Inderjit Singh vs Presiding Officer Industrial ...
2022 Latest Caselaw 16851 P&H

RAJ KUMAR
2022.12.15 10:46

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
228
CWP No.11297 of 2016
DATE OF DECISION :; 14" DECEMBER, 2022

Inderjit Singh
...- Petitioner
Versus

The Presiding Officer, Industrial Tribunal-cum-Labour Court, UT
Chandigarh, & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
3K OK OK
Present: Mr. Raj Kaushik, Advocate for the petitioner.
Mr. Aman Sharma, Advocate for respondent No.2.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

The petitioner has filed this petition under Articles 226 & 227 of the Constitution of India, for issuance of a writ in the nature of certiorari for quashing the award dated 20.11.2015 (Annexure P-8) to the extent it has awarded only a meager compensation of €25,000/- instead of reinstatement and granting the full benefits; along with certain other prayers.

The counsel for respondent No.2 submits that the matter has since been settled and under the settlement an amount of €5,00,000/- (Rupees five lacs) has been paid to the petitioner-workman as full and final settlement qua all his claims against the respondent-employer.

The counsel for the petitioner has not disputed the said proposition.

In view of the above, the present writ petition is disposed of by modifying the award by granting a compensation of %5,00,000/-

(Rupees five lacs) to the petitioner, and since that amount has already

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RAJ KUMAR 2022.12.15 10:46

CWP No.11297 of 2016

been paid under the agreement, therefore, the present petition is disposed of as award having been satisfied.

However, the counsel for the petitioner has submitted that provident fund of the petitioner has not been paid to him so far. Therefore, it is also ordered that the amount of provident fund, if any, which is payable to the petitioner, be disbursed to him within a period of eight weeks from the date of making an application to the appropriate authority. Still further, it is ordered that in case any certification/ verification in that regard is required to be made by the respondent- employer then the same shall also be made by it within a period of two

weeks from the date of presenting the application/document before the

employer.

14 DECEMBER, 2022 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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