IN THE SUPREME COURT OF INDIA                CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL NO.207 OF 2007  

MUNICIPAL COUNCIL, JIND & ORS.                       .....APPELLANT(S)

VERSUS

VIRENDER PAL                                         ....RESPONDENT(S)

             O  R  D  E  R

Heard learned counsel for the parties.

Since the notice was issued to show cause why the direction for payment of full

back wages be not set aside or modified, learned counsel for the respondent draws our attention

to the award passed by the Labour Court and submits that the appellant is liable to pay a sum of

Rs.2,40,322/-.   Considering  the  facts  and  circumstances  of  the  case,  we  feel  that  instead  of

awarding entire 100% back wages as aforesaid, this appeal shall be disposed of by directing the

appellant to pay a sum of Rs.1,20,000/- which shall be paid within six months from the date of

communication of this order.  With this modification, the appeal is disposed of.  There shall be no

order as to costs.

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

                  .............................J.                              ( AFTAB ALAM )

NEW DELHI; JULY 17, 2008.