Full Judgment Text
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CASE NO.:
Appeal (civil) 1266 of 2008
PETITIONER:
STATE OF HARYANA & ANR
RESPONDENT:
ANIRUDH KUMAR (D) TH:LRS
DATE OF JUDGMENT: 11/02/2008
BENCH:
TARUN CHATTERJEE & H.S.BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.1266 OF 2008
(Arising out of SLP(C)No.2108 of 2007)
Leave granted.
This appeal by Special Leave is directed against the judgment and order dt.03.05.200
6
passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P.No.5850 of 1989 by
which the High Court had directed back wages to be paid till the date of award. After heari
ng the
learned counsel for the parties and after going through the materials on record and consider
ing the
fact that the deceased respondent did not work during the period in question, we are of the
view
that the legal heirs of the deceased respondent should be paid 50% of back wages. We order
accordingly. The order of the High Court is modified to the extent indicated above. The appe
al is
disposed of accordingly.
There shall be no order as to costs.