The Chairman, Gwalior Development Authority & ANR. Vs. Sandeep Tiwari & ANR.
[Civil Appeal No.6553 of 2015 arising out of SLP (C) No.6737/2012]
[Civil Appeal No.6554/2015 @ SLP (C) No.8942/2012]
ANIL R. DAVE, J.
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.
4. The appeals are allowed with no order as to costs.
5. Pending application, if any, stands disposed of.
..............J. [ANIL R. DAVE]
..............J. [ADARSH KUMAR GOEL]
New Delhi;
24th August, 2015.
