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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4484 OF 2009

KAMALJIT KAUR                                Appellant(s)                                 VERSUS

THE STATE OF PUNJAB & ORS.                   Respondent(s) WITH

CIVIL APPEAL NO. 4485 OF 2009

J U D G M E N T KURIAN, J. CIVIL APPEAL NO. 4484 OF 2009 1. The  learned  counsel  appearing  on  both  sides submit that the matter pertains to appointment of an Anganwadi  worker  and  essentially  it  is  a  dispute between the daughter and the daughter-in-law. 2. The  daughter-in-law,  after  the  interim  orders passed  by  this  Court,  has  rejoined  and  has  been working, in any case, for the last 10 years.  She has past service also. 3. Having regard to the factual matrix as above, we do not think that the merits of the matter need to be considered and it is a case where this Court should invoke  its  jurisdiction  under  Article  142  of  the Constitution of India for striking equity and doing complete justice.

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4. Therefore,  invoking  our  jurisdiction  under Article 142 of the Constitution of India, we dispose of this appeal with a direction to the appellant to pay an amount of Rs. 1,00,000/- (Rupees One Lakh) to Respondent No. 4.  The amount shall be paid by way of a Demand Draft drawn in the name of Respondent No.4 within a period of three months from today.  We make it clear that this is in full and final settlement of all the claims of Respondent No. 4.  Needless also to say  that  the  appellant  shall  be  treated  to  be  in service for all purposes. 5. The  impugned  Judgment  of  the  High  Court  is modified to the above extent. CIVIL APPEAL NO. 4485 OF 2009   1. In view of the Judgment passed in Civil Appeal No. 4484 of 2009 above, no separate orders need be passed in this case.   2.  The appeal is, accordingly, disposed of.              

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

.......................J.               [ R. BANUMATHI ]  

New Delhi; July 11, 2017.

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ITEM NO.102               COURT NO.6               SECTION IV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Civil Appeal  No(s).  4484/2009 KAMALJIT KAUR                                      Appellant(s)                                 VERSUS THE STATE OF PUNJAB & ORS.                         Respondent(s) WITH C.A. No. 4485/2009  Date : 11-07-2017 These appeals were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s)                       Tushar Bakshi, AOR                     For Respondent(s) Mr. Tarun Gupta, Adv.

Ms. S. Janani, AOR Ms. Anusha Nagarajan, Adv.  Ms. Ranjeeta Rohtagi, Adv.   

UPON hearing the counsel the Court made the following                              O R D E R

The  appeals  are  disposed  of  in  terms  of  the  signed non-reportable Judgment

Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)