IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.807 OF 2009 (Arising out of SLP(C)No.7854/2007)

GENERAL MANAGER, HARYANA ROADWAYS, ROHTAK ....APPELLANT

VERSUS

DILBAGH SINGH ....RESPONDENT

WITH  

CIVIL APPEAL NO.808 OF 2009 (@ SLP(C)No.7855/2007) CIVIL APPEAL NO.809 OF 2009 (@ SLP(C)No.7856/2007) CIVIL APPEAL NO.810 OF 2009 (@ SLP(C)No.7857/2007) CIVIL APPEAL NO.811 OF 2009 (@ SLP(C)No.7858/2007)

O R D E R

Leave granted.

These appeals by special leave are directed against common judgment and final

order  dated  14.9.2006  passed  by  the  High  Court  of  Punjab  and  Haryana  at

Chandigarh in Civil Writ Petition Nos.2145/2005, 19408/2004, 3450/2005, 3456/2005

and 11581/2006, by which the High Court has directed to pay full back wages to the

workmen.   Having heard learned counsel appearing for the parties and after going

through the materials on record and considering the fact that the respondents have

already been reinstated in the service, we are of the view that the interest of justice

would be met if instead of full back wages, 30 per cent of the back wages be paid.  We

accordingly modify the impugned order of the High Court to that extent and dispose

of the appeals with no order as to costs.

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

.......................J. NEW DELHI, (H.L. DATTU)            FEBRUARY 6, 2009.