Kurian Joseph, J. - (1.) 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).;