NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

Special Leave Petition (C) No.15994 of 2007

Senior Regional Manager,  TASMAC Ltd. & Anr.         …Petitioners

VERSUS

M.Raviselvam             …Respondent

O R D E R

1. On 14th of September, 2007, this Court issued

notice  in  this  SLP  limited  to  the  question  of

payment of back wages only.  

2. We  have  heard  the  learned  counsel  for  the

parties  and  examined  the  record  including  the

impugned order.  We modify the order of the High

Court only to the extent that the respondent shall

be  entitled  to  50%  of  the  back  wages  from  the

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petitioners.  Such back wages shall  be paid to the

respondent,  if  not  already  paid  in  the  meantime

within three months from the date  of  supply of a

copy of this order to the High Court.     

3. With  these  directions,  this  Special  Leave

Petition is disposed of with no order as to costs.   

            …………. …………..J.

  [Tarun Chatterjee]

New Delhi;   .……….……………J. August 21, 2008.       [Aftab Alam]

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