Full Judgment Text
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PETITIONER:
NARENDRA NATH SINHA
Vs.
RESPONDENT:
STATE OF U.P. & ORS.
DATE OF JUDGMENT05/12/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
FAIZAN UDDIN (J)
KIRPAL B.N. (J)
CITATION:
1996 SCC (1) 523 1995 SCALE (7)252
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
It is not necessary to go into the controversy raised
in this appeal since the contesting respondents have already
retired by attaining superannuation. This Court while
granting leave and admitting the appeal stated thus:
"Status quo pending disposal of the
appeal as of today in the matter of
reversion as a consequence of the
judgment of the High Court. Future
Promotions will be subject to the result
of the appeal."
In the judgment of the High Court in first part in
paragraph 46. it was stated thus:
"We would further like to clarify that
any order that may be passed in these
writ petitions should not effect any
confirmation or substantive Promotion
made Prior to the filing of the writ
petitions."
In the ultimate paragraph of the judgment a contrary
opinion was expressed stating that any action taken Prior to
November 29, 1979 was illegal.
It is stated by the appellant that on his Promotion as
Executive Engineer on July 12, 1979 though initially on ad
hoc basis, he was confirmed and regularised as an Executive
Engneer on June 30, 1980. The writ petition came No.2447 of
1980 came to be filed by V.N. Mittal on September 29, 1980.
In view of the above facts and in view of the directions
issued by this Court the consequence would be that the
status quo which the appellant had Prior to the order passed
by this Court, would continue. The rights accrued to the
appellant Prior to the date of the filing of the writ
petition would continue to be available to him, since his
Promotion and confirmation as such was not quashed.
The Government, therefore, would work out the rights of
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the appellant accordingly.
The appeal is accordingly disposed of. No costs.