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CASE NO.: Appeal (civil)  1266 of 2008

PETITIONER: STATE OF HARYANA & ANR

RESPONDENT: ANIRUDH KUMAR (D) TH:LRS

DATE OF JUDGMENT: 11/02/2008

BENCH: TARUN CHATTERJEE & H.S.BEDI

JUDGMENT: JUDGMENT O  R  D  E  R

CIVIL APPEAL NO.1266 OF 2008  (Arising out of SLP(C)No.2108 of 2007)           

       Leave granted.

       This appeal by Special Leave is directed against the judgment and order dt.03.05.200 6  passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P.No.5850 of 1989 by  which the High Court had directed back wages to be paid till the date of award.  After heari ng the  learned counsel for the parties and after going through the materials on record and consider ing the  fact that the deceased respondent did not work during the period in question, we are of the  view  that the legal heirs of the deceased respondent should be paid 50% of back wages.  We order  accordingly. The order of the High Court is modified to the extent indicated above. The appe al is  disposed of accordingly.         There shall be no order as to costs.