AJAYAPAL SINGH(D) THROUGH LRS. Vs THE ASSOCIATED CEMENT COMPANIES LTD
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-006625-006625 / 2018
Diary number: 22294 / 2014
Advocates: VIKAS UPADHYAY Vs
GOPAL SINGH
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6625 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 20804 OF 2018]
AJAYAPAL SINGH(D) THROUGH LRS. Appellant (s)
VERSUS
THE ASSOCIATED CEMENT COMPANIES LTD Respondent(s)
J U D G M E N T KURIAN, J.
1. Leave granted.
2. The appellant (since deceased) approached this
Court, aggrieved by his termination on account of
involvement in a criminal case, which, according to
the respondent – Management, amounted to moral
turpitude. The appellant was convicted under Section
324 IPC and at the appellate stage, the punishment
was confined only to payment of fine.
3. Sh. C. U. Singh, learned senior counsel appearing
for the Management, points out that the offence
involved was an attack on the wife of a co-worker.
During the pendency of the appeal before this Court,
the appellant expired. His legal representatives
have been brought on record. The appellant had 13
years of service. We are also informed that during
the pendency of the proceedings, the appellant had
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been granted the benefits amounting to more than
Rs. 3 Lakhs under Section 17B of the Industrial
Disputes Act, 1947.
4. Having regard to the entire facts and
circumstances of the case, we are of the view that
the interest of justice would be met and complete
justice would be done in case the legal
representatives of the appellant, who have been
substituted, are granted a monetary compensation to
the tune of Rs. 3,00,000/- (Rupees Three Lakhs).
Ordered accordingly.
5. The above amount shall be paid to the legal
representatives of the appellant, who have come on
record, within four weeks from today. We make it
clear that this Judgment is passed in the peculiar
facts and circumstances of this case and therefore,
not to be treated as a precedent.
6. In view of the above, this appeal is disposed of.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; July 12, 2018.