Full Judgment Text
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
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>NDRA PRASAD<br>2018.07.18<br>:38 IST<br>on: | Heard learned counsel for the parties. | |
| 2. I.A. No.3 is allowed. | ||
| 3. The termination of the appellant (since deceased)<br>is under challenge. | ||
| 4. It is brought to the notice of this Court that<br>Respondent No.2/Nigam was wound up in the year 2000<br>and the employees of the Nigam were absorbed by the<br>State of Uttarakhand in different departments. | ||
| 5. Having regard to the charges which have been<br>proved in the inquiry and the concurrent findings<br>thereon, we do not find any reason to interfere with<br>the findings. | ||
| 6. We direct the State to verify as to whether the<br>appellant-M.K. Jain (died on 07.12.2007) had been<br>given all his dues including the subsistence<br>allowance during the period of suspension. This<br>exercise shall be done within three months from<br>today. In case, it is found that any amount was due<br>to be paid to the deceased appellant, his legal heirs<br>shall be paid the same with interest @ 18% per annum,<br>within a month thereafter. | ||
| 7. Subject to the above, the appeal is disposed of. |
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| 8. Pending applications, if any, shall stand<br>disposed of. | |
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| 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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