Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5 OF 2016
(Arising out of SLP(C)No.34192 of 2014)
STATE OF UTTARAKHAND & ORS.
... APPELLANT(S)
VS.
SUMAN PAL ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. Heard the learned counsel and perused the record.
3. Upon perusal of the record, we find that
reinstatement with 50% backwages would not be just.
Therefore, we modify the impugned judgment to the effect
that a lump-sum amount of Rs.2 lakhs (Rupees two lakhs
JUDGMENT
only) be paid to the respondent, a daily wager, as he was
not regularly appointed and he was relieved before several
years.
4. The afore-stated amount of Rs.2 lakhs shall be paid
within three months from today and the respondent shall not
have any further right.
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4. The impugned order is set aside and the appeal is
disposed of as partly allowed. Pending application, if
any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
4 January, 2016.
JUDGMENT
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