Allahabad High Court
State Of U.P.Throu.Secy.Secretariat ... vs Bhanu Pratap Verma And Another on 13 December, 2019
Bench: Pankaj Kumar Jaiswal, Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- SPECIAL APPEAL DEFECTIVE No. - 169 of 2019 Appellant :- State Of U.P.Throu.Secy.Secretariat Deptt.Lko.And Ors. Respondent :- Bhanu Pratap Verma And Another Counsel for Appellant :- C.S.C. Counsel for Respondent :- Amit Rajan Mishra Hon'ble Pankaj Kumar Jaiswal,J.
Hon'ble Alok Mathur,J.
Heard Mr. Anand Singh, learned Standing Counsel for the appellant-State, Mr. Amit Ranjan Mishra, learned counsel for the respondent.
Learned counsel for the appellant has submitted that in five writ petitions an order was passed on 24.01.2019in Writ petition No. 331 (SS) of 1996, against which Special Appeal No. 194 of 2019 (State of U.P. and others Vs. Bhaskar Pandey) was filed, by which the Division Bench of this Court upheld the order of the Writ Court and dismissed the appeal.
The State has challenge the aforesaid order by filing Special Leave to Appeal Nos. 17925-17928 of 2019 on 09.08.2019, the aforesaid Special Leave to Appeal has been disposed of by following directions:-
"Since the respondents are out of Job from 1995 onwards, in our considered opinion, interest of justice would be met if the respondents are not provided continuity of service as well as back wages from the date of order of Single Bench. Ordered accordingly. With this modification, the impugned judgments are upheld. The Special Leave petitions stand disposed of.
Pending application(s), if any, stand disposed of according.
Thereafter the State Government in compliance of the order passed by the Writ Court passed an order on 17.09.2019 (annexure No.8 to the writ petition). Considering the aforesaid we disposed of this Special Appeal in terms of the order passed by the Division Bench dated 23.05.2019 as well as order dated 09.08.2019 of Apex Court and directed that respondent-writ petitioner had already been granted the benefit by order dated 17.09.2019 issued by the Additional Director Grade-II.
Accordingly, the present special appeal also disposed of in terms of the order 09.08.2019 passed by the Apex Court.
Order Date :- 13.12.2019 A.K. Singh (Alok Mathur, J.) (Pankaj Kumar Jaiswal, J.)