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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2699     OF 2013 (@ SPECIAL LEAVE PETITION(CIVIL) NO.31854 OF 2010)

SARDARI LAL       ... APPELLANT(S)

VERSUS

CHAIRMAN, MANGAING COMMITTEE, MEHAR CHAND POLYTECHNIC & ORS.     ... RESPONDENT(S)

O R D E R

1. Leave granted.

2. This  appeal  is  directed  against  the  Judgment  and  Order  

passed by the High Court of Punjab and Haryana at Chandigarh in  

L.P.A.No.1208 of 2009 (O & M), dated 25.05.2010.

3. The High Court, while allowing the appeal filed by the  

appellant  herein,  instead  of  re-instating  the  services  of  the  

appellant, has granted a lump-sum amount of Rs.3.00/- lakh. It is  

the correctness or otherwise of the impugned judgment and order of  

the High Court which is called in question by the appellant in this  

appeal.

-2/-

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4. The appellant contends that he was left with another 23  

years' of service and, therefore, the High Court was not justified  

in  directing  the  respondents  herein  to  pay  only  an  amount  of  

Rs.3.00/- lakh.

5. Keeping in view the peculiar facts and circumstances of  

the case, we are of the opinion that the appellant should be paid an  

amount of Rs.7.50/- lakh without any interest whatsoever. Therefore,  

we direct the respondents to pay an amount of Rs.7.50/- lakh within  

four weeks' time from today.  If such amount is not paid within the  

time granted by this Court, the respondents would be liable for  

contempt of this Court.

The Civil Appeal is disposed of accordingly. No order as  

to costs.

...................J. (H.L. DATTU)

...................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; MARCH 22, 2013.