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A Supreme Court bench comprising of Justice Arun Mishra and Justice U.U. Lalit have condemned the Orissa High Court for interfering with an order passed by the Commissioner for Employees Compensation-cum-Assistant Labour Commissioner. The Court was hearing an appeal against the reduction by the High Court of the original compensation amount given by the Commissioner. The Supreme Court, looking at the facts and circumstances, determined that the High Court had no reasons for reducing the amount and could not justify the same. The Apex Court stated that the HC is compelled to decide these matters in accordance with the law. It set aside the order and restored the Commissioner’s order. While putting the High Court’s conduct on record, the Bench said, “We request the High Court in future to decide the matters by reasoned order strictly in accordance with law not by these kinds of orders. It is made clear that it is the duty of the courts to give what is proper and due and courts are not supposed to take away what is just and admissible claim.”
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