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Judgment
14 paragraphs · 192 wordsKURIAN, 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 Municipal Corporation has already tendered that
money.
5.The appeals are, accordingly, disposed of.
6.Pending applications, if any, shall stand disposed of.
7.There shall be no orders as to costs.