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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10149 OF 2010

M/S  HARYANA SURAJ MALTINGS LTD.           Appellant(s)                                 VERSUS

NARENDER KUMAR                             Respondent(s) J U D G M E N T

KURIAN, J. 1. Heard  the  learned  counsel  appearing  for  the  parties at some length.    2. The main contention is that the High Court should  have  remanded  the  matter  to  the  Labour  Court  for  consideration afresh having rendered a finding that  the materials showed that the respondent had worked  for 240 days in a year.   

3. Though  the  above  submission  is  ex-facie  attractive, we do not think that in the facts of the  present case, the matter should be remanded to the  Labour  Court.   What  has  been  ordered  by  the  High  Court  is  only  reinstatement  with  50%  back  wages,  having found that the termination of the respondent- workman was illegal.  We find no illegality in the  approach  made  by  the  High  Court  in  the  facts  and  circumstances of the present case.    

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4.  The civil appeal is, accordingly dismissed with  no order as to costs.        

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 24, 2016.