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NON-REPORTABLE IN THE SUPREME COURT OF INDIA

                   CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5 OF 2016           (Arising out of SLP(C)No.34192 of 2014)

    STATE OF UTTARAKHAND & ORS.    ... APPELLANT(S)                  VS.

         SUMAN PAL                        ... RESPONDENT(S)

   J U D G M E N T

ANIL R.  DAVE, J.

1. Leave granted.

2. Heard the learned counsel and perused the record.

3. Upon  perusal  of  the  record,  we  find  that  

reinstatement  with  50%  backwages  would  not  be  just.  

Therefore, we modify the impugned judgment to the effect  

that a lump-sum amount of Rs.2 lakhs (Rupees two lakhs  

only) be paid to the respondent, a daily wager, as he was  

not regularly appointed and he was relieved before several  

years.

4. The afore-stated amount of Rs.2 lakhs shall be paid  

within three months from today and the respondent shall not  

have any further right.

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4. The impugned order is set aside and the appeal is  

disposed of as partly allowed.  Pending application, if  

any, stands disposed of.

       ..............J.

[ANIL R. DAVE]

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

New Delhi; 4th January, 2016.