Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 5148-5149/2018
(ARISING FROM SLP (C) NOS.433-434/2015)
SHYAMALI CHATTEREJEE APPELLANT(S)
VERSUS
MUNICIPAL CORPORATION, BHILAI RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant is before this Court aggrieved by
the reduction of one-time compensation in lieu of
reinstatement on account of the alleged illegal
termination. It is fairly clear from the facts that
the appellant had worked for about 15 years as a
daily wager. The Labour Court had granted
Rs.5,00,000/- (Rupees Five Lacs) whereas the High
Court reduced it to Rs.2,00,000/- (Rupees Two Lacs).
3. Having regard to the entire facts and
circumstances of the case, we are of the view that
the appellant should be entitled to an additional
amount of Rs.1,50,000/- (Rupees One Lac Fifty
Thousand).
4. Therefore, these appeals are disposed of
directing the respondent/Municipal Corporation to
pay, within a period of two months, Rs.1,50,000/-
(Rupees One Lac Fifty Thousand) with interest @ 6%
per annum from the date of termination. In case,
the amount, as granted by the High Court, has not
been released to the appellant, the same shall also
be released, however, without interest, since the
Signature Not Verified
Municipal Corporation has already tendered that
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.05.15
18:11:38 IST
Reason:
money.
5. The appeals are, accordingly, disposed of.
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6. Pending applications, if any, shall stand
disposed of.
7. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
........................J.
[MOHAN M. SHANTANAGOUDAR]
NEW DELHI;
MAY 14, 2018.
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