DISTRICT RURAL DEVELOPMENT AGENCY Vs. HASMUKHBHAI RAMJIBHAI SOLANKI

JUDGEMENT

(1.) Rule. Learned advocate Mr.H.S.Munshaw and Mr. Y. S. Joshi waive service of Rule on behalf of the respective respondents.

(2.) Both these appeals under Clause 15 of the Letters Patent, 1865, are directed against the CAV judgement dtd. 2/2/2024 passed by the learned Single Judge in Special Civil Application No.3723 of 2009, wherein the learned Single Judge while modifying the award of the Labour Court, Jamnagar dtd. 29/1/2009 in Reference (LCJ) No.284 of 2000, has directed the appellant - District Rural Development Agency to pay a lumpsum compensation of Rs.3,00,000.00 to the respondent-workman within a period of two months from the date of receipt of the order.

(3.) Against the order of the learned Single Judge dtd. 2/2/2024, Letters Patent Appeal No.670 of 2024 is preferred by the District Rural Development Agency (original petitioner in Special Civil Application No.3723 of 2009) seeking to quash and set aside the impugned CAV Judgement whereas, Letters Patent Appeal No.1338 of 2024 is preferred by the workman (original respondent in Special Civil Application No.3723 of 2009) for enhancement of the lumpsum compensation. Since, both these LPAs are filed challenging the order dtd. 2/2/2024, in SCA No. 3723 of 2009, with the consent of Learned Advocates for the respective parties, they are heard and decided by this common judgment.