Khem Karan Shukla vs M/S Microtex India Ltd

J.R. Midha, J

The petitioner has challenged the award of the Labour Court whereby compensation of Rs.3,00,000/- has been awarded to the petitioner in lieu of

reinstatement and back wages including litigation expenses. The petitioner seeks enhancement of the compensation amount.

The petitioner joined as a Junior Master with the respondent in September, 1990; his services were regularised on 31st January, 1994; the

management terminated him on 27th October, 2007 and his last drawn salary was Rs.11,100/- per month. The petitioner issued a demand notice dated

31st October, 2007 to the respondent seeking reinstatement. The petitioner thereafter raised an industrial dispute which was referred to the Labour

Court.

The learned Labour Court held the termination of the petitioner by the respondent to be illegal. The petitioner did not press for reinstatement and

therefore, the Labour Court awarded compensation of Rs.3,00,000/- to the petitioner in lieu of reinstatement and back wages including litigation

expenses.

Learned counsel for the petitioner urged at the time of hearing that the petitioner worked with the respondent for about fourteen years before the

termination. It is further submitted that the petitioner is without job after termination for almost twelve years. It is further submitted that both the

kidneys of the petitioner have failed and the petitioner is surviving on dialysis every alternate day.

The petitioner present in Court along with his wife submits that he has no means of sustenance. The petitioner seeks enhancement of compensation

from Rs.3,00,000/- to Rs.15,00,000/-.

There is no appearance on behalf of the respondent despite service. Counter affidavit has also not been filed by the respondent.

Learned counsel for the petitioner submits that the respondent has not challenged the impugned award.

This Court is satisfied that the amount awarded by the Labour Court is on a lower side. Considering about fourteen years of service of the

petitioner, the compensation of Rs.3,00,000/- awarded by the Labour Court is enhanced to Rs.6,00,000/- along with interest at the rate of 9% per

annum from the date of the award till realisation. The writ petition is allowed in the above terms.

Copy of this judgment be given dasti to counsel for the petitioner under signatures of Court Master.