Anand Kumar Jain Vs. State Of U.P. & Ors.
O R D E R
Leave granted.
We have heard learned counsel for the parties. In this matter, the appellant has not been paid salary from 13.06.1990 to 27.09.1995. On consideration of the totality of the facts and circumstances of this case, we deem it appropriate to direct the respondent-U.P. State Transport Corporation to pay 30% of the salary to the appellant for the aforementioned period. Let that amount be paid within six weeks from today. With these observations, the appeal is disposed of with no order as to cost.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI;
18TH APRIL, 2011
