Daya Nand vs The Learned Presiding Officer And ...
2024 Latest Caselaw 6491 P&H

Punjab-Haryana High Court

Daya Nand vs The Learned Presiding Officer And ... on 21 March, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                  Neutral Citation No:=2024:PHHC:041312-DB




                                                                       2024:PHHC:041312-DB

            IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

( Sr. No. 121 )                                            LPA No. 779 of 2024
                                                           Date of decision: 21.03.2024


Daya Nand
                                                                             .....Appellant
                  Versus

The Learned Presiding Officer, Industrial Tribunal-cum-Labour Court,
Chandigarh and others
                                                         .....Respondents



CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
                  HON'BLE MR. JUSTICE DEEPAK MANCHANDA


Present :         Ms. Veena Hooda, Advocate for the appellant.

                         ***

DEEPAK SIBAL, J. (Oral)

(1) The present intra court appeal arises out of the judgment dated

04.01.2024 passed by a learned Single Judge of this Court partly allowing

the appellant's petition filed by him to challenge therein the award dated

14.10.2008 passed by the Industrial Tribunal-cum-Labour Court,

Chandigarh.

(2) After hearing learned counsel for the appellant and going

through the record of the case as also the impugned judgment, we find that

the learned Single Judge, after having been convinced that the services of the

appellant had been terminated without following the provisions of Section

25-F of the Industrial Disputes Act, 1947, has ordered payment to the

appellant a lump sum compensation of Rs.2,00,000/- for the reason that the

project against which the appellant had been appointed had been completed

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Neutral Citation No:=2024:PHHC:041312-DB LPA No. 779 of 2024 [2] 2024:PHHC:041312-DB

long ago and because before termination of his services the appellant had

served the management for only 03 years and that too on daily wage basis.

(3) In the afore facts, the relief granted by the learned Single Judge

is found to be reasonable warranting no interference on our part.

(4)           Dismissed.


                                                       (DEEPAK SIBAL)
                                                           JUDGE


21.03.2024                                        ( DEEPAK MANCHANDA )
sunil yadav                                               JUDGE

      Whether speaking/reasoned : Yes / No
      Whether reportable             : Yes / No




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