Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6434 OF 2016
[ @SPECIAL LEAVE PETITION (C) NO. 186 OF 2016 ]
RAJU CHAND Appellant(s)
VERSUS
THE ZONAL DIRECTOR NEHRU YUVA KENDRA
SANGATHAN, CHANDIGARH & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is before this Court, aggrieved by the
Judgment of the Division Bench of the High Court,
whereby the award passed by the Labour Court, as
confirmed by the learned Single Judge, has been upheld.
JUDGMENT
3. The appellant was a Driver on daily wage basis,
according to the appellant, on a temporary basis. Be
that as it may, the Labour Court had passed an award,
directing the reinstatement of the appellant along with
back wages. That was upheld by the learned Single
Judge. The Division Bench, however, took note of the
fact that the Management had lost confidence and hence
held that it was a fit case for one-time monetory
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compensation and hence, allowed the appeal and granted
Rs. 3.5 Lakhs to the appellant.
4. Having heard the learned counsel appearing on both
the sides, we are of the view that interest of justice
would be met if appropriate monetory compensation is
granted to the appellant. But in our opinion, taking
note of the long service rendered by the appellant, the
amount of compensation granted by the High Court is
inadequate.
5. The appeal is thus allowed, granting compensation of
Rs. 7.5 Lakhs (Rupees Seven Lakhs and Fifty Thousand) in
full and final settlement of the entire claim of the
appellant. The amount shall be released within a period
of three months from today.
No costs.
.......................J.
[ KURIAN JOSEPH ]
JUDGMENT
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
JULY 15, 2016.
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