IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3998 OF 2007

EXECUTIVE ENGINEER, SIDHMUKH ....APPELLANT VERSUS

MOHINDER SINGH ....RESPONDENT

O R D E R

Having heard learned counsel for the parties  

and after going through the impugned orders and considering  

the fact that in compliance with the impugned order of the  

High  Court  the  respondent-workman  has  already  been  

reinstated in the service, we are not inclined to interfere  

with the order of reinstatement passed by the Labour Court  

and affirmed by the High Court.  However, considering the  

facts and circumstances of the present case, we direct that  

the respondent be paid the entire back wages to the extent  

of 25 per cent instead of 50%.  With this modification, the  

appeal is disposed of with no order as to costs.  Interim  

order, if any, shall stand vacated.

.........................J. (TARUN CHATTERJEE)          

.........................J. (SURINDER SINGH NIJJAR)     

NEW DELHI, DECEMBER 09, 2009.