- (1.) Leave granted.
(2.) Uttar Pradesh Power Corp. Ltd. (hereinafter, "UPPCL") has preferred this appeal, assailing an order dated 29.04.2016 passed by a Division Bench of the High Court of Judicature at Allahabad (Lucknow Bench) which in turn upheld the order dated 05.04.2016 passed by a learned Single Judge whereby Ram Gopal (Respondent)'s writ petition for setting aside his termination order and directing his consequent reinstatement, was allowed. FACTUAL BACKGROUND
(3.) UPPCL conducted selections for certain Class IV positions of Junior Meter Tester & Repairer, Mate and Meter Coolie/Chaukidar and declared results on 31.08.1978 through an Office Memorandum. The Respondent emerged as one of the successful candidates for being appointed as Meter Cooli/Chaukidar. Owing to subsequent discovery of certain irregularities in the selection process, UPPCL cancelled these selections on 03.11.1978 and consequently terminated services of all appointees on 07.11.1978.;