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Judgment
Learned counsel for the petitioner places on record the copy of the settlement arrived at between the petitioner and respondent workman whereby the workman seems to have been paid a sum of Rs.3,60,000/ ( Rupees Three Lacs Sixty Thousand only) by Account Payee cheque on 07.06.2013 which has been accepted by him towards full and final settlement and has also agreed not to make any other grievance including the grievance under Section 17B of the Industrial Disputes Act, 1947 and has also agreed to get this petition disposed of in terms of the settlement. Learned counsel for the workman Mr. Mishra states that workman seems to have settled the matter without consulting him and he has no instruction in that regard.
In above set of circumstances this court while relying upon settlement tendered by the petitioner orders disposal of the petition in terms thereof; however with a rider that if the workman has any grievance qua the settlement, he may apply for revival of the petition.
In above view of the matter, the award is modified in terms of settlement.