- (1.) The appellant has filed the instant Letters Patent Appeal under Clause X of the Letters Patent against the interim order dated 20.12.2011 passed by the learned Single Judge, whereby the learned Single Judge issued notice of motion in the writ petition (CWP No.23721 of 2011) filed by the appellant qua enhancement of compensation while observing that the award of the Labour Court with regard to declining the relief of reinstatement does not require any interference.
(2.) After hearing the learned counsel for the appellant and going through the impugned order as well as the award made by the Labour Court, we do not find any ground to interfere in the impugned order.
(3.) It has not been disputed that prior to his termination, the appellant was working as Chowkidar since October, 1996 on daily wages with the respondent-employer. The services of the appellant were terminated on 1.11.2000. Against his termination, he raised the industrial dispute by serving demand notice dated 29.11.2000. Thereupon, the matter was referred to the Labour Court. Initially the Labour Court decided the reference against the appellant vide award dated 5.11.2007. The workman challenged the said award by filing CWP No.21816 of 2008 and vide order dated 20.4.2009 passed by this Court the said award was set aside and the matter was remanded back to the Labour Court to give findings on facts on the basis of the pleadings and the evidence brought on record by the respective parties to settle the right of the parties in accordance with law.;