- (1.) Mr. D. S. Brar, learned DAG, Punjab present in Court accepts notice. Present appeal is directed against an order passed by learned Single Judge on 14.5.2009, whereby the appellant has been found entitled to compensation of Rs. 1,50,000/-on account of illegal termination.
(2.) Learned counsel for the appellant has vehemently argued that the said amount is meager as in the case of Gulzara Singh v. The Jullan Co-opp. Agri. Service Society Ltd. in CWP No. 3066 of 1989 decided on 18.12.2008, workman has been given compensation of Rs. 3,00,000/- in almost similar circumstances. It is also contended that Rs. 1,05,634/- has been deducted as wages paid to the appellant under section 17-B of the Industrial Disputes Act, 1947 whereas the said amount is inclusive of Rs. 15,000/- imposed as cost upon the State for not defending the proceedings before the learned Labour Court in the earlier round of litigation. It is thus contended that Rs. 15,000/- could not have been taken into consideration while determining the compensation payable to the appellant.
(3.) In the case of Gulzara Singh , learned Single Judge has assessed the compensation of Rs. 3,00,000/- keeping in view the fact that the workman had superannuated. The amount of compensation depends upon the numerous factors including length of service, gravity of charges and other attendant circumstances. There cannot be any parity in the matter of grant of compensation.;