UPPER DOAB SUGAR MILLS Vs. ASSTT LABOUR COMMISSIONER

JUDGEMENT

(1.) This petition has been filed challenging an order dated 6.2.1998, passed by the Workman's Compensation Commissioner in WCA Case No.11 of 1997 Rajveer Singh Vs. Upper Doab Sugar Mills, whereby the Workman's Compensation Commissioner has awarded a sum of Rs.59,864/- along with 12% simple interest from the date of accident till realization, besides 50% penalty in exercise of powers under Section 4A of the Employees Compensation Act, 1923 (for short the 'Act').

(2.) Heard Sri Diptiman Singh, learned counsel for the petitioner and Ms. Saima Saher, learned counsel appearing on behalf of respondent No.2, the workman and Sri Ramesh Kumar learned Standing Counsel appearing on behalf of respondent Nos.1, 3 and 4.

(3.) At the outset Ms. Saima Saher, learned counsel appearing on behalf of respondent no. 2 raised a preliminary objection to the effect that impugned order passed by the Workman's Compensation Commissioner is appealable under Section 30 (1) of the Act to this Court, and therefore, this petition is clearly barred in view of an equally efficacious alternative remedy being available.