Supreme Court - Daily Orders
The Head Master, Vivek Vardhini ... vs Alka Namdeo Khalekar . on 25 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.182 OF 2017
THE HEAD MASTER, VIVEK VARDHINI
MADHYAMIK VIDYALAYA ...Appellant
Vs.
ALKA NAMDEO KHALEKAR & ORS. ...Respondents
WITH
CIVIL APPEAL NO.183 OF 2017
O R D E R
Having heard learned counsel for the parties and from perusal of the record of the case, we are inclined to dispose of these appeals with the following directions:
1. The appellant-employer shall reinstate respondent No.1-Alka Namdeo Khalekar as per law and allow her to join the school within one month.
2. The appellant-employer shall pay 50% of the back wages which were awarded by the Tribunal to respondent No.1 within one month. If it is found that back wages have not been paid, the appellant shall pay interest @ 6% on the arrears of back wages till the date of repayment.
With these directions, the civil appeals are disposed of.
......................J. [ABHAY MANOHAR SAPRE] Signature Not Verified ......................J. Digitally signed by ANITA MALHOTRA [INDU MALHOTRA] Date: 2019.07.26 16:50:01 IST Reason:
New Delhi;
July 25, 2019.
1 ITEM NO.1 COURT NO.6 SECTION III 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(s). 182/2017 THE HEAD MASTER, VIVEK VARDHINI MADHYAMIK VIDYALAYA Appellant(s) VERSUS ALKA NAMDEO KHALEKAR & ORS. Respondent(s)
(IA No. 23293/2019 - STAY APPLICATION) WITH C.A. No. 183/2017 (IA No. 23286/2019 - STAY APPLICATION) Date : 25-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA For Appellant(s) Mr. Shirish K. Deshpande, AOR For M/S. S-legal Associates, AOR For Respondent(s) Mr. Yogesh S.Kolte,Adv.
Mr. Sudhanshu S. Choudhari, AOR Ms. Surabhi Guleria,Adv.
Mr. Mahesh P.Shinde.,Adv.
Mr. Shirish K. Deshpande, AOR For M/S. S-legal Associates, AOR Mr. Vivek C.Solshe,Adv.
Mr. Nishant Ramakantro Katneshwarkar, AOR UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. The appeals are disposed of in terms of the signed order.
Pending applications shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2