Mohammad Rafiq,J. - (1.) Petitioner-appellant, Banwari Lal Meena, has filed this special appeal assailing the judgment/order dated 19.12.2018 passed by learned Single Judge, whereby its writ petition has been allowed, enhancing the amount of compensation of Rs. 15,000/- awarded by the labour court to Rs. 1,50,000/-. The prayer made in this appeal is on the premise that the appellant be reinstated in service with full back wages.
(2.) Learned counsel for the respondents has opposed the prayer.
(3.) Having heard learned counsel for the parties and perused the material on record, we are satisfied that the facts of the present case are almost identical to the facts of D.B. Special Appeal (Writ) No. 410/2018 - Principal, Rajrishi College, Alwar and Another v. Shri Ram Bharosi, decided vide judgment dated 18.07.2018, wherein a coordinate bench of this court substituted the direction of reinstatement with 50% of back wages by award of a lump sum compensation of Rs. 1,50,000/-. The coordinate bench of this court in Shri Ram Bharosi's case, supra, while relying on as many as 11 judgments of the Supreme Court, has substituted the direction of reinstatement with 50% back wages with award of lump sum compensation of Rs. 1,50,000/-.;