Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2506 OF 2011
(ARISING OUT OF SPECIAL LEAVE PETITION(C)NO.173 OF 2008)
NTPC LIMITED ... APPELLANT
VERSUS
J.P. SINGH ... RESPONDENT
O R D E R
Leave granted.
This appeal is directed against the judgment and order
dated 20.09.2007 in Letters Patent Appeal No.511 of 2003 passed by
the High Court of Judicature at Jabalpur (Madhya Pradesh).
We have heard learned counsel for the parties.
We agree with the findings of the Division Bench of the
High Court. However, in the facts and circumstances of this case,
the respondent shall be treated as a regular employee of the
appellant company – NTPC Limited from the date of his reinstatement
i.e. from 08.09.2003. The arrears and the other benefits due to the
respondent be given to him within four weeks from the date of
communication of this order.
With these observations, the Civil Appeal is disposed of,
leaving the parties to bear their own cost.
................J.
(DALVEER BHANDARI)
................J.
(DEEPAK VERMA)
NEW DELHI;
15TH MARCH, 2011