Senior Regional
Manager,Tasmac Ltd. & ANR. Vs. M Raviselvam [2008] INSC 1404 (21 August
2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL APPELLATE JURISDICTION Special Leave Petition (C) No.15994 of
2007 Senior Regional Manager, TASMAC Ltd. & Anr. ...Petitioners VERSUS
M.Raviselvam ...Respondent ORDER
1.
On
14th of September, 2007, this Court issued notice in this SLP limited to the
question of payment of back wages only.
2.
We
have heard the learned counsel for the parties and examined the record including
the impugned order. We modify the order of the High Court only to the extent
that the respondent shall be entitled to 50% of the back wages from the
petitioners. Such back wages shall be paid to the respondent, if not already
paid in the meantime within three months from the date of supply of a copy of
this order to the High Court.
3.
With
these directions, this Special Leave Petition is disposed of with no order as
to costs.
...........................J.
[Tarun Chatterjee]
..........................J.
New
Delhi;
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