- (1.) Heard learned counsel for the appellant.
(2.) The appellant has preferred this intra-court appeal challenging the order of Single Bench dated 10th April, 2012, whereby the writ petition filed by respondent No.1 Regional Manager, Bank of Baroda against award of Central Industrial Tribunal Jaipur dated 11th August, 2010 has been allowed and instead of reinstatement with back wages of workman/appellant, a lump sum amount of compensation of Rs.15,000/- has been awarded.
(3.) Submission of learned counsel for the appellant is that it was a case of violation of Section 25 G & H of the Industrial Disputes Act, therefore, Industrial Tribunal was absolutely right in passing an order of reinstatement of workman/appellant with 50% back wages. He has submitted that learned Single Judge has committed an illegality in setting aside the award of reinstatement and directing payment of lump sum amount of compensation. He also submitted that even if award of compensation is held to be justified, in the facts and circumstances of the present case, then awarding of amount of Rs.15,000/- only cannot be said to be adequate.;