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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 9176-9177 OF 2015 (Arising out of SLP(C)Nos.15427-15428/2013)

    JAIPAL & ORS.       ... APPELLANT(S)   

               VS.

    STATE OF U.P. THR.DIST.MAG.& ANR.  ... RESPONDENT(S)

      J U D G M E N T

ANIL R. DAVE, J.

1. Delay condoned. 2. Leave granted. 3. In view of the fact that Civil Appeal No. 3732 of  2013  and  batch  involving  similar  facts  have  been  allowed vide order dated 9th December, 2014, we allow  these appeals and set aside the judgment and order  passed by the High Court and restore the order passed  by  the  Reference  Court.   The  appellants  will  be  entitled to all statutory benefits.   4. No costs.

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5. It would be open to the respondents to approach  

this court by way of an appropriate application, if  

they are aggrieved by this order.

       .................J.

[ANIL R. DAVE]

..................J. [ADARSH KUMAR GOEL]

New Delhi; 30th October, 2015.

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