- (1.) Heard learned counsel for the appellant.
(2.) The appellant has preferred this intra Court appeal challenging the impugned order dated 01.09.2011, passed by learned Single Judge, whereby writ petition filed by the petitioner against award of Labour Court was disposed off and instead of reinstatement of the petitioner with back wages, it was directed that she would be paid compensation of Rs. 50,000/-.
(3.) Submission of learned counsel for the appellant is that as and when there is violation of provisions of Section 25-F of the Industrial Disputes Act, 1947(for short 'the Act'), the reinstatement in service is automatic, therefore, order of reinstatement of the petitioner should have been passed. He further submitted that the amount of compensation, in lieu of reinstatement in service, awarded by learned Single Judge is also meagre and the same may be enhanced.;