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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 Judge.  The Division Bench, however, took note of the fact that the Management had lost confidence and hence held  that  it  was  a  fit  case  for  one-time  monetory

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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.