JAIPAL AND ORS. Vs. STATE OF U.P. AND ORS.

LAWS(SC)-2015-10-112

SUPREME COURT OF INDIA

Decided on October 30,2015

Jaipal and Ors. Appellant

VERSUS

State of U.P. and Ors. Respondents

JUDGEMENT

Anil R. Dave, J. - (1.) DELAY condoned.
(2.) LEAVE granted. In view of the fact that Civil Appeal No. 3732 of 2013 and batch involving similar facts have been allowed vide order dated 9 December, 2014, we allow these appeals and set aside the judgment and order passed by the High Court and restore the order passed by the Reference Court. The Appellants will be entitled to all statutory benefits.
(3.) NO costs.;

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