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Satendra Kumar Singh (Dead) vs M/S Meerut Development Authority on 8 April, 2019

Bench: Arun Mishra, Navin Sinha

                                               IN THE SUPREME COURT OF INDIA
                                                CIVIL APPELLATE JURISDICTION



                                           CIVIL APPEAL       NO(S). 3568/2019
                                      (ARISING FROM SLP(C) NO(S). 25677/2017)




     SATENDRA KUMAR SINGH (DEAD)                                                      APPELLANT(S)

                                                              VERSUS

     M/S. MEERUT DEVELOPMENT AUTHORITY                                                RESPONDENT(S)


                                                       O R D E R

1. Heard learned counsel for the parties.

2. Delay condoned. Abatement, if any, is set aside.

3. I.A. No.81431/2017 is allowed.

4. Leave granted.

5. The appellant, now deceased, has served from August, 1990 to February, 1994. He was removed from service and compensation of Rs.10,000/- (Rupees Ten Thousand) in lieu of reinstatement was granted.

6. In our opinion, it would be appropriate to award compensation of Rs.1,00,000/- (Rupees One Lac), which includes the amount awarded by the Labour Court.

7. Let the remaining amount be paid, within two months from today, failing which the same shall carry interest @ 6% per annum from the date of this order.

Digitally signed by NARENDRA PRASAD

8. Date: 2019.04.11 16:36:53 IST The orders of the Labour Court and the High Court are modified Reason: accordingly. The appeal is allowed to the aforesaid extent. 1

9. There shall be no order as to costs.

10. Pending application(s), if any, shall stand disposed of.

...........................J. [ARUN MISHRA] ...........................J. [NAVIN SINHA] NEW DELHI;

APRIL 08, 2019.

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ITEM NO.54                COURT NO.4                 SECTION XI

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)    No(s).   25677/2017

(Arising out of impugned final judgment and order dated 19-09-2014 in WC No. 14204/2012 passed by the High Court of Judicature at Allahabad) SATENDRA KUMAR SINGH (DEAD) PETITIONER(S) VERSUS M/S MEERUT DEVELOPMENT AUTHORITY RESPONDENT(S) (IA NO.81428/2017-CONDONATION OF DELAY IN FILING AND IA NO.81433/2017-EXEMPTION FROM FILING O.T. AND IA NO.81432/2017- CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. AND IA NO.81429/2017-CONDONATION OF DELAY IN REFILING, IA.81431/2017- APPLICATION FOR SUBSTITUTION) Date : 08-04-2019 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Prakash Ranjan Nayak, AOR Mr. Sameer Kulshreshtha,Adv.

For Respondent(s) Mr. Sudhir Kulshreshtha, AOR Ms. Sushma Singh,Adv.

UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. Delay condoned. Abatement, if any, is set aside. I.A. No.81431/2017 is allowed. Leave granted.

The appeal is allowed in terms of the signed order.

(NARENDRA PRASAD)                              (JAGDISH CHANDER)
  COURT MASTER                                   COURT MASTER

(Signed order is placed on the file) 3