Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Special Leave Petition (C) No.15994 of 2007
Senior Regional Manager,
TASMAC Ltd. & Anr. …Petitioners
VERSUS
M.Raviselvam …Respondent
O R D E R
th
1. On 14 of September, 2007, this Court issued
notice in this SLP limited to the question of
payment of back wages only.
2. We have heard the learned counsel for the
parties and examined the record including the
impugned order. We modify the order of the High
Court only to the extent that the respondent shall
be entitled to 50% of the back wages from the
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petitioners. Such back wages shall be paid to the
respondent, if not already paid in the meantime
within three months from the date of supply of a
copy of this order to the High Court.
3. With these directions, this Special Leave
Petition is disposed of with no order as to costs.
………….
…………..J.
[Tarun Chatterjee]
New Delhi; .……….……………J.
August 21, 2008. [Aftab Alam]
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