NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 10869/2018

(ARISING FROM SLP(C) No(s).16641/2017)

VINOD KUMAR SINGH                                  APPELLANT(S)

                               VERSUS

THE STATE OF UTTAR PRADESH & ORS. RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave  granted.  It  is  a  case  for  compassionate

appointment. Though the learned Additional Advocate

General for the State of Uttar Pradesh has made a

formidable  submission  inviting  our  reference  to  a

decision of this Court dismissing the special leave

petition  by  order  dated  02.05.2011  passed  in  CC

Nos.6246-6247/2011,  in  the  peculiar  facts  of  this

case, we are of the view that this is eminently a fit

case for invocation of our plenary jurisdiction under

Article 142 of the Constitution of India and give a

quietus to the dispute.

2. Accordingly, the interim order dated 21.07.2017

passed by this Court for appointment on compassionate

grounds, in the peculiar facts of this case, is made

absolute and the appeal is disposed of.

3. We make it clear that this judgment is passed in

the very peculiar facts of this case and the same may

not be treated as a precedent.

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4. Pending  application(s),  if  any,  shall  stand

disposed of.  

5. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; OCTOBER 29, 2018.

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