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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

appointment  before  1st September,  2015,  but  without

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; 7th August, 2015.