Full Judgment Text
NON
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Special Leave Petition (C) No.222 of 2007
Pepsu Road Transport Corp., Punjab …Petitioner
Versus
Nishan Singh ..Respondent
O R D E R
nd
1. While issuing notice, this Court, on 22 of
January, 2007, passed the following order :-
“Let a limited notice be issued on the question
of payment of back wages. He has already
been reinstated and the question is only
regarding back wages.
The payment of back wages is stayed.”
2. After service of notice on the respondent
employee, learned counsel has already entered
appearance on his behalf.
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3. We have heard learned counsel for the parties
and in view of the admitted fact that the respondent
has already been reinstated and notice has been
issued limited to the question of back wages, we
modify the order of the High Court only to the extent
that the respondent shall be entitled to back wages for
a total sum of Rs. 40,000/- from the appellant, which
shall be paid to the respondent within three months
from the date of supply of a copy of this order. If such
amount is paid and/or deposited, the respondent shall
be entitled to withdraw the same without furnishing
any security.
4. With these directions, this Special Leave Petition
is disposed of. There will be no order as to costs.
…………………….J.
[Tarun Chatterjee]
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New Delhi; ……………………J.
August 8, 2008. [Aftab Alam]
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