- (1.) Leave granted.
(2.) Upon hearing the learned counsel for the parties, the impugned judgment is modified to the effect that as a special case, Respondent No.1 shall be given fresh appointment before 1st September, 2015, but without backwages and seniority.
(3.) It has been observed in the impugned judgment that the appellant- State shall not make any appointment in future without prior police verification.;