NON-REPORTABLE  

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO._______ OF 2008 [ Arising out of SLP (C) NO.8774/2007 ]  

Nagpur University, Nagpur                                                 …

Appellant

VERSUS

Ajitkumar Umakant Aglawe and Anr.                 …

Respondents

O R D E R

1. Leave granted.

2. This is an appeal against  the judgment and final order dated

27th June, 2006 passed by Nagpur Bench of Bombay High Court in

Writ Petition no.75/1994.

3. On 4th May, 2007, this court while condoning the delay in filing

the  special  leave  petition  had  directed  issuance  of  notice  to  the

respondents limited to the question of payment of back wages.  There

is no  dispute  that  the respondents  have already been reinstated  in

service.  After hearing learned counsel for the parties and perusing the

materials on record, we are of the view that the respondents shall be

entitled to back wages at a total sum of Rs.5,00,000/- (Rupees Five

Lakhs only) from the appellant, which shall be paid by the appellant

to the respondents  within three months  from the date of supply of

copy of this order.   

4. The impugned order of the High Court is modified to the extent

mentioned above and the appeal is disposed of accordingly.  Interim

order, if any, shall stand vacated.  There will be no order as to costs.

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

……………………….J.     (AFTAB ALAM)

NEW DELHI, SEPTEMBER 03, 2008.