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IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 5352    OF 2013

(Arising out of SLP(C) No.19089/2012)

STATE OF U.P. & ANR.                      Appellant(s)

                    :VERSUS:

IDRISH                                    Respondent(s)

O R D E R

Leave granted.

2. Heard  Mr.  Pramod  Swarup,  learned  senior  

counsel in support of this appeal and Ms. Rachana  

Srivastava, learned counsel for the respondent.  

3. The respondent having been discontinued from  

service  moved  the  Labour  Court  by  raising  an  

industrial dispute. The Labour Court found that the  

respondent  worked  continuously  from  5.12.1996  to  

1.12.1998 and granted an order of reinstatement with  

50%  back-wages.  The appellant challenged the award  

of the Labour Court by filing a writ petition before  

the  High  Court.  The  High  Court  left  the  award  

undisturbed  and  the  appellants  have,  therefore,  

filed this appeal by special leave.

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4. Ms. Srivastava, learned counsel appearing for  

the  respondent  submits  that  the  respondent  is  

prepared to give up the back-wages provided he is  

reinstated with  continuity of  service. Mr.  Pramod  

Swarup,  learned  senior  counsel  appearing  for  the  

appellants has no objection to this suggestion. We  

accordingly modify the orders passed by the Labour  

Court as also the High Court and direct that the  

respondent  shall  be  reinstated  in  service  with  

continuity of service though without back-wages.  

The appeal is disposed of accordingly.

.........................J (H.L. GOKHALE)

...........................J (MADAN B. LOKUR)

New Delhi; July 8, 2013.