Full Judgment Text
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CASE NO.:
Appeal (civil) 2147 of 2008
PETITIONER:
STATE OF HARYANA
RESPONDENT:
VEER PARKASH & ANR
DATE OF JUDGMENT: 24/03/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.2147 OF 2008
(Arising out of SLP(C)No.10310 of 2007)
Leave granted.
Heard learned counsel for the parties.
On 15.05.2007, notice was issued limited to the question as to whether back wages sh
ould
be paid or not. Considering the facts and circumstances of the case, we are of the view tha
t
instead of 50% of back wages as directed by the Labour Court and as affirmed by the High cou
rt,
25% of back wages shall be paid to the respondent within a period of two months from this da
te.
We order accordingly. With this modification, the order of the High Court is affirmed. The
appeal is disposed of accordingly. There shall be no order as to costs.