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CASE NO.: Appeal (civil)  2147 of 2008

PETITIONER: STATE OF HARYANA

RESPONDENT: VEER PARKASH & ANR

DATE OF JUDGMENT: 24/03/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT                                                 

O  R  D  E  R CIVIL APPEAL NO.2147 OF 2008  (Arising out of SLP(C)No.10310 of 2007)                                           Leave granted.         Heard learned counsel for the parties.         On 15.05.2007, notice was issued limited to the question as to whether back wages sh ould  be paid or not.  Considering the facts and circumstances of the case, we are of the view tha t  instead of 50% of back wages as directed by the Labour Court and as affirmed by the High cou rt,  25% of back wages shall be paid to the respondent within a period of two months from this da te.  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.