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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 508 OF 2016 (Arising out of SLP (C) No. 33120 of 2014)

RAJ KUMAR                                   APPELLANT                                 VERSUS

ASSTT. GENERAL MANAGER,  STATE BANK OF INDIA                RESPONDENT

J U D G M E N T  

KURIAN,J.

1. Leave granted. 2. The  appellant  is  aggrieved  since  the  order  for  reinstatement  passed  by  the  Labour  Court  has  been  interfered by the High Court substituting the Award with  one time payment of compensation of Rs.75,000/-. 3. Having regard to the period of work starting from 1984  though intermittently upto the year 1993, we are of the view  that the interest of justice should be advanced in case the  compensation  is  slightly  enhanced  and  fixed  at  Rs.2,00,000/-.  Therefore, it is ordered that the appellant  shall be entitled to compensation of Rs.2,00,000/- and there  shall be no further claim with respect to the appellant's  engagement with the respondent.  We make it clear that this

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is in addition to whatever has already been paid to the  appellant.  The amount shall be paid within six weeks from  today. 4. The appeal is allowed with no order as to costs.

  .....................J. [KURIAN JOSEPH]  

   ....................J.    [ROHINTON FALI NARIMAN

NEW DELHI; JANUARY 22, 2016

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