Jasdev Singh vs Presiding Officer And Others
2024 Latest Caselaw 9497 P&H

Punjab-Haryana High Court

Jasdev Singh vs Presiding Officer And Others on 2 May, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                   Neutral Citation No:=2024:PHHC:060826-DB



LPA-671-2024 (O&M)                   1               2024:PHHC:060826-DB



      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

116                                            LPA-671-2024 (O&M)
                                               Date of decision: 02.05.2024

Jasdev Singh

                                                                   ...Appellant
                                    Versus

Presiding Officer, Industrial Tribunal Patiala and others
                                                                 ...Respondents


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

Present:    Mr.Ravi Gakhar, Advocate
            for the appellant.

                          *****

DEEPAK SIBAL, J.(ORAL)

The present intra-Court appeal is directed against judgment

dated 21.11.2023 passed by a learned Single Judge of this Court dismissing

the appellant's writ petition filed by him seeking wherein quashing of the

award dated 06.11.2019 passed by the Presiding Officer, Industrial Tribunal,

Patiala (for short - the Tribunal) through which, after holding the

appellant's termination to be illegal, compensation @ Rs.35,000/- was

granted.

2. A perusal of the impugned judgment reveals that before the

learned Single Judge, learned counsel for the appellant had confined his

prayer only with regard to the enhancement of the compensation awarded

by the Tribunal.

3. After hearing learned counsel for the appellant and scrutinizing

the impugned judgment, we find that after considering the fact that before

1 of 2

Neutral Citation No:=2024:PHHC:060826-DB

LPA-671-2024 (O&M) 2 2024:PHHC:060826-DB

termination of his services, the appellant had served the respondent-

Management, as a security guard, for about 06 years and that at the time of

termination of his services he was drawing a monthly salary @ Rs.7,165/-,

the learned Single Judge enhanced the compensation payable to the

appellant from Rs.35,000/- to Rs.2,00,000/-.

4. In the afore facts of the present case, we find that the

compensation granted to the appellant by the learned Single Judge is

reasonable and does not warrant any interference.

5. Dismissed.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE 02.05.2024 Sapna

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

2 of 2