Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.328 OF 2005
RAJASTHAN STATE ROAD TRANSPORT
CORPORATION AND ANR. Appellant(s)
:VERSUS:
BAL MUKUND BAIRWA Respondent(s)
WITH
CIVIL APPEAL NO.318 OF 2005
CIVIL APPEAL NOS.316-317 OF 2005
CIVIL APPEAL NO.324 OF 2005
CIVIL APPEAL NO.1875 OF 2008
CIVIL APPEAL NO.3002 OF 2008
CIVIL APPEAL NO.954 OF 2009
CIVIL APPEAL NO.1687 OF 2007
Civil Appeal No.5897/2010 (Arising out of SLP(C) NO.6472/2006)
Civil Appeal No.5898/2010 (Arising out of SLP(C) NO.6891/2006)
Civil Appeal No.5899/2010 (Arising out of SLP(C) NO.7114/2006)
Civil Appeal No.5900/2010 (Arising out of SLP(C) NO.7678/2006)
CIVIL APPEAL NO.6892 OF 2003
O R D E R
Delay condoned.
Leave is granted in all the SLPs.
We have heard the learned counsel for the parties
and perused the impugned judgment and other documents.
-2-
We find that in most of these cases, the
respondents have already been reinstated in service.
However, in one or two cases where the respondents are
represented through legal aid counsel, those counsel do
not have any instructions in this regard. We deem it
appropriate to pass the same order in those cases also,
meaning thereby that the respondents in those cases if
not already reinstated, they shall also be reinstated in
service forthwith. In the facts and circumstances of
these appeals, the respondents would not be entitled to
any back-wages.
In case some back-wages have been paid to any
respondent in pursuance of any order of any Court, that
amount shall not be recovered by the Rajasthan State Road
Transport Corporation.
The question of law raised in these appeals is
left open.
These appeals are disposed of in terms of the
aforementioned directions. In the facts and circumstances
of these cases, there shall be no order as to costs.
....................J
(DALVEER BHANDARI)
....................J
(DEEPAK VERMA)
New Delhi;
July 20, 2010.