Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1756-1757 of 2009
(Arising out of SLP (C) Nos.18745-18746 of 2004)
State of Haryana and Ors. …Appellants
VERSUS
Ram Niwas & Ors. ...Respondents
With C.A.No.1758/2009 @ SLP©No.7269/2005
O R D E R
1. Delay condoned.
2. Leave granted.
3. In our view, these appeals are now concluded by the
decision of this Court in the case of State of Punjab
and Ors. Vs. Inder Singh and Ors. 1997 (8) SCC 372 .
4. Following the aforesaid decision i.e. State of Punjab
and Ors. Vs. Inder Singh and Ors. 1997 (8) SCC 372
of this Court, the impugned order was passed by the
High Court, in which the High Court had allowed the
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petition of the respondent by making the following
directions :-
“However, keeping in view the
order passed by the Supreme
Court in Inter Singh case (supra)
we direct that if within thirty days
from today, the respondent opts to
seek voluntary retirement from the
post of sub Inspector, then his
request be accepted and he be
retired from that post. If he fails to
give option, then the respondent
shall be deemed to have been
reverted to his parent cadre in
District Gurgaon on the post of
Head Constable. In that event, he
will be entitled to retain the
promoted post of sub Inspector
and will have to stand in queue for
being considered for promotion
from the dates his juniors in the
parent cadre were promoted and
that too after undergoing the
requisite course and passing the
prescribed examinations.”
5. In view of the aforesaid decision of this Court, which
squarely covers the present appeals, we dismiss these
appeals. There will be no order as to costs.
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…………………….J.
[Tarun Chatterjee]
New Delhi; …………………….J.
February 16, 2009 [H.L.Dattu]
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