Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 9176-9177 OF 2015
(Arising out of SLP(C)Nos.15427-15428/2013)
JAIPAL & ORS. ... APPELLANT(S)
VS.
STATE OF U.P. THR.DIST.MAG.& ANR.
... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Delay condoned.
2. Leave granted.
3. In view of the fact that Civil Appeal No. 3732 of
2013 and batch involving similar facts have been
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allowed vide order dated 9 December, 2014, we allow
these appeals and set aside the judgment and order
passed by the High Court and restore the order passed
by the Reference Court. The appellants will be
entitled to all statutory benefits.
4. No costs.
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5. It would be open to the respondents to approach
this court by way of an appropriate application, if
they are aggrieved by this order.
.................J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
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30 October, 2015.
JUDGMENT
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