THE CHAIRMAN, GWALIOR DEVELOPMENT AUTHORITY AND ORS. Vs. SANDEEP TIWARI AND ORS.
LAWS(SC)-2015-8-84
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on August 24,2015

The Chairman, Gwalior Development Authority And Ors. Appellant
VERSUS
Sandeep Tiwari And Ors. Respondents

JUDGEMENT

- (1.) Heard the learned counsel.
(2.) Leave granted.
(3.) We see no justifiable reason warranting payment of backwages to the respondents, who were appointed without following any procedure of law and moreover, the High Court has not assigned any reason for which 50% backwages have been granted to the respondents. In the circumstances, the directions given by the High Court regarding payment of backwages is set aside.;


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