Nanuram Mohanlal Varma Vs. Divisional Controller

[Civil Appeal Nos. 8300-8301 of 2010]

Anil R.Dave, J.

1. Heard the learned counsel for the parties.

2. Looking at the peculiar facts of the case, we direct that 50% of the principal amount paid to the appellant by way of back wages shall be returned to the respondent-employer within four weeks from today.

3. It is clarified that no interest on the amount paid shall be returned. If the amount is not repaid as directed hereinabove, the amount shall be returned with 6% interest p.a. thereon from the date the amount was paid.

4. The appeals are disposed of as allowed to the above extent with no order as to costs.

..............J. [ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi;

10th December, 2015.

Item No.110 Court No.2 Section XV

Supreme Court of India

Record of Proceedings

Nanuram Mohanlal Varma Vs. Divisional Controller

[Civil Appeal No(s). 8300-8301/2010]

Date: 10/12/2015

These appeals were called on for hearing today.

CORAM:

HON'BLE MR. JUSTICE ANIL R. DAVE

HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

For Appellant(s) Mr. Devansh Mohta,Adv.

Mr. A.P. Mayee,Adv.

Mr. Charudatta Mahindrakar,Adv.

Mr. A.Selvin Raja,Adv.

For Mr. Sanjay Kumar Visen,Adv.

For Respondent(s)

Mr. R.S. Hegde,Adv.

Mr. Rajendra Kaushik,Adv.

For Mr. Rajeev Singh,Adv.

UPON hearing the counsel the Court made the following

O R D E R

The appeals are disposed of as allowed in terms of the non- reportable judgment.

Anita Malhotra	Sneh Bala Mehra
Court Master	Assistant Registrar
Non-reportable judgment is placed on the file

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