- (1.) THE learned counsel Mr. Bhandari who appeared for the respondents before the learned Single Judge has been requested to and has put in appearance.
(2.) AFTER having heard the learned counsel for the parties and having perused the material placed on record, we are unable to find any reason to entertain this intra-court appeal particularly in view of the fact that the learned Single Judge passed the order impugned, in substituting the award as made by the Labour Court with that of lump sum compensation and then, quantification of the amount of compensation on the basis of what was fairly agreed by the parties. The learned Single Judge, in paragraph No.7 of the order impugned has distinctly said: "7. On being asked, learned counsel for the parties fairly agreed that an amount of Rs.50,000/- shall be the adequate compensation to be paid to the respondent in lieu of reinstatement in service and the back wages." In view of the order passed on agreement, this appeal seeking enhancement of the amount of compensation cannot be entertained. The appeal stands dismissed.;