Narsi Mali S/O Shri Nanga Mali vs Dy Conservator Of Forest ...
2023 Latest Caselaw 5701 Raj/2

[2023:RJ-JP:27563-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 D.B. Special Appeal Writ No. 11/2023

Narsi Mali S/o Shri Nanga Mali, Aged About 58 Years, R/o
Bhodra, Post And Tehsil Karauli, District Karauli (The Then
District Sawaimadhopur)
                                                                       ----Appellant
                                       Versus
1.       Dy Conservator Of Forest, Social Forestry, Karauli, District
         Karauli, The Then District Sawaimadhopur
2.       Regional Forest Officer, Social Forestry Karauli District
         Karauli, The Then District Sawaimadhopur.
                                                                    ----Respondents

For Appellant(s)             :     Mr. Sanjay Sharma
For Respondent(s)            :     Ms. Devyani Rathor for Mr. R.P. Singh,
                                   AAG

HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN

Order

07/10/2023

1. This appeal has been preferred against the order dated

09/11/2022 passed by the learned Single Judge whereby the writ

petition preferred by the petitioner challenging the award dated

17/01/2017 passed by the Labour Court has not been interfered

with and the writ petition has been dismissed.

2. In the present appeal, notice has been issued on the limited

question of the amount of compensation which has been granted

to the appellant. What has been stated is that an amount of Rs.

50,000/- has been granted to the appellant as compensation,

although the appellant has worked for more than six years with

the respondents which is an admitted position.

[2023:RJ-JP:27563-DB] (2 of 2) [SAW-11/2023]

3. Learned counsel for the appellant placed reliance upon the

judgment passed by this Court in DBSAW No. 406/2018: The

Director, Tiger Project, Sariska, District Alwar Vs. Labour

Court and Industrial Tribunal, Alwar and another along

with a bunch of other cases decided on 31/07/2018, to contend

that the appellant would be entitled to compensation of Rs.

3,00,000/-.

4. Learned counsel for the respondents would not dispute the

factual assertion, as has been asserted by the counsel for the

appellant.

5. We have gone through the judgment passed by the Division

Bench of this court in the Director, Tiger Project, Sariska

(supra) and are in agreement with the same and therefore we

accept the present appeal and enhance the amount of

compensation from Rs.50,000/- to Rs.3,00,000/-. The said

amount be released to the appellant within a period of four weeks.

In case, the amount is not disbursed within the time as granted by

this court, the said amount of Rs. 3,00,000/- would be payable to

the appellant with interest @ 6% from today.

5. The appeal stands disposed of, accordingly.

(SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ

Anil Sharma/Pooja/89

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