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PETITIONER: LIFE INSURANCE CORPORATION OF INDIA & ORS.

       Vs.

RESPONDENT: THE CENTRAL INDUSTRIAL TRIBUNAL, JAIPUR & ORS.

DATE OF JUDGMENT:       18/11/1996

BENCH: J.S. VERMA, B.N. KIRPAL

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      The Point involved in this case is the same as in Civil Appeal No.  54 of  1993, R.  Thiruvirkolam vs. The Presiding officer &  Anr. For  the reasons given by us in the judgment delivered today  in R.  Thiruvirkolam, it  must be  held the order or  removal from  service in the present case operates from December  12, 1969 when it was made by the employer and not from  any subsequent  date. The  direction made  in  the impugned judgment  for payment  of  wages  to  the  deceased workmen from December 12, 1969 to December 7, 1987, the date of his  death is,  therefore, set aside. However, the amount of Rs. 50,000/- paid the heirs of the deceased workman under the interim  order of  the  Court  is  not  required  to  be refunded by them to the employer. Consequently, the appeal is allowed in the above terms. No costs.