Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6008 OF 2015
(Arising out of SLP(C)NO.11711 of 2013)
STATE OF U.P. ... APPELLANT(S)
VS.
DEEP NARAIN MISRA & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. Upon hearing the learned counsel for the parties, the
impugned judgment is modified to the effect that as a
special case, Respondent No.1 shall be given fresh
st
appointment before 1 September, 2015, but without
JUDGMENT
backwages and seniority.
3. It has been observed in the impugned judgment that
the appellant-State shall not make any appointment in
future without prior police verification.
4. It appears that it would be very impracticable, as
stated by the learned counsel for the appellant that the
police verification takes lot of time and if the person is
not appointed till the verification is done by the police,
it would not be in the interest of the State.
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5. In the circumstances, the observation with regard to
appointment only after police verification is set aside but
the appointments made, shall be subject to police
verification.
6. The appeal is allowed with no order as to costs.
7. It is made clear that this order, so far as it
pertains to appointment of Respondent No.1 is concerned,
shall not be treated as a precedent.
..............J.
[ANIL R. DAVE]
..............J.
[KURIAN JOSEPH]
New Delhi;
th
7 August, 2015.
JUDGMENT
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