- (1.) The workman has directed the instant Letters Patent Appeal under Clause X of the Letters Patent challenging 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.23696 of 2011) filed by the appellant qua enhancement of compensation while observing that the award of the Labour Court does not require any interference qua declining the relief of reinstatement.
(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.) In the present case, undisputedly, the appellant was working as Chowkidar since April, 1996 on daily wages with the respondent employer.;