Supreme Court of India
M.K.Jain (Dead)Thr. Lrs. vs The State Of Uttar Pradesh on 12 July, 2018
Author: Kurian Joseph
Bench: Sanjay Kishan Kaul, Kurian Joseph
NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8872/2011
M.K. JAIN (DEAD) THR. LRS. APPELLANT(S)
VERSUS
PRINCIPAL SECRETARY, STATE OF UTTAR PRADESH
& ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Heard learned counsel for the parties.
2. I.A. No.3 is allowed.
3. The termination of the appellant (since deceased) is under challenge.
4. It is brought to the notice of this Court that Respondent No.2/Nigam was wound up in the year 2000 and the employees of the Nigam were absorbed by the State of Uttarakhand in different departments.
5. Having regard to the charges which have been proved in the inquiry and the concurrent findings thereon, we do not find any reason to interfere with the findings.
6. We direct the State to verify as to whether the appellant-M.K. Jain (died on 07.12.2007) had been given all his dues including the subsistence allowance during the period of suspension. This exercise shall be done within three months from today. In case, it is found that any amount was due to be paid to the deceased appellant, his legal heirs Signature Not Verified Digitally signed by shall be paid the same with interest @ 18% per annum, NARENDRA PRASAD Date: 2018.07.18 17:03:38 IST Reason: within a month thereafter.
7. Subject to the above, the appeal is disposed of.
18. Pending applications, if any, shall stand disposed of.
9. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [SANJAY KISHAN KAUL] NEW DELHI;
JULY 12, 2018.
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