Supreme Court - Daily Orders
State Of Mp vs Hazari Lal on 3 July, 2015
Bench: Anil R. Dave, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4931 OF 2015
(Arising out of SLP(C)NO.39441 OF 2013)
STATE OF M.P. & ORS. ... APPELLANT(S)
VS.
HAZARI LAL ... RESPONDENT(S)
O R D E R
Leave granted.
Heard the learned counsel.
Looking at the fact that the Respondent-Constable's behavior was quite indisciplined and in view of the fact that during the period of his suspension also he did not comply with the conditions of service by remaining absent at the headquarter, we are of the view that the respondent should not be awarded any backwages. We, therefore, direct that the respondent be reinstated but without backwages.
The impugned judgment is modified accordingly. The appeal is disposed of as allowed with no order as to costs.
..............J. [ANIL R. DAVE] Signature Not Verified Digitally signed by Sarita Purohit ..............J. Date: 2015.07.07 14:38:48 IST Reason: [V. GOPALA GOWDA] New Delhi;
3rd July, 2015.
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ITEM NO.3 COURT NO.3 SECTION IVA
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).39441/2013 (Arising out of impugned final judgment and order dated 18/12/2012 in WA No.723/2012 passed by the High Court Of M.P. At Gwalior) STATE OF MP AND ORS Petitioner(s) VERSUS HAZARI LAL Respondent(s) (With appln.(s) for exemption from filing O.T. and interim relief and office report) Date : 03/07/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE V. GOPALA GOWDA For Petitioner(s) Mr. Mishra Saurabh,Adv.
Ms. Vanshaja Shukla,Adv.
For Respondent(s) Mr. Varinder Kumar Sharma,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of as allowed with no order as to costs in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) 2