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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO. 15444 OF 2017

(Arising out of S.L.P.(Civil) No. 19403 of 2017)

UNION OF INDIA & ORS.      ...  APPELLANT (S)

VERSUS

SHIBA PRASAD MITRA                    ... RESPONDENT (S)

J U D G M E N T

KURIAN, J.:

  Leave granted.  

2. Appellants  are  before  this  Court  aggrieved  by  the

impugned Judgment dated 10.08.2016 by the High Court.

The High Court upheld the order passed by the Central

Administrative  Tribunal,  Calcutta  to  reinstate  the

respondent in service with back wages from the date of

termination. In the nature of the order we propose to pass,

it is not necessary to go into the factual matrix.

3. Thanks  to  the  gracious  cooperation  extended  by  the

learned Solicitor General and also by the learned Counsel

appearing  for  the  respondent,  we  are  in  a  position  to

dispose of this appeal without going into the merits of the

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matter.

4. Though  several  contentions  have  been  taken  by  the

parties,  as  agreed,  the  respondent  shall  be  deemed  to

have been reinstated as per the impugned order, but shall

be deemed to have compulsorily retired from service as

on today. All the consequential benefits arising out of such

reinstatement  and  compulsory  retirement  shall  be

disbursed  to  the  respondent  within  a  period  of  three

months from today.

5. With the above observations and directions, this appeal is

disposed of.

.......................J.         (KURIAN JOSEPH)

.……………………J.                     (R. BANUMATHI)

New Delhi; September 22, 2017.  

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ITEM NO.55               COURT NO.5               SECTION XVI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  19403/2017 (Arising out of impugned final judgment and order dated  10-08-2016 in WPCT No. 179/2016 passed by the High Court At Calcutta) UNION OF INDIA  & ORS.                             Petitioner(s)                                 VERSUS SHIBA PRASAD MITRA                                 Respondent(s) Date : 22-09-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Ranjit Kumar, Solicitor General

Mr. Aman Sinha, Sr. Adv.  Mr. R. Balasubramaniam, Adv.  Mr. S. S. Ray, Adv.  Ms. Aarti Sharma, Adv.  Mr. Akshay Amritanshu, Adv.   

                   Mr. Mukesh Kumar Maroria, AOR                     For Respondent(s) Mr. Bhupesh Ranjan Das, Adv.  

Mr. Kaushik Krishna Ghosh, Adv.  Mr. M. K. Ghosh, Adv.  Ms. Tina Garg, Adv.  Mr. Rohit Dutta, Adv.  

                   Mr. B. Ramana Murthy, AOR                         UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  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)