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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

      CIVIL APPEAL NOS. 8300-8301 OF 2010

   NANURAM MOHANLAL VARMA         ...  APPELLANT (S)  

                 VS.

        DIVISIONAL CONTROLLER    ...  RESPONDENT(S)                                                                   

              JUDGMENT

Anil R.Dave, J.

1. Heard the learned counsel for the parties.

2. Looking at the peculiar facts of the case, we direct  

that 50% of the principal amount paid to the appellant by  

way  of  back  wages  shall  be  returned  to  the  respondent-

employer within four weeks from today.   

3. It is clarified that no interest on the amount paid  

shall be returned. If the amount is not repaid as directed  

hereinabove, the amount shall be returned with 6% interest  

p.a. thereon from the date the amount was paid.

4. The appeals are disposed of as allowed to the above  

extent with no order as to costs.

      ..............J. [ANIL R. DAVE ]

..................J. [ADARSH KUMAR GOEL]

New Delhi; 10th December, 2015.

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ITEM NO.110               COURT NO.2               SECTION XV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Civil Appeal  No(s).  8300-8301/2010 NANURAM MOHANLAL VARMA                             Appellant(s)                                 VERSUS DIVISIONAL CONTROLLER                              Respondent(s)

Date : 10/12/2015 These appeals were called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ANIL R. DAVE          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

For Appellant(s) Mr. Devansh Mohta,Adv. Mr. A.P. Mayee,Adv. Mr. Charudatta Mahindrakar,Adv. Mr. A.Selvin Raja,Adv. For Mr. Sanjay Kumar Visen,Adv.

                     For Respondent(s) Mr. R.S. Hegde,Adv.

Mr. Rajendra Kaushik,Adv. For Mr. Rajeev Singh,Adv.

                               UPON hearing the counsel the Court made the following                              O R D E R

The appeals are disposed of as allowed in terms of the  non-reportable judgment.

(Anita Malhotra)          (Sneh Bala Mehra)      Court Master         Assistant Registrar

(Non-reportable judgment is placed on the file.)