Allahabad High Court
State Of U.P. And Ors vs Mahadeo Prasad And Others on 6 January, 2010
Author: Sunil Ambwani
Bench: Sunil Ambwani
Court No. - 4 Case :- SERVICE BENCH No. - 2642 of 1988 Petitioner :- State Of U.P. And Ors Respondent :- Mahadeo Prasad And Others Petitioner Counsel :- C.S.C. Respondent Counsel :- P.N. Bajpai,R.K. Yadav Hon'ble Sunil Ambwani,J.
Hon'ble Dr. Satish Chandra,J.
Heard learned Standing Counsel for State.
The State has preferred this writ petition against the judgment dated 27.10.1986 of the U.P. Public Service Tribunal allowing the Claim Petition and quashing the reversion order dated 17.4.1978 as well as entire departmental proceedings starting with the suspension order dated 19.4.1978 and culminating in the punishment order. The Tribunal has also awarded all the consequential and other benefits to the petitioner as if the impugned reversion and subsequent departmental proceedings do not take place at all. The order was not stayed by this Court.
The petitioner was appointed on 30.12.1957. By now he would be 72 year's old. No one appears for him in the revised call.
We have gone thorough the order of the Tribunal and do not find any legal error in it. The Tribunal has found that no notice was issued to the petitioner before reversion and again at the time of ordering that no pay and allowance will be payable to him for the period under suspension.
No interference is required to be made with the impugned judgment, at such a long distance of time.
The writ petition is dismissed.
Order Date :- 6.1.2010 RKP