- (1.) Leave granted.
(2.) This appeal is directed against the impugned final judgment and order dated 02.07.2014 passed by the High Court of Judicature at Allahabad, in Writ Petition No.19573 of 2010, whereby the High Court quashed the judgment and order of the Labour Court, Kanpur, in Adjudication Case No.66 of 2009 dated 03.07.2009, wherein the Labour Court directed the reinstatement of the appellant-workman in his post along with 50% back wages. The High Court modified the Award by granting compensation of Rs. 2 lakhs to be paid to the appellant-workman in place of the Award passed by the Labour Court.
(3.) The factual matrix and the rival legal contentions urged on behalf of the parties are briefly stated hereunder with a view to find out whether the impugned judgment and order of the High Court warrants interference by this Court in exercise of its appellate jurisdiction and for what relief the appellant is entitled to?;