Gm,Haryana
Roadways,Rohtak Vs. Dilbagh Singh [2009] INSC 229 (6 February 2009)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.807 OF 2009 (Arising out of SLP(C)No.7854/2007)
GENERAL MANAGER, HARYANA ROADWAYS, ROHTAK ....APPELLANT VERSUS CIVIL APPEAL
NO.808 OF 2009 (@ SLP(C)No.7855/2007) CIVIL APPEAL NO.809 OF 2009 (@
SLP(C)No.7856/2007) CIVIL APPEAL NO.810 OF 2009 (@ SLP(C)No.7857/2007) CIVIL
APPEAL NO.811 OF 2009 (@ SLP(C)No.7858/2007) ORDER Leave granted.
These appeals by
special leave are directed against common judgment and final order dated
14.9.2006 passed by the High Court of Punjab and Haryana at Chandigarh in Civil
Writ Petition Nos.2145/2005, 19408/2004, 3450/2005, 3456/2005 and 11581/2006,
by which the High Court has directed to pay full back wages to the workmen.
Having heard learned counsel appearing for the parties and after going through
the materials on record and considering the fact that the respondents have
already been reinstated in the service, we are of the view that the interest of
justice would be met if instead of full back wages, 30 per cent of the back
wages be paid. We accordingly modify the impugned order of the High Court to
that extent and dispose of the appeals with no order as to costs.
.......................J.
(TARUN CHATTERJEE)
.......................J.
(H.L. DATTU)
NEW
DELHI,
FEBRUARY
6, 2009.
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