AYODHYA FAIZABAD DEVELOPMENT AUTHORITY Vs. BRIJ RAJ MAURYA

JUDGEMENT

(1.) Leave granted.

(2.) We are not inclined to interfere with the impugned order passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow by which the award passed by the Labour Court was affirmed with 25% of back wages. Considering the facts and circumstances of these cases, we are of the view that 25% of back wages shall not be allowed to be paid to the respondent. We order accordingly. With this modification, the order of the High Court is affirmed. The appeals are accordingly disposed of. There shall be no order as to costs.