AIR 1998 SUPREME COURT 2819 ::1998 AIR SCW 1424 ::1998 LAB. I. C. 1400 ::1998 (1) UJ (SC) 315 ::1997 (2) CurLR 845 ::(1997) 77 FacLR 410 ::1998 SCC (L&S) 1587 ::1997 (11) SCC 13 ::(1998) 1 LabLJ 63 ::(1997) 5 Scale 697 ::(1999) 1 ServLJ 110 ::(1998) 1 Lab LN 405 ::1997 (4) SCT 355 ::1997 (5) ServLR 400 ::(1997) 3 UPLBEC 1713 ::1997 (8) Supreme 148 ::(1997) 7 JT 650 (SC)

Supreme Court Of India

Hon'ble Judge(s): K. Venkataswami, V. N. Khare , JJ

Constitution of India , Art.16, Art.39(d)— Bakwages - Petitioner appointed as Studio Artist working as Lecturer - Held entitled to pay-scale of Lecturer in commercial arts - Relief of backwages - Limiting it to one year by reference to S. 21 of Administrative Tribunals Act - Not proper - Number of representations made by petitioner will not entitle him backwages for entire period - Backwages for three years granted. Administrative Tribunals Act (13 of 1985) , S.21— (Para 2)