(1.) HEARD the learned counsel for the parties and perused the records.
(2.) THIS writ petition is filed by the petitioner seeking to challenge the Award of the second respondent Labour Court dated 20.9.1996 made in I.D. No. 691 of 1993 so far as it denied the petitioner the benefit of alternative employment on the ground that he had attained physical disability.
(3.) THE Labour Court, on an analysis of the evidence, came to the conclusion that in case the Corporation is unable to give any alternative employment, it can also grant compensation. In the present case, the petitioner was directed to be paid his terminal benefits from the date of accident, till he reached the age of superannuation. Apart from that, he was also directed to be paid two months pay towards loss of employment. But with reference to re-employment issue, the Court declined to grant any relief. It is against this Award, the petitioner has filed the present writ petition.