- (1.) This appeal is against the Judgment and Award dated 26.09.2008 passed by the Presiding Officer, Labour Court, Dhanbad in W. C. Case no. 1/2007.
(2.) By the impugned Award, learned labour court has awarded compensation to the respondents with simple interest.
(3.) The Award has been challenged on the ground that the deceased-Deepak Kumar Singh was employed as a Clerk and was not a workman and, as such, he does not come within the definition of workman and the respondents are not entitled to get compensation. The impugned Award is, thus, illegal and unsustainable and is liable to be set aside. The Award has been further challenged on the ground that learned labour court has awarded interest @ 12% per annum over and above the award, which is illegal, arbitrary and without any justification.;