ANIL R.DAVE, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Looking at the facts and circumstances of case, in our opinion, it would be just and proper if the appellant is paid a sum of Rs.2 lakhs in full and final settlement of the dispute which is the subject matter of the appeal. After getting the said amount, the appellant shall not have any right against the employer.;