Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3998 OF 2007
EXECUTIVE ENGINEER, SIDHMUKH ....APPELLANT
VERSUS
MOHINDER SINGH ....RESPONDENT
O R D E R
Having heard learned counsel for the parties
and after going through the impugned orders and considering
the fact that in compliance with the impugned order of the
High Court the respondent-workman has already been
reinstated in the service, we are not inclined to interfere
with the order of reinstatement passed by the Labour Court
and affirmed by the High Court. However, considering the
facts and circumstances of the present case, we direct that
the respondent be paid the entire back wages to the extent
of 25 per cent instead of 50%. With this modification, the
appeal is disposed of with no order as to costs. Interim
order, if any, shall stand vacated.
.........................J.
(TARUN CHATTERJEE)
.........................J.
(SURINDER SINGH NIJJAR)
NEW DELHI,
DECEMBER 09, 2009.