MAHESH POKARDAS Vs. UMASHANKAR MANGAL PRASAD

JUDGEMENT

(1.) THE petitioner has challenged the judgement and order dated 7th June, 1994 passed by the First Labour Court, Thane in Application IDA No. 172 of 1983 filed by an employee against one Shri Pokhardas, the Proprietor of Tekson Textiles, Bhivandi to claim the following benefits. 1. Notice Pay 30 days rs. 4,800. 00

(2.) CLOSURE compensation 60 days rs.

(3.) WHILE computing the benefits the Labour Court has granted Rs. 4000/- as notice pay and Rs. 8000 as compensation under section 25-FF of the Act. So far as these two claims are concerned, I do not find any illegality in the same. The employee was employed as a warper for a sum of Rs. 4000/- per month. This fact has been accepted by the Labour Court and I do not find anything wrong to disagree with the said fact. The Labour Court has awarded Rs. 8000/- as closure compensation under section 25-FF of the Act and has computed the amount on the basis of section 25-F of the Act i. e. 15 days wages per year of service. According to me, there is no error in awarding and computing the said amount as closure compensation.