Supreme Court of India
Rajpal vs State Of Haryana & Ors on 20 November, 1995
Equivalent citations: 1996 SCC (7) 381, JT 1995 (8) 450, AIRONLINE 1995 SC 107, 1996 (7) SCC 166, 1996 SCC (L&S) 600, (1996) 1 SCJ 183, 1996 ALL CJ 1.2, (1996) 1 UPLBEC 804, (1996) 1 SERV LR 32, 1996 (7) SCC 381, (1996) 2 SCT 225, (1995) 8 JT 450, (1996) 33 ATC 292, (1995) 8 JT 507(2) (SC)
Author: K. Ramaswamy
Bench: K. Ramaswamy, B.L Hansaria
PETITIONER: RAJPAL Vs. RESPONDENT: STATE OF HARYANA & ORS. DATE OF JUDGMENT20/11/1995 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J) CITATION: 1996 SCC (7) 381 JT 1995 (8) 450 1995 SCALE (6)696 ACT: HEADNOTE: JUDGMENT:
O R D E R Delay condoned.
Leave granted.
In view of the order passed by this Court in S.L.P.(C) Nos.3099-3100/85 & batch, the persons similarly situated were admittedly taken into service and their services have been regularised. Under these circumstances, since the appellant, who is the same position, we think, on this special circumstance, he is also entitled to the same relief.
The appeal is accordingly allowed. But the appellant would not be entitled to the back-wages; he would, however, get all other consequential benefits. The respondents are directed to take the appellant into service within a period of four weeks from the date of the receipt of this order.