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Arun Kumar Singh Tomar vs U.P. Forest Corporation And Ors. ... on 24 July, 2018

Bench: S.A. Bobde, L. Nageswara Rao

                                                       1

     ITEM NO.22                               COURT NO.6                 SECTION XI

                                  S U P R E M E C O U R T O F        I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                    No(s). 7750/2016

     (Arising out of impugned final judgment and order dated 08-01-2016
     in SB No. 1594/2003 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     ARUN KUMAR SINGH TOMAR                                               Petitioner(s)

                                                     VERSUS

     U.P. FOREST CORPORATION AND ORS.                                     Respondent(s)

     IA 72497/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS
     IA 72498/2018-EXEMPTION FROM FILING O.T.

     Date : 24-07-2018 This matter was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE S.A. BOBDE
                            HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)                 Mr.   Kamini Jaiswal, AOR
                                       Ms.   Rani Mishra,Adv.
                                       Ms.   Shruti Dutt,Adv.
                                       Mr.   Saurabh Srivastava,Adv.

     For Respondent(s)                 Mr. Devesh Singh,Adv.
                                       Mr. V. Sushant Gupta,Adv.
                                       Mr. Mushtaq Ahmad, AOR

                                       Ms.   Pallavi Pratap,Adv.
                                       Mr.   Rahul Arya,Adv.
                                       Mr.   sumit Saurav,Adv.
                                       Mr.   Syed Mehdi Imam, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R

We see no reason to interfere with the impugned judgment and order of the High Court.

The special leave petition is dismissed.

However, in view of the admitted fact that the petitioner has 17:23:54 IST Reason:

worked in the post of Divisional Sales Manager from 22/08/2003 till 28/12/2017, we consider it appropriate to direct the respondent  2 that the gratuity and unpaid salary, if any, shall be paid at the scale in the sum due to Divisional Sales Manager to which Divisional Sales Manager would be entitled for the aforesaid period, holding the said post.

Pending application(s), if any, shall stand disposed of.

(OM PARKASH SHARMA)                              (INDU KUMARI POKHRIYAL)
    AR CUM PS                                     ASSISTANT REGISTRAR