Supreme Court of India
Union Of India And Another vs Babu Ram Lalla on 20 February, 1987
Equivalent citations: AIR1988SC344, (1988)IILLJ98SC, 1987SUPP(1)SCC71, AIR 1988 SUPREME COURT 344, 1988 LAB. I. C. 418, 1987 SCC (SUPP) 71, 1987 SCC (L&S) 290, (1988) 2 LABLJ 98
Bench: B.C. Ray, M.P. Thakkar
JUDGMENT
1. We agree wholly with the reasoning and conclusion of the High Court. Since the order of termination of service of the respondent was rightly held to be a nullity he was entitled to be paid salary on the footing that he had always continued in service and the void order was never in existence in the eye of law. The appeal, therefore, fails and is dismissed with no order as to costs.