RAM PRAKASH Vs. ASSISTANT MECHANICAL ENGINEER

JUDGEMENT

(1.) This writ appeal under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005, has been filed against the order dated 16.5.2019 passed in Writ Petition No. 845/2016, whereby the writ petition filed by the appellant/petitioner has been disposed of.

(2.) The impugned order dated 16.5.2019 passed by learned Writ Court reads as under:-

(3.) The Tribunal on the findings that the workman was engaged as a part-time Sweeper for the period from 21/06/1997 to 01/02/1999 in place of his uncle and his services with the management was required to be dispensed with because of the closure of narrow gauge between Gwalior to Bhind, though held that the provisions of Section 25-F of Industrial Disputes Act, 1947 (hereinafter referred to as "Act of 1947") was violated; however, instead of directing reinstatement, ordered for grant of compensation of Rs.20,000/- (Rupees Twenty Thousand) in lieu thereof.