RAMKRAPAL PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is filed by the petitioner-workman being aggrieved of award dtd. 6/8/2022/22/8/2022 (Annexure P-6) by the learned Labour Court, Sagar under the provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as the ''I.D. Act'') in COCA-08/2019/I.D. Act Reference, whereby workman has been directed to be paid a compensation of Rs.2,00,000.00 in lieu of reinstatement.

(2.) Perusal of the pleadings reveal that petitioner was appointed in the year 1996 under the Divisional Forest Office, Laundi, District Chhatarpur. In the year 2000, he was retrenched. Thereafter, reference case was filed in the year 2019.

(3.) In the earlier round of litigation, petitioner had filed W.P. No.2900/2017, which was returned back to the petitioner with a direction to approach the Labour Court vide order dtd. 28/7/2017.