Allahabad High Court
U.P. State Road Transport Corporation vs Narain Das Gupta on 4 August, 2010
Bench: Ferdino Inacio Rebello, Amreshwar Pratap Sahi
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 500 of 2003 Petitioner :- U.P. State Road Transport Corporation Respondent :- Narain Das Gupta Petitioner Counsel :- Samir Sharma Respondent Counsel :- R.S. Chauhan Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
Learned counsel appearing on behalf of the appellants draws our attention to a Division Bench judgment of this Court in Special Appeal No. 1237 of 2003 (Managing Director & Ors. Vs. Gopal Ji Mishra & Anr.) decided on 03.04.2007. By the said judgment, the Division Bench upheld the order of the learned Single Judge that those who have retired are entitled to the retiral benefits.
Considering the above, the impugned order of the learned Single Judge is affirmed.
The appeal stands dismissed.
(A.P. Sahi, J.) (F.I. Rebello, C.J.) Order Date :- 4.8.2010 AHA C.M. Delay Condonation Application No. 165231 of 2003 Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
Grounds taken in the affidavit filed in support of the delay condonation application are sufficient.
Accordingly, delay in filing the appeal is condoned.
Application stands allowed.
(A.P. Sahi, J.) (F.I. Rebello, C.J.) Order Date :- 4.8.2010 AHA