KURIAN, J. - (1.) Leave granted.
(2.) The appellant is aggrieved by the impugned order dated 05.10.2015 passed by the High Court of Delhi in LPA No. 739 of 2008, by which the respondent has been directed to be reinstated with 60% back wages.
(3.) Having heard the learned counsel appearing on both sides, we are of the view that there is no justification in awarding back wages in the facts of the present case.;