Supreme Court of India
Executive Engineer, Public Health Div vs Kumesh on 25 February, 2008
Equivalent citations: 2008 AIR SCW 2091, 2008 (3) SCC 304, AIR 2008 SC (SUPP) 1610, (2008) 118 FACLR 1188, (2008) 2 ALL WC 1301.1, (2008) 3 LAB LN 482, (2008) 3 SCALE 305
Bench: Tarun Chatterjee, Harjit Singh Bedi
CASE NO.: Appeal (civil) 1663 of 2008 PETITIONER: EXECUTIVE ENGINEER, PUBLIC HEALTH DIV RESPONDENT: KUMESH DATE OF JUDGMENT: 25/02/2008 BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI JUDGMENT:
JUDGMENT O R D E R CIVIL APPEAL NO.1663 OF 2008 (Arising out of SLP(C)No.5463 of 2007) (CC No.12608) Delay condoned.
Leave granted.
This appeal is directed against the judgment and final order dt.24.04.2007 passed by the High Court of Punjab and Haryana at Chandiagrh in C.W.P.No.16957 of 2006 by which the High Court has affirmed the award passed by the Labour Court with 50% back wages to be paid to the respondent.
Considering the facts and circumstances of the case, we are of the view that the order regarding payment of 50% back wages be modified by 25% of back wages to be paid to the respondent. We order accordingly. With this modification, the order of the High Court is affirmed. The appeal is disposed of accordingly. There shall be no order as to costs.