NON REPORTABLE  

   IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

      CIVIL APPEAL NOS 1252-1253 OF 2005

Awadesh Chandra Agarwal                     … Appellant

Versus

Divisional Manager, L.I.C. of India                  … Respondent

O R D E R

1. These  appeals  are  directed  against  the  final

judgment and order dated 23rd of February, 2004 in

CMWP No.8501 of 1999 and also the final judgment

and order dated 4th of March, 2004 in CMWP No.

19749 of  1988 passed  by a learned Judge of  the

High Court of Judicature at Allahabad by which the

High Court had allowed the writ petition filed by the

appellant  holding  that  the  appellant  had  not

continuously  worked  for  240  days  and  thus  the

award  passed  by  the  Labour  Court  dated  28th of

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September, 1998 was set aside. At the same time,

the  High  Court  had  allowed  a  writ  petition

(W.P.No.19749  of  1988)  filed  by  the  appellant

setting  aside  the  order  dated  30th of  November,

1987 passed by the Labour Court for computation

of  monetary  benefits  amounting  to  Rs.9559.88

towards  wages  under  Section  33-C(2)  of  the

Industrial  Disputes  Act,  1947.  Without  finally

determining the  question  whether  the  High Court

was  entitled  to  interfere  with  the  findings  of  fact

arrived at by the Labour Court while computing the

period of work of 240 days of the appellant, we are

of the view that these appeals may be disposed of

by  directing  the  respondent-L.I.C.  to  pay

Rs.40,000/-  as  final  compensation  in  lieu  of

reinstatement and other benefits.

2. Accordingly,  the  appeals  are  disposed  of  with  a

direction that the respondent shall pay a total sum

of  Rs.40,000/-  to  the  appellant  in  lieu  of

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reinstatement  and  other  benefits  which  were

available  to him, if  reinstatement  of  the appellant

was effected, within a period of three months from

this  date.  In  default  of  payment  of  the  aforesaid

sum of Rs.40,000/- to the appellant within the time

specified hereinabove, the order of the High Court

shall stand set aside and the award passed by the

Labour Court shall stand restored.  

3. This will not be cited as a precedent in other cases.

4.      The  appeals  are  thus  disposed  of  accordingly.

There will be no    order as to costs.    

………………………..J. [Tarun Chatterjee]

 New Delhi;           ………………………..

J. November 11, 2008. [V.S.Sirpurkar]

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