- (1.) Leave granted.
(2.) This appeal by way of a special leave petition at the instance of Jaipur Vidyut Vitran Nigam Ltd has been filed from a judgment and order dated 19th of November, 2007 in DB Civil Special Appeal (Writ) No.1085 of 2007 arising out of a writ petition filed by Nathu Ram (the respondent herein) for payment of back wages from 29th of December, 1982 to 14th of December, 1997 after he was reinstated in service by the appellants.
(3.) Before we proceed further, we may say at this stage that while this Special Leave Petition was posted for hearing before a Bench of this Court, the following order was passed:- "Issue notice limited to the question of payment of amount which is to be paid from 28.12.1982 to 15.12.1997.";