Pepsue Road Transport
Corp., Punjab Vs. Nishan Singh [2008] INSC 1335 (8 August 2008)
Judgment
REPORTABLE IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Special Leave Petition (C)
No.222 of 2007 Pepsu Road Transport Corp., Punjab ...Petitioner Versus Nishan
Singh ..Respondent ORDER
1.
While
issuing notice, this Court, on 22nd of January, 2007, passed the following
order :- "Let a limited notice be issued on the question of payment of
back wages. He has already been reinstated and the question is only regarding
back wages.
The payment of back
wages is stayed."
2.
After
service of notice on the respondent employee, learned counsel has already
entered appearance on his behalf.
3.
We
have heard learned counsel for the parties and in view of the admitted fact
that the respondent has already been reinstated and notice has been issued
limited to the question of back wages, we modify the order of the High Court
only to the extent that the respondent shall be entitled to back wages for a
total sum of Rs. 40,000/- from the appellant, which shall be paid to the
respondent within three months from the date of supply of a copy of this order.
If such amount is paid and/or deposited, the respondent shall be entitled to
withdraw the same without furnishing any security.
4.
With
these directions, this Special Leave Petition is disposed of. There will be no
order as to costs.
.........................J.
[Tarun Chatterjee]
........................J.
New
Delhi;
Back
Pages: 1 2 3
