NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 5148-5149/2018 (ARISING FROM SLP (C) NOS.433-434/2015)

SHYAMALI CHATTEREJEE                               APPELLANT(S)

                               VERSUS

MUNICIPAL CORPORATION, BHILAI                      RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted.

2. The appellant is before this Court aggrieved by

the  reduction  of  one-time  compensation  in  lieu  of

reinstatement  on  account  of  the  alleged  illegal

termination.  It is fairly clear from the facts that

the  appellant  had  worked  for  about  15  years  as  a

daily  wager.   The  Labour  Court  had  granted

Rs.5,00,000/-  (Rupees  Five  Lacs)  whereas  the  High

Court reduced it to Rs.2,00,000/- (Rupees Two Lacs).

3. Having  regard  to  the  entire  facts  and

circumstances of the case, we are of the view that

the  appellant  should  be  entitled  to  an  additional

amount  of  Rs.1,50,000/-  (Rupees  One  Lac  Fifty

Thousand).

4. Therefore,  these  appeals  are  disposed  of

directing  the  respondent/Municipal  Corporation  to

pay,  within  a  period  of  two  months,  Rs.1,50,000/-

(Rupees One Lac Fifty Thousand) with interest @ 6%

per annum from the date of termination.   In case,

the amount, as granted by the High Court, has not

been released to the appellant, the same shall also

be  released,  however,  without  interest,  since  the

Municipal  Corporation  has  already  tendered  that

money.

5. The appeals are, accordingly, disposed of.

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6. Pending  applications,  if  any,  shall  stand

disposed of.

7. There shall be no orders as to costs.

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

........................J.               [MOHAN M. SHANTANAGOUDAR]  NEW DELHI; MAY 14, 2018.

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