SUN PHARMACEUTICALS INDIA PVT. LTD. Vs. ANIL KEKRA

JUDGEMENT

(1.) With the consent of parties, petition is heard finally. Petitioner has filed the present petition being aggrieved by the order dated 30.11.2015, passed by the Industrial Court.

(2.) The petitioner is a company registered under the Companies Act engaged in manufacturing and sale of drugs. The respondent was an employee of the petitioner's company, who was terminated after domestic Enquiry.

(3.) Being aggrieved by his termination, he challenged the same before the labour Court. Vide order dated 17.04.2001, the labour Court held that the termination is harsh and excessive, hence, instead of directing reinstatement the employer was directed to pay compensation to the sum of Rs.60,000.00 in lieu of reinstatement.