- (1.) This is an intra court appeal filed by the respondents of Writ Petition No.672 of 2005 under Rule 134 of Rajasthan High court Rules against an order dt. 08.03.2011 passed by Single Judge in aforementioned writ petition.
(2.) By impugned order, the learned Single Judge allowed the writ petition of the employee/workman in part and while modifying the award of the labour court enhanced the payment of compensation of Rs.15,000 to that of Rs.1,16,666 in place of a grant of relief of reinstatement which in the facts of the case was not considered proper to grant to the workman.
(3.) So the question that arise for consideration in this appeal is whether the writ court was justified in partly allowing the writ petition of the workman/employee and was justified in enhancing the compensation amount of Rs.15,000 to Rs.1,16,666 for being paid by the appellant herein to the workman;