- (1.) Leave granted.
(2.) Heard on merits.
(3.) The respondent's service was terminated by an order dated 21/04/1986 after an inquiry into the charges levelled against him. The respondent challenged that order by a writ petition in the Allahabad High court. By the impugned judgment the High court has set aside the order terminating the respondent's service and directed his reinstatement in service with all consequential benefits. This judgment has been challenged by special leave.;