GANESWAR KABI Vs. MANAGEMENT OF EXECUTIVE ENGINEER

JUDGEMENT

(1.) Mr. Pattnaik, learned advocate appears on behalf of petitioner (workman). He submits, impugned is award dtd. 1/5/2019, by which paltry sum of Rs.1,00,000.00 was given as lump sum compensation on finding that there had been illegal retrenchment.

(2.) He demonstrates from impugned award there was clear finding on violation of provisions under sec. 25G of Industrial Disputes Act, 1947. On query from Court he submits, prayer of his client is to set aside the award and give him all service benefits that would have accrued to him till he achieved age of superannuation.

(3.) Mr. Rout, learned advocate, Additional Government Advocate appears on behalf of the management. He submits, apart from awarded amount of compensation, retrenchment benefits were paid in full to petitioner. Since petitioner had challenged the award, the compensation amount was not paid. He submits, there should not be interference.