SOSAMMA MATHEW Vs. SAMUEL SAM

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition calls in question the legality, propriety and correctness of an Award passed by the learned Presiding Officer, Labour Court at Mumbai in Reference (IDA) No.51-D of 2013 under Sec. 2-A (2) of Industrial Disputes Act, 1947 ("I.D Act, 1947"), whereby the Employer was directed to pay a Compensation of Rs.1,50,000.00 to the Respondent for the unlawful termination of the services of the Respondent with M/s. M.T. Engineering Works.

(3.) Background facts leading to this Petition can be stated in brief as under: