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

CIVIL APPEAL  NO(S).  10647 OF 2010 STATE OF UTTARAKHAND    Appellant(s)

                               VERSUS MAHENDRA SINGH & ORS.                        Respondent(s)

CIVIL APPEAL NO. 10648 OF 2010

J U D G M E N T

KURIAN, J.

1. In the peculiar facts of these cases where an employee has been continuing in service for the last more than 20 years, we are not inclined to interfere with the impugned order passed by the High Court.   

2. The  civil  appeals  are,  accordingly,  dismissed, however, leaving the question of law open.   

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

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

New Delhi; August 09, 2017.

ITEM NO.105               COURT NO.6               SECTION X                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).  10647/2010 STATE OF UTTARAKHAND      Appellant(s)                                 VERSUS MAHENDRA SINGH . & ORS.                            Respondent(s) (EXEMPTION FROM FILING O.T.) WITH C.A. No. 10648/2010 (X) Date : 09-08-2017 These appeals were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI Counsel for the  parties Mr. Bhuvneshwari Pathak, Adv.  

Ms. Shilpi Satyapriya Satyam, Adv. Mr. Rahul Kaushik, AOR Mr. Prateek Rusia, Adv.  Ms. Savita Devi, Adv.  Ms. Sakshi Kakkar, AOR Mr. Anuvrat Sharma, AOR

                                       Mohd. Irshad Hanif, AOR                                          Mr. Radha Shyam Jena, AOR                      

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

The  civil  appeals  are  dismissed  in  terms  of  the  signed non-reportable Judgment.

Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (SUMAN JAIN)   COURT MASTER     COURT MASTER

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