IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO.328   OF  2005

RAJASTHAN STATE ROAD TRANSPORT  CORPORATION AND ANR.                      Appellant(s)                      :VERSUS:

BAL MUKUND BAIRWA                         Respondent(s)

WITH

CIVIL APPEAL NO.318 OF 2005  

CIVIL APPEAL NOS.316-317 OF 2005  

CIVIL APPEAL NO.324 OF 2005  

CIVIL APPEAL NO.1875 OF 2008  

CIVIL APPEAL NO.3002 OF 2008  

CIVIL APPEAL NO.954 OF 2009

CIVIL APPEAL NO.1687 OF 2007   

Civil Appeal No.5897/2010 (Arising out of SLP(C) NO.6472/2006)

Civil Appeal No.5898/2010 (Arising out of SLP(C) NO.6891/2006)

Civil Appeal No.5899/2010 (Arising out of SLP(C) NO.7114/2006)

Civil Appeal No.5900/2010 (Arising out of SLP(C) NO.7678/2006)

CIVIL APPEAL NO.6892 OF 2003

O R D E R

Delay condoned.

Leave is granted in all the SLPs.

We have heard the learned counsel for the parties  

and perused the impugned judgment and other documents.  

-2-

We  find  that  in  most  of  these  cases,  the  

respondents  have  already  been  reinstated  in  service.  

However, in one or two cases where the respondents are  

represented through legal aid counsel, those counsel do  

not have any instructions in this regard. We deem it  

appropriate to pass the same order in those cases also,  

meaning thereby that the respondents in those cases if  

not already reinstated, they shall also be reinstated in  

service  forthwith.  In  the  facts  and  circumstances  of  

these appeals, the respondents would not be entitled to  

any back-wages.  

In  case  some  back-wages  have  been  paid  to  any  

respondent in pursuance of any order of any Court, that  

amount shall not be recovered by the Rajasthan State Road  

Transport Corporation.     

The question of law raised in these appeals is  

left open.  

These  appeals  are  disposed  of  in  terms  of  the  

aforementioned directions. In the facts and circumstances  

of these cases, there shall be no order as to costs.  

....................J (DALVEER BHANDARI)

....................J (DEEPAK VERMA)

New Delhi; July 20, 2010.