Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6553 OF 2015
(Arising out of SLP(C)No.6737/2012)
THE CHAIRMAN, GWALIOR DEVELOPMENT
AUTHORITY & ANR. .. APPELLANT(S)
VS.
SANDEEP TIWARI & ANR. .. RESPONDENT(S)
WITH
CIVIL APPEAL NO.6554/2015 @ SLP(C)NO.8942/2012
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2. Leave granted.
JUDGMENT
3. We see no justifiable reason warranting payment of
backwages to the respondents, who were appointed without
following any procedure of law and moreover, the High
Court has not assigned any reason for which 50%
backwages have been granted to the respondents. In the
circumstances, the directions given by the High Court
regarding payment of backwages is set aside.
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4. The appeals are allowed with no order as to costs.
5. Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
24 August, 2015.
JUDGMENT
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