IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2506  OF 2011 (ARISING OUT OF SPECIAL LEAVE PETITION(C)NO.173 OF 2008)

NTPC LIMITED ... APPELLANT

VERSUS

J.P. SINGH ... RESPONDENT

O R D E R Leave granted.

This  appeal is  directed against  the judgment  and order  

dated 20.09.2007 in Letters Patent Appeal No.511 of 2003 passed  by  

the High Court of Judicature at Jabalpur (Madhya Pradesh).   

We have heard learned counsel for the parties.

We agree with the findings of the Division Bench of the  

High Court. However, in the facts and circumstances of this case,  

the  respondent  shall  be  treated  as  a  regular  employee  of  the  

appellant company – NTPC Limited from the date of his reinstatement  

i.e. from 08.09.2003.  The arrears and the other benefits due to the  

respondent  be  given  to  him  within  four  weeks  from  the  date  of  

communication of this order.

With these observations, the Civil Appeal is disposed of,  

leaving the parties to bear their own cost.   

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

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

NEW DELHI; 15TH MARCH, 2011