHYAT GAJRAULA [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. ASHOK KUMAR [REFERRED TO]
SITA RAM VS. MOTI LAL NEHRU FARMERS TRAINING INSTITUTE [REFERRED TO]
SENIOR SUPERINTENDENT TELEGRAPH TRAFFIC BHOPAL VS. SANTOSH KUMAR SEAL [REFERRED TO]
ASST. ENGINEER, RAJASTHAN DEV. CORP VS. GITAM SINGH [REFERRED TO]
VICE-CHANCELLOR, LUCKNOW UNIVERSITY VS. AKHILESH KUMAR KHARE [REFERRED TO]

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is filed by the appellant - original respondent No.1 assailing the correctness of the judgment and order dtd. 16/3/2023 passed by the learned Single Judge in Special Civil Application No.7321 of 2009.

(2.) The prayers made in the writ petition before the learned Single Judge was to given directions declaring the decision of the Labour Court in awarding Rs.30,000.00 as lumpsum compensation instead of granted the relief of reinstatement as arbitrary and illegal.

(3.) Learned Single Judge after considering the submissions made by both the parties, partly allowed the writ petition and modified the award to the extent of granting lumpsum compensation of Rs.5,00,000.00 instead of Rs.30,000.00. The State Government, being aggrieved by such order, has preferred the present Letters Patent Appeal.

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RANGE FOREST OFFICER Vs. BABUBHAI MANGALBHAI THAKOR

Referred Judgements :-

JUDGEMENT

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