Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4464 OF 2007
EMPLOYERS PLANT OF M/S. B.C.C.L. ..... APPELLANT
VERSUS
G.S. BIHAR COLLIERY KAMGAR UNION ..... RESPONDENT
O R D E R
Heard the learned counsel for the parties.
On the facts and circumstances of the case, we
are not inclined to interfere with the impugned order
passed by the High Court of Jharkhand at Ranchi. We
direct that the respondent be paid half the back wages.
The appeal is disposed of accordingly.
No costs.
...................J
[MARKANDEY KATJU]
...................J
[ASOK KUMAR GANGULY]
NEW DELHI
OCTOBER 27, 2009.