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Judgment
4 paragraphs · 123 words
1.
Delay condoned.
Leave granted.
2.
This appeal is directed against the judgment and final order dt. 24.04.2007 passed by the High Court of Punjab and Haryana at Chandiagrh in C.W.P. No. 16957 of 2006 by which the High Court has affirmed the award passed by the Labour Court with 50% back wages to be paid to the respondent.
3.
Considering the facts and circumstances of the case, we are of the view that the order regarding payment of 50% back wages be modified by 25% of back wages to be paid to the respondent. We order accordingly. With this modification, the order of the High Court is affirmed. The appeal is disposed of accordingly. There shall be no order as to costs.