RANGE FOREST OFFICER Vs. VIRJIBHAI RANCHHODBHAI

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent assails the correctness and validity of the Judgment and Order, passed by the learned Single Judge in Special Civil Application No.7322 of 2009.

(2.) The prayer as made in the Writ Petition preferred by the Respondent- Original Petitioner was to give direction declaring the decision of the Labour Court in awarding Rs.30,000.00 as lump sum Compensation instead of reinstatement with continuity of service, to be bad in law and it was further prayed to quash and set aside such award passed by the Labour Court.

(3.) The learned Single Judge after considering the arguments canvassed by the learned Advocates appearing for the respective parties was pleased to enhance the amount of Compensation to be paid to the Respondent-Original Petitioner to Rs.5.00 lacs from Rs.30,000.00 instead of granting reinstatement with continuity of service and full Back Wages. The Appellant being aggrieved by the said order of enhancement in Compensation has preferred the present Appeal.