Nagpur University Vs.
Ajitkumar Umakant Aglawe & ANR. [2008] INSC 1499 (3 September 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO._______ OF 2008 [ Arising
out of SLP (C) NO.8774/2007 ] Nagpur University, Nagpur ...
Appellant VERSUS
Ajitkumar Umakant Aglawe and Anr. ...
Respondents
ORDER
1.
Leave
granted.
2.
This
is an appeal against the judgment and final order dated 27th June, 2006 passed
by Nagpur Bench of Bombay High Court in Writ Petition no.75/1994.
3.
On
4th May, 2007, this court while condoning the delay in filing the special leave
petition had directed issuance of notice to the respondents limited to the
question of payment of back wages. There is no dispute that the respondents
have already been reinstated in service. After hearing learned counsel for the
parties and perusing the materials on record, we are of the view that the
respondents shall be entitled to back wages at a total sum of Rs.5,00,000/-
(Rupees Five Lakhs only) from the appellant, which shall be paid by the
appellant to the respondents within three months from the date of supply of
copy of this order.
4.
The
impugned order of the High Court is modified to the extent mentioned above and
the appeal is disposed of accordingly. Interim order, if any, shall stand
vacated. There will be no order as to costs.
...........................J.
(TARUN CHATTERJEE)
............................J.
(AFTAB ALAM)
NEW
DELHI,
SEPTEMBER
03, 2008.
Back
Pages: 1 2 3
