IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3330 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.4147 OF 2008)

ANAND KUMAR JAIN                                  APPELLANT  

                VERSUS

STATE OF U.P. & ORS.                              RESPONDENTS

O R D E R

Leave granted. We have heard learned counsel for the parties.

In this matter, the appellant has not been paid salary  

from 13.06.1990 to 27.09.1995. On consideration of the totality of  

the facts and circumstances of this case, we deem it appropriate to  

direct the respondent-U.P.State Transport Corporation to pay 30% of  

the salary to the appellant for the aforementioned period.  Let that  

amount be paid within six weeks from today.

With these observations, the appeal is disposed of with no  

order as to cost.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 18TH APRIL, 2011