Supreme Court of India
The Chairman,Gwalior Devt.Auth.& Anr vs Sandeep Tiwari & Anr on 24 August, 2015
Equivalent citations: 2015 AIR SCW 5011, 2016 (1) SCC 797, 2015 LAB. I. C. 4197, AIR 2015 SC (SUPP) 2416, (2015) 9 SCALE 683.1
Author: Anil R. Dave
Bench: Adarsh Kumar Goel, Anil R. Dave
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6553 OF 2015
(Arising out of SLP(C)No.6737/2012)
THE CHAIRMAN, GWALIOR DEVELOPMENT
AUTHORITY & ANR. .. APPELLANT(S)
VS.
SANDEEP TIWARI & ANR. .. RESPONDENT(S)
WITH
CIVIL APPEAL NO.6554/2015 @ SLP(C)NO.8942/2012
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2. Leave granted.
3. We see no justifiable reason warranting payment of backwages to the respondents, who were appointed without following any procedure of law and moreover, the High Court has not assigned any reason for which 50% backwages have been granted to the respondents. In the circumstances, the directions given by the High Court regarding payment of backwages is set aside.
4. The appeals are allowed with no order as to costs.
5. Pending application, if any, stands disposed of.
..............J. [ANIL R. DAVE] .................J. [ADARSH KUMAR GOEL] New Delhi;
24th August, 2015.