Supreme Court - Daily Orders
Raju Chand vs The Zonal Director Nehru Yuva Kendra ... on 15 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6434 OF 2016
[ @SPECIAL LEAVE PETITION (C) NO. 186 OF 2016 ]
RAJU CHAND Appellant(s)
VERSUS
THE ZONAL DIRECTOR NEHRU YUVA KENDRA
SANGATHAN, CHANDIGARH & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is before this Court, aggrieved by the Judgment of the Division Bench of the High Court, whereby the award passed by the Labour Court, as confirmed by the learned Single Judge, has been upheld.
3. The appellant was a Driver on daily wage basis, according to the appellant, on a temporary basis. Be that as it may, the Labour Court had passed an award, directing the reinstatement of the appellant along with back wages. That was upheld by the learned Single Signature Not Verified Judge. The Division Bench, however, took note of the Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.25 16:50:06 IST Reason: fact that the Management had lost confidence and hence held that it was a fit case for one-time monetory 2 compensation and hence, allowed the appeal and granted Rs. 3.5 Lakhs to the appellant.
4. Having heard the learned counsel appearing on both the sides, we are of the view that interest of justice would be met if appropriate monetory compensation is granted to the appellant. But in our opinion, taking note of the long service rendered by the appellant, the amount of compensation granted by the High Court is inadequate.
5. The appeal is thus allowed, granting compensation of Rs. 7.5 Lakhs (Rupees Seven Lakhs and Fifty Thousand) in full and final settlement of the entire claim of the appellant. The amount shall be released within a period of three months from today.
No costs.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] New Delhi;
JULY 15, 2016.
3
ITEM NO.50 COURT NO.11 SECTION XV
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). 186/2016
(Arising out of impugned final judgment and order dated 16/09/2015 in LPA No. 659/2015 16/09/2015 in CWP No. 13121/2012 passed by the High Court Of Punjab & Haryana At Chandigarh) RAJU CHAND Petitioner(s) VERSUS THE ZONAL DIRECTOR NEHRU YUVA KENDRA SANGATHAN, CHANDIGARH & ORS. Respondent(s) (with office report) Date : 15/07/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Ms. Priyanjali Singh, Adv. For Respondent(s) Mr. Aneesh Mittal, Adv.
Mr. R. Ramachandran, Adv.
Mr. Lakshmi Gurung, Adv.
Mr. Pawanshree Agrawal, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed non-reportable Judgment.
Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Court Master
(Signed non-reportable Judgment is placed on the file)