Ajmer Singh vs Deputy Director
2023 Latest Caselaw 1870 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Special Appeal Writ No. 1528/2019

                                    Ajmer Singh
                                                                                                            ----Appellant
                                                                          Versus
                                    Deputy Director
                                                                                                         ----Respondent

For Appellant(s) : Mr.Suresh Kashyap For Respondent(s) : Mr.CL Saini, AAG

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Order

08/02/2023

Learned counsel for the appellant - Mr.Suresh Kashyap

places reliance on a judgment passed by the Apex Court in the

case of Jeetubha Khansangji Jadeja Vs. Kutchh District

Panchayat (2022 LiveLaw (SC) 797) and submits that

violation of Section 25-F of the Industrial Disputes Act, 1947

would result into reinstatement of an employee and not the lump

sum compensation.

Learned Additional Advocate General - Mr.CL Saini,

appearing for the respondent(s), submits that some time may be

granted to bring the relevant case-law on the issue.

As prayed, let this case be listed on 20th February, 2023.

(ASHUTOSH KUMAR),J (ASHOK KUMAR GAUR),J

Preeti Asopa /41

Powered by TCPDF (www.tcpdf.org)