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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.747-748 OF 2017 [ARISING FROM SPECIAL LEAVE PETITION (C) NOS.2208-2209/2017]

[ARISING FROM S.L.P.(C).....CC. NOS. 1054-1055/2017]

HARIDAS      APPELLANT(S)                                 VERSUS

DIRECTOR STATE PROJECT, U.P. EDUCATION FOR ALL PROJECT (SARV SIKSHA ABHYAN), STATE PROJECT OFFICE,  LUCKNOW AND ANR RESPONDENT(S)

WITH C.A. NOS.750-751/2017 @ SLP(C) NOS.1679-1680/2017

C.A. NO.753/2017 @ SLP(C) NO.1821/2017 C.A. NOS.754-755/2017 @ SLP(C) NOS.1824-1825/2017

J U D G M E N T KURIAN, J.

Permission  to  file  special  leave  petitions  is granted in CC Nos. 1054-1055/2017. 2. Delay condoned.  Leave granted.   3. In  the nature  of order  we propose  to pass  in these matters it is not necessary to issue notice to the respondents. 4. The  appellants  claim  that  they  are  similarly situated  as  the  appellants  in  Civil  Appeal Nos.9165-9172  of  2010,  which  were  disposed  of  by judgment dated 09.09.2015.  This Court has taken the

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view  that  the  State  Government  was  to  absorb  the employees of the Cement Corporation.  However, having regard to the long break in between, the Court held that the backwages would be limited to 40%.  It is the  case  of  the  appellants  that  they  are  also similarly  situated  as  the  appellants  in  the  Civil Appeal referred to above. 5. It appears that the High Court did not have the benefit  of  perusal  of  this  judgment.   Though, ordinarily the matters should have been remanded to the High Court, having regard to the fact that the appellants have been out of service for quite a long time  and  the  similarly  situated  employees  have allegedly been taken back, we are of the view that these appeals can be disposed of with a direction to the  respondents  to  consider  the  cases  of  the appellants  also  in  the  light  of  the  judgment  in Civil Appeal Nos.9165-9172 of 2010 and in case the appellants herein are also similarly situated as the appellants therein, similar treatment shall be given to  the  appellants  herein  as  well.   We  order accordingly. 6. The  needful  be  done  within  a  period  of  three months from the date of production of a copy of this judgment  along with  the copy  of the  civil appeals referred to above. 7. We  make  it  clear  that  the  impugned  judgments shall  not  stand  in  the  way  of  the  respondents considering the case of the appellants in the light of the judgment of this Court, referred to above, and taking appropriate action within the time stipulated above.  We further make it clear that we have not expressed anything on the merits of the case.

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8. Pending  application(s),  if  any,  shall  stand disposed of. 9. There shall be no orders as to costs.

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

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

NEW DELHI; JANUARY 20, 2017.

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