State Of U.P. And Another vs Jagdish Rai
2014 Latest Caselaw 914 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 372 of 2014
 

 
Appellant :- State Of U.P. And Another
 
Respondent :- Jagdish Rai
 
Counsel for Appellant :- A.K. Roy, S.C.
 
Counsel for Respondent :- R.N. Tripathi
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Vivek Kumar Birla,J.

There is delay in filing this appeal.

We have considered the explanation given for delay and on being satisfied with the same propose to condone the delay.

Accordingly, delay in filing the appeal is condoned.

Office is to allot regular number to this appeal.

In the revised list Sri A.K. Roy, learned counsel has been heard for appellant.

No one is there for the respondents.

Submission is that irrespective of order of reinstatement,  in the facts of the case direction for back wages cannot be said to be justified in view of the various judgments given by  this Court and by the Apex Court (page 152 of the paper book.

Notices meant for respondents have already been accepted by Sri Tripathi, learned Advocate. He may file counter affidavit on or before the next date.

List this appeal in the 3rd week of May, 2014.

On the facts, this court directs that till the next date of listing appellant will not be compelled to pay any back wages pursuant to the order impugned in this appeal.

Order Date :- 15.4.2014

M.A.A.