STATE OF UTTARAKHAND AND ORS. Vs. SUMAN PAL

JUDGEMENT

(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.