Life Insurance Corporation of India & Ors Vs. The Central Industrial Tribunal, Jaipur & Ors [1996] INSC 1448 (18 November 1996)

J.S. Verma, B.N. Kirpal

ACT:

HEAD NOTE:

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.

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