Full Judgment Text
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PETITIONER:
LIFE INSURANCE CORPORATION OF INDIA & ORS.
Vs.
RESPONDENT:
THE CENTRAL INDUSTRIAL TRIBUNAL, JAIPUR & ORS.
DATE OF JUDGMENT: 18/11/1996
BENCH:
J.S. VERMA, B.N. KIRPAL
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
The Point involved in this case is the same as in Civil
Appeal No. 54 of 1993, R. Thiruvirkolam vs. The Presiding
officer & Anr. For the reasons given by us in the judgment
delivered today in R. Thiruvirkolam, it must be held the
order or removal from service in the present case operates
from December 12, 1969 when it was made by the employer and
not from any subsequent date. The direction made in the
impugned judgment for payment of wages to the deceased
workmen from December 12, 1969 to December 7, 1987, the date
of his death is, therefore, set aside. However, the amount
of Rs. 50,000/- paid the heirs of the deceased workman under
the interim order of the Court is not required to be
refunded by them to the employer.
Consequently, the appeal is allowed in the above terms. No
costs.