Jai Surgicals Limited vs Rameshwar Sharma Son Of Dharm Dev ...
2023 Latest Caselaw 6496 Raj/2

                                   [2023:RJ-JP:33122-DB]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  D.B. Civil Special Appeal (Writ) No. 768/2023
                                                                                 In
                                                      S.B. Civil Writ Petition No.10023/2018
                                   Jai   Surgicals     Limited,       B-3     Infocity,      Sector      33-34,   Gurgaon
                                   (Haryana), Factory At Plot No. SP146(L), RIICO Industrial Area,
                                   Bhiwadi,      Alwar       District,      Rajasthan         through      its    Executive
                                   Director/Factory Manager Mr. Phillip Thomas.
                                                                                                             ----Appellant
                                                                            Versus
                                   Rameshwar Sharma S/o Dharm Dev Sharma, C/o Durga Pan
                                   Bhandar, Opposite Ajit Colony, Main Road, Bhiwadi District Alwar
                                   (Rajasthan).
                                                                                                          ----Respondent

For Appellant(s) : Mr. Veyankatesh Garg Advocate through Video Conferencing.

For Respondent(s) : Mr. Jitendra Kumar Sharma Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment 04/11/2023

Heard.

Though learned counsel for the appellant would submit that

while granting relief to the respondent on parity with the other

employee namely, Jagram, interest has been awarded with the

condition that gratuity so paid would not be recovered, taking into

consideration that instead of reinstatement, compensation of

Rs.5,00,000/- has been awarded in the back ground that the

respondent had worked for 21 years in service, we are not inclined to

interfere with the order passed by the learned Single Judge.

The appeal is, therefore, dismissed.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J SANJAY KUMAWAT-7

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