SURESH CHAND SAIN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard.

(2.) The appeal arises out of order dtd. 30/8/2019 passed by learned Single Judge, whereby, the learned Single Judge though did not interfere with the order passed by the Labour Court but has granted limited relief by enhancing amount of compensation.

(3.) Learned counsel for the appellant would argue that once the Labour Court and the learned Single Judge were satisfied that retrenchment was illegal and in violation of Sec. 25 F of the Industrial Disputes Act, 1947 (for short ..the Act..), reinstatement is automatic and payment of compensation mechanism is only exception to that rule.