EXECUTIVE ENGINEER Vs. BHANWAR SINGH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the present writ petition is disposed of finally, at this stage.

(2.) The instant writ petition has been filed by the petitioner-employer challenging the impugned award dtd. 16/1/2020, passed by the Labour Court and Industrial Tribunal, Kota, under Sec. 10(1)(c) of the Industrial Disputes Act, 1947, whereby claim of the respondent-workman has been allowed by declaring termination of his services with effect from 4/9/1995 to be illegal and bad in the eyes of law and further a lump-sum compensation of Rs.1,50,000.00 along-with interest @ 9% per annum has been given in favour of the respondent-workman.

(3.) Learned counsel Mr.Vibhor Sharma, appears on behalf of the petitioner, made following submissions while challenging the impugned award:-