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IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 4103    OF 2013

(Arising out of SLP(C) No.10281/2010)

AWADHESH KUMAR SHARMA                      Appellant(s)

                    :VERSUS:

U.P.S.R.T.C. & ORS.                         Respondent(s)

O R D E R

Leave granted.

Learned counsel appearing for the appellant  

submits that in the area in which the appellant was  

working  as  a  Conductor,  the  passengers  were  

habituated not to pay for the bus tickets and many  

of them were criminals.  Under these circumstances,  

the  incident  of  carrying  25  passengers  without  

ticket  was  reported  against  the  appellant.  The  

Labour  Court,  therefore,  had  interfered  with  the  

order of  termination and  granted reinstatement  in  

service  with  50%  back-wages.  That  order  of  the  

Labour Court has been set aside by the High Court.

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We  have  heard  the  learned  counsel  for  the  

parties. Learned counsel for the appellant submits  

that  the  appellant  is  keen  that  he  should  be  

reinstated and he is ready to forgo the back-wages.  

Mr. Misra, counsel for the respondents leaves it to  

the Court to pass appropriate order.  Accordingly,  

we allow this appeal to this limited extent, set  

aside the order passed by the High Court and restore  

the order passed by the Labour Court to the extent  

that  the  appellant  will  be  reinstated  with  

continuity  of  service,  though  without  back-wages.  

He will, however, be entitled to wages as and when  

he  joins  duty.  The  respondents  will  allow  the  

appellant  to  join   duty  within  four  weeks  from  

today.

The appeal is disposed of accordingly.  

.........................J (H.L. GOKHALE)

.........................J (RANJAN GOGOI)

New Delhi; April 22, 2013.