Supreme Court - Daily Orders
Engineer In Chief,Lok Nirman ... vs Raj Dularey Dubey on 19 January, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.45 COURT NO.4 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). 36919/2013
(Arising out of impugned final judgment and order dated 18/04/2013
in WP No. 361/2011(S/B) passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
ENGINEER IN CHIEF,LOK NIRMAN VIBHAG&ORS. Petitioner(s)
VERSUS
RAJ DULAREY DUBEY Respondent(s)
(With interim relief and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. C. D. Singh,Adv.
Mr. Sudeep Kumar, Adv.
For Respondent(s)
Mr. K. Parameshwaran, Adv.
Mr. Lagnesh Mishra, Adv.
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard the parties, we are not inclined to interfere with the impugned order. The special leave petition is dismissed. However, petitioners are directed to pay the respondent consequential benefit including arrears of salary, post retirement benefits including pension with statutory interest to which the respondent is entitled Signature Not Verified pursuant to the High Court’s order within two months.
Digitally signed by Neeta Sapra Date: 2015.01.21 17:35:28 IST Reason: (Neeta) (Asha Kiran Bhardwaj)
Sr. P.A. COURT MASTER