SUNIL KUMAR Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) CM-4368-LPA of 2014

(2.) Learned Single Judge after considering the entire matter passed order dated 1.7.2014 and view was taken that the petitioners are not entitled for reinstatement, but they were entitled for compensation @ Rs. 20,000.00 per each completed year of service as per table attached as 'Schedule A' with the order. Petitioners were also held entitled for costs of litigation to the tune of Rs. 20,000.00 each and the payment was to be made within two months from the date of receipt of a certified copy of the order failing which, it was ordered that the same will carry interest @ 9% per annum from the date of the order. Petitioners are in appeals against the said order.

(3.) Learned counsel for the appellants mainly submitted that learned Single Judge though, while forming the opinion that termination of services of the appellants was not justified, passed the order for payment of compensation only whereas the appellants are entitled for reinstatement in service.