- (1.) Leave granted.
(2.) The High Court has unnecessarily reduced the compensation awarded by the Commissioner for Employees Compensation-cum-Assistant Labour Commissioner, Berhampur, Ganjam (in short 'the Commissioner'). That approach is unexpected from the High Court. The High Court is supposed to decide these matters purely after considering the matter in accordance with law. It is surprising that the High court had not assigned any reason while interfering with the just and appropriate order passed by the Commissioner. This approach of the High Court cannot be appreciated. We request the High Court in future to decide the matters by reasoned order strictly in accordance with law not by these kind of orders. It is made clear that it is the duty of the courts to give what is proper and due and courts are not supposed to take away what is just and admissible claim. The approach of the High Court is thus not appreciated at all. The order of the High Court is set aside and that of the Commissioner is restored.
(3.) The appeals are allowed.;