Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 508 OF 2016
(Arising out of SLP (C) No. 33120 of 2014)
RAJ KUMAR APPELLANT
VERSUS
ASSTT. GENERAL MANAGER,
STATE BANK OF INDIA RESPONDENT
J U D G M E N T
KURIAN,J.
1. Leave granted.
2. The appellant is aggrieved since the order for
reinstatement passed by the Labour Court has been
interfered by the High Court substituting the Award with
one time payment of compensation of Rs.75,000/-.
JUDGMENT
3. Having regard to the period of work starting from 1984
though intermittently upto the year 1993, we are of the view
that the interest of justice should be advanced in case the
compensation is slightly enhanced and fixed at
Rs.2,00,000/-. Therefore, it is ordered that the appellant
shall be entitled to compensation of Rs.2,00,000/- and there
shall be no further claim with respect to the appellant's
engagement with the respondent. We make it clear that this
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is in addition to whatever has already been paid to the
appellant. The amount shall be paid within six weeks from
today.
4. The appeal is allowed with no order as to costs.
.....................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN
NEW DELHI;
JANUARY 22, 2016
JUDGMENT
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