NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (CIVIL) NO.23458 OF 2008

Hindustan Paper Corporation Ltd.                                   ……….Petitioner Versus

Mrs. Premjit Kaur Takhi                                                 ……..Respondent

O R D E R

H.L.Dattu, J.

1) This special  leave petition is directed  against the judgment and order  

passed  by  High  Court  of  Delhi  in  L.P.A.  No.  1054  of  2007  dated  

19.8.2008,  wherein  and  whereunder,  the  court  has  affirmed  the  order  

passed by the learned Single Judge in Writ Petition No. 2729 of 1989  

dated  29.5.2007.   The  learned  Judge  while  quashing  the  official  

Memorandum dated 10.12.1989 issued by the petitioner-Hindustan Paper  

Corporation Ltd. (`Corporation’ for a short), has directed the corporation  

to reinstate the respondent herein and further to pay 50% salary along  

with other consequential benefits from the date of the termination order.  

2) This court on 3.10.2008 had passed the following order :

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“Issue Notice on the Special Leave Petition. Status quo, as on today, shall be maintained with  regard to the amount already deposited.”

3) Since the issues involved in this petition lie in a narrow compass,  we  

heard  the  learned  senior  counsel  Shri  P.P.  Rao  and  the  learned  for  

respondent Shri J. Buther.  

4) In our considered opinion, in the facts and circumstances of the present  

case,  interference  with  the  impugned  judgment  is  not  called  for.  

Accordingly, we reject the special leave petition, leaving it open to the  

petitioner-Corporation, to agitate the question of law raised in the present  

special leave petition in an appropriate case.  

5) In  the  result,  we  direct  the  petitioner-Corporation  to  re-instate  the  

respondent with in 30 days from today and we also make it clear that the  

Corporation  shall  not  recover  any  amount  that  is  already  paid  to  the  

respondent  during  the  pendency  of  the  matter  before  various  forums.  

Respondent is also entitled to all the monetary and service benefits from  

the date of the order passed by the Corporation viz., 10.2.1989 till her  

reinstatement into service.  

6) With the above observation and directions, the special leave petition is  

rejected.  Parties are directed to bear their own costs.  

                                                                                     …………………………………J.                                                                                        [TARUN CHATTERJEE]

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                                                                                     …………………………………J.                                                                                        [ H.L. DATTU ] New Delhi, May 08, 2009.

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