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Rabindra Kumar Das vs Management Of Cuttack Municipal ... on 1 October, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat

                                                      1



     ITEM NO.33                    Court 2 (Video Conferencing)             SECTION XI-A

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                   No(s).   14619/2019

     (Arising out of impugned final judgment and order dated 07-12-2018
     in WPC No. 14814/2018 passed by the High Court Of Orissa At
     Cuttack)

     RABINDRA KUMAR DAS & ORS.                                           Petitioner(s)

                                                     VERSUS

     MANAGEMENT OF CUTTACK MUNICIPAL CORPORATION & ORS. Respondent(s)


     Date : 01-10-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT


     For Petitioner(s)                 Mr. Shibashish Misra, AOR

     For Respondent(s)                 Mr.   P.K Mohanty, Advocate
                                       Dr.   M.V.K Moorth, Advocate
                                       Mr.   Pronay Mohanty, Advocate
                                       Mr.   Hitendra Nath Rath, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard Mr. Shubashish Misra, learned Advocate in support of the petition and Mr. P.K. Mohanty, learned Advocate for respondent No.1.

We see no reason to interfere in the matter except to the Signature Not Verified Digitally signed by extent indicated hereinafter.

Date: 2021.10.06 14:48:49 IST Reason:

The Tribunal had granted prayer of reinstatement alongwith compensation in the sum of Rs.10,000/-. The High Court, however,  2 modified the order passed by the Tribunal and awarded compensation in the sum of Rs.1,30,000/- to each of the claimants without the relief of reinstatement.

Considering the fact and circumstances on record, in our view, ends of justice would be met if the compensation awarded by the High Court is enhanced to the level of Rs.2 lakhs to be made over to each of the claimants.

Mr. Mohanty, learned Advocate submits that three persons have already taken the compensation as awarded by the High Court. Be that as it may, every claimant be made over the sum of Rs.2 lakhs in all as indicated hereinabove.

Let the payment be made within four weeks from today. With aforesaid directions, the Special Leave Petition is dismissed Pending applications, if any, shall stand disposed of.

(INDU MARWAH)                                             (VIRENDER SINGH)
COURT MASTER (SH)                                          BRANCH OFFICER