KURIAN,J. - (1.) Leave granted.
(2.) The appellants are aggrieved since they have not been granted reinstatement in service while their juniors were retained by the first respondent. During the pendency of the litigation, spanning over three decades, Sh. Khimjibhai Muljibhai Mahida (appellant in Civil Appeal No. 2950/2018) expired and hence, the litigation is pursued by his legal representative.
(3.) When this matter came up for admission before this Court, we directed Sh. H.P. Raval, learned senior counsel appearing for the respondents, to get instruction as to whether there are any vacancies available, either as Work Charged Clerk or Carpenter. Today, on instruction, Sh. Raval submits that there is no vacancy available as of now. It is also explained that one junior happened to be retained in service pursuant to the directions issued by the High Court in the facts of that case. Be that as it may, we find that the workmen had around five years of service and, therefore, compensation awarded to them to the tune of Rs. 1,85,000/- (Rupees One Lakh and Eighty Five Thousand) seems to be on the lower side. Having regard to the entire facts and circumstances of the case, particularly the prolonged litigation pursued by the parties reaching upto this Court, we are of the view that the interest of justice would be met if the compensation is fixed at Rs. 6,50,000/- (Rupees Six Lakhs and Fifty Thousand) each, in addition to the amounts already paid, in full and final settlement of the entire claims of the appellants. The appeals are allowed to the above extent.;