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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6553 OF 2015            (Arising out of SLP(C)No.6737/2012)

   THE CHAIRMAN, GWALIOR DEVELOPMENT      AUTHORITY & ANR.      .. APPELLANT(S)  

               VS.

   SANDEEP TIWARI & ANR.                  .. RESPONDENT(S)

                                                       WITH          CIVIL APPEAL NO.6554/2015 @ SLP(C)NO.8942/2012

      J U D G M E N T

ANIL R. DAVE, J.

1. Heard the learned counsel.

2. Leave granted.

3. We see no justifiable reason warranting payment of

backwages to the respondents, who were appointed without

following any procedure of law and moreover, the High

Court  has  not  assigned  any  reason  for  which  50%

backwages have been granted to the respondents.  In the

circumstances, the directions given by the High Court

regarding payment of backwages is set aside.

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4. The appeals are allowed with no order as to costs.

5. Pending application, if any, stands disposed of.

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

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

New Delhi; 24th August, 2015.

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