Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5974 OF 2010
[arising out of SLP(C) No.21877 of 2009 ]
SUSHIL KUMAR ..... APPELLANT
VERSUS
UNIV. OF DELHI ..... RESPONDENT
O R D E R
Leave granted.
We had issued notice on the question of
back wages only in this appeal by the workman. We
th
see from the order of the High Court dated 9
September, 2008 that the total claim towards back
wages was Rs. 3.5 lakhs but the High Court while
declining reinstatement and other claims made by
the appellant herein against the University, had
ordered the payment of Rs. 1.5 lakhs as a lump sum
payment.
Today, the learned counsel for the University
submits that he would leave it to the Court to fix
such amount as compensation as the Court thought
proper. We put it to the learned counsel for the
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appellant as to whether he too would make a similar
submission. He very kindly agreed to do so. We,
accordingly, increase the compensation from Rs.
1.5 lakhs to Rs 2 lakhs in all.
We are told by the learned counsel for the
University that the sum of Rs. 1.5 lakhs has
already been paid to the appellant. We,
accordingly, direct that the balance amount of Rs.
50,000/- shall be paid within a period of one
month.
We, further, leave it open to the
University to consider the possibility of giving
a fresh appointment to the appellant in case some
post is available although we hasten to clarify
that the appellant would not claim the re-
appointment as a matter of right.
The appeal is disposed of accordingly.
..................J
[HARJIT SINGH BEDI]
..................J
[C.K.PRASAD]
NEW DELHI
JULY 19, 2010.
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