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 compensation and hence, allowed the appeal and granted Rs. 3.5 Lakhs to the appellant.;