SURYAKANT SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) IT is common ground that the issue raised in these appeals has already been answered in favour of the appellants in terms of the order of the Apex Court in S.L.P. (C) No.18125 -18126 of 2012. In several other matters, this Court has already allowed the petitions giving benefit to the concerned petitioners.

(2.) AS a result, we have no hesitation in allowing these appeals and direct 50% back wages to be paid to the appellants from the date of their compulsory retirement till the order passed by the learned Single Judge and thereafter full wages till their reinstatements or attaining the age of superannuation, as the case may be.

(3.) THIS relief is granted on condition that the appellants shall file affidavit along with undertaking stating that they remained unemployed after compulsory retirement till date and, in case, affidavit is found incorrect, the respondents will be entitled to recover the entire amount of back wages from the appellants. Filing of this affidavit within four weeks is condition precedent.