NON REPORTABLE  

   IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

Special Leave Petition (C) No.222 of 2007

Pepsu Road Transport Corp., Punjab        …Petitioner

Versus

Nishan Singh        ..Respondent

O R D E R

1. While  issuing  notice,  this  Court,  on  22nd of

January, 2007, passed the following order :-

“Let a limited notice be issued on the question of  payment of  back wages.  He has already been  reinstated  and  the  question  is  only regarding back wages. The payment of back wages is stayed.”

2. After  service  of  notice  on  the  respondent

employee,  learned  counsel  has  already  entered

appearance on his behalf.   

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3. We have  heard  learned  counsel  for  the  parties

and in view of the admitted fact that the respondent

has  already  been  reinstated  and  notice  has  been

issued  limited  to  the  question  of  back  wages,  we

modify the order of the High Court only to the extent

that the respondent shall be entitled to back wages for

a total sum of Rs. 40,000/- from the appellant, which

shall be paid to the respondent within three months

from the date of supply of a copy of this order.  If such

amount is paid and/or deposited, the respondent shall

be entitled to withdraw the same without furnishing

any security.   

4. With these directions, this Special Leave Petition

is disposed of.  There will be no order as to costs.   

…………………….J. [Tarun Chatterjee]

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New Delhi; ……………………J. August 8, 2008.    [Aftab Alam]

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