RAGHVIR SYNTHETICS PVT LTD Vs. RAJBALI SUKHDEV (D)

JUDGEMENT

(1.) This appeal is filed against order dated 30 th July, 1998 passed by the learned Single Judge of the High Court of Gujarat at Ahmedabad in Special Civil Application No.2834/1994.

(2.) Having regard to the facts and circumstances of the case, we are not inclined to interfere with the impugned order passed by the High Court. The appeal is, accordingly dismissed.

(3.) However, the appellant in terms of the impugned order shall pay 50% of the back wages to the wife of the deceased respondent who is reported to have died pending appeal after proper verification. Let this be done within three months from today.