- (1.) Heard learned Counsel for the petitioners.
(2.) The petitioners are aggrieved against the award dated 27.10.2009 by which the Labour Court, after taking on record the legal representatives of deceased employee Bhanwar Lal, held that the removal of the deceased employee from service vide order dated 6.10.2004 was not legal and since the employee has already died, therefore, awarded Rs. 35,000/- as compensation. While doing so, the Labour Court also observed that whatever benefit accrued in favour of the deceased employee while he was in service in accordance with the Rules, those benefits will be given to the dependents/ legal heirs of the deceased employee.
(3.) Learned Counsel for the petitioners submitted that the employee was initially convicted under Section 304 IPC, however, that conviction was altered to Section 304A IPC and in view of the fact that his conviction was maintained, therefore, the order of the Labour Court is illegal. It is also submitted that some other benefits have also been given to the heirs of the deceased employee.;