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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5393 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 8836 OF 2015 ] DIVISIONAL MANAGER AND ORS.                  Appellant(s)

                               VERSUS VINAYAK CHINTAMAN GAWANDE AND ORS.           Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.  2. The appellants are aggrieved by the award passed by  the  Labour  Court,  Chandrapur,  Maharashtra  dated 23.09.2005,  whereby  the  respondents  have  been directed to be reinstated with back wages.  The award was set aside by the Industrial Court at Chandrapur, Maharashtra.  The High Court upheld the award.   3. When the matter came up before this Court, the following order was passed on 30.03.2015 :-

"Issue notice limited to the question of

back  wages  for  the  period  between  30th

June, 2000 till the date of reinstatement.

The petitioners are directed to regularise

the service of the respondents with effect

from 30th June, 2000.   

Until further orders, there shall be

stay of back wages."

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4. Thus, the only dispute is on back wages.  It is fairly agreed by the learned counsel on both sides that there is no adjudication on this aspect before the Labour Court in the order dated 23.09.2005.   5. Hence, restricting the adjudication to the claim of  back  wages,  we  remit  the  matter  to  the  Labour Court, Chandrapur, Maharashtra.   6. The parties shall appear before the Labour Court on 08.08.2016.  The Labour Court shall adjudicate on this  aspect  of  back  wages  expeditiously  and preferably within six months thereafter.   7. Till  the  matter  is  disposed  of  by  the  Labour Court, the interim order passed by this Court on stay of back wages shall continue.   8. With the above observations and directions, this appeal is disposed of.   

No costs.        .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; JUNE 29, 2016.