- (1.) This is an intra court appeal filed by respondent No.1 of W.P. No.1471/2000 under Rule 134 of the Rajasthan High Court Rules read with Article 225 of the Constitution of India, against an order dated 20.11.2008, whereby the learned Single Judge allowed the writ petition of the respondent herein in part and in consequence enhanced the compensation amount of Rs.32,000/- awarded by Labour Court to Rs.1,45,000/- in lieu of his right to claim reinstatement and back-wages in services.
(2.) So the question that arises for consideration in this writ appeal is whether the Single Judge was justified in enhancing the compensation amount of Rs.32,000/- to that of Rs.1,45,000/- for being paid to respondent (workman) in lieu of his right to claim reinstatement/back-wages Facts of the case are these.
(3.) In exercise of powers conferred by Section 10 of the Industrial Disputes Act, the State Government made the following reference to the Labour Court, Udaipur in relation to the dispute of respondent's termination from the services of appellant:-;