NATIONAL INSURANCE CO LTD Vs. T MAHENDRAN

JUDGEMENT

(1.) Leave granted. By consent, the matter is taken up for final hearing. Heard learned counsel on both sides.

(2.) In this case, vide order dated 8-2-2008, passed by the High Court of Karnataka in Criminal Appeal No. 1551 of 2001, the order of conviction passed by the CBI Court on 27-10-2001, stood set aside. Consequent upon the said judgment dated 8-2-2008, the respondent herein, who was an employee of National Insurance Company Ltd., sought reinstatement with back wages, which stands allowed by reason of the impugned order passed by the Division Bench of the Karnataka High Court on 19-2-2009 in Writ Appeal No. 1904 of 2008.

(3.) As a result of the impugned order, the respondent herein has made a claim on National Insurance Company Ltd. towards back wages and other benefits (including promotion) for an approximate amount of rupees seventeen lakhs. Unfortunately, in the present case, the High Court has not given detailed reasons for awarding back wages and other benefits. It may be incidentally mentioned that the management had passed an order of dismissal on 13-9-2002. However, the management has reinstated the respondent on 19-12-2008.