STATE OF HARYANA Vs. KRISHAN LAL

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This is an appeal filed at the instance of the State of Haryana through its Manager, Haryana Roadways against the judgment and order dated 31st of July, 2008 passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P. No. 1921 of 2008 by which the High Court had partly allowed the appeal and the award dated 4th of June, 2005 was modified to the extent that the workman-respondent shall be entitled to re-employment from the date another workman had been taken into employment at the earliest after June 30, 1996. The High Court also directed by the impugned order that the respondent shall be entitled to 50% back wages from the date of demand notice. It was also directed that the respondent-workman shall be entitled to full back wages from the date the first person was appointed on the job of a driver or the like, as the case may be, after the date of termination of the workman, i.e. 30th of June, 1996.