Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2699 OF 2013
(@ SPECIAL LEAVE PETITION(CIVIL) NO.31854 OF 2010)
SARDARI LAL ... APPELLANT(S)
VERSUS
CHAIRMAN, MANGAING COMMITTEE,
MEHAR CHAND POLYTECHNIC & ORS. ... RESPONDENT(S)
O R D E R
1. Leave granted.
2. This appeal is directed against the Judgment and Order
passed by the High Court of Punjab and Haryana at Chandigarh in
L.P.A.No.1208 of 2009 (O & M), dated 25.05.2010.
3. The High Court, while allowing the appeal filed by the
appellant herein, instead of re-instating the services of the
appellant, has granted a lump-sum amount of Rs.3.00/- lakh. It is
JUDGMENT
the correctness or otherwise of the impugned judgment and order of
the High Court which is called in question by the appellant in this
appeal.
-2/-
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4. The appellant contends that he was left with another 23
years' of service and, therefore, the High Court was not justified
in directing the respondents herein to pay only an amount of
Rs.3.00/- lakh.
5. Keeping in view the peculiar facts and circumstances of
the case, we are of the opinion that the appellant should be paid an
amount of Rs.7.50/- lakh without any interest whatsoever. Therefore,
we direct the respondents to pay an amount of Rs.7.50/- lakh within
four weeks' time from today. If such amount is not paid within the
time granted by this Court, the respondents would be liable for
contempt of this Court.
The Civil Appeal is disposed of accordingly. No order as
to costs.
...................J.
(H.L. DATTU)
JUDGMENT
...................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
MARCH 22, 2013.
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