Supreme Court - Daily Orders
U.P.State Road Transport ... vs Gajraj Singh on 12 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
CA 6277/14
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6277 OF 2014
Uttar Pradesh State Road Appellant(s)
Transport Corporation
Versus
Gajraj Singh Respondent(s)
O R D E R
Heard Ms. Garima Prashad, learned counsel for the appellant and Mr. Kunwar C.M. Khan, learned counsel for the respondent.
Having heard learned counsel for the parties, we are not inclined to interfere with the order passed by the High Court that has affirmed the view expressed by the labour Court as regards the reinstatement. The said facet has also been affirmed by the High Court.
Considering the facts and circumstances of the case, we are inclined to modify the award that has been affirmed by the High Court in respect of the back wages by restricting it to a sum of Rs.2 lacs. The appellant-Corporation shall pay the aforesaid sum within a Signature Not Verified period of six weeks hence. If the respondent has not Digitally signed by Chetan Kumar Date: 2015.03.17 09:47:13 IST Reason: attained the age of superannuation, he shall report to the competent authority of the Corporation, who shall allow him CA 6277/14 2 to join the service. To clarify, the respondent would not be entitled to claim any back wages till the date of his joining the service in the Corporation. If the respondent cannot be taken back in the post he was working for some reason or the other, he shall be appointed in an equivalent post.
The appeal is, accordingly, disposed of. There shall be no order as to costs.
......................J. (Dipak Misra) ......................J. (Prafulla C. Pant) New Delhi;
March 12, 2015.
CA 6277/14 3 ITEM NO.102 COURT NO.5 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No.6277 of 2014 U.P. STATE ROAD TRANSPORT CORP. Appellant(s) THR. R. MNGR VERSUS GAJRAJ SINGH Respondent(s)
Date : 12/03/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Ms. Garima Prashad, AOR For Respondent(s) Mr. Kunwar C.M. Khan, Adv.
Mr. Md. Farman, AOR Ms. Asma Choudhary, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
(Chetan Kumar) (H.S. Parashar)
Court Master Court Master
(Signed order is placed on the file)