KARUNABEN PRAFFULGIRI GOSWAMI Vs. MANAGER

JUDGEMENT

(1.) Heard Mr. Vyas, learned advocate for the petitioner and Mr. Patel, learned advocate for the respondent No.1.

(2.) In present petition, the petitioner is original claimant (workman) before the learned Labour Court. It was at his instance that the dispute [which came to be registered as Reference (LCR) No.152 of 2004] came to be referred for adjudication. In the said dispute, learned Labour Court passed award in September 2014 whereby the learned Labour Court partly allowed the reference by awarding Rs.50,000/- as lump sum compensation. Feeling aggrieved by the said award, the original claimant (workman) filed present petition.

(3.) Today, the petition is listed at serial No.5 in the cause list.