JUDGEMENT
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(1.) Leave granted.
(2.) The present appeal is directed against
the judgment and final order dated July 14,
2006 passed by the High Court of judicature at
Allahabad, (Lucknow Bench) in Writ Petition No.
338 (S/B) of 1997. By the said order, the writ
petition filed by Uttar Pradesh Rajya Khanij
Vikas Nigam Sangharsh Samiti ('Samiti' for
short) and Others against the U.P. State
Mineral Development Corporation Ltd. and the
State of U.P. was allowed and a writ of
mandamus was issued to the respondents to
absorb the employees of the Corporation in
various organizations of State Government/
Public Sector Undertakings and to pay
compensation in accordance with law.
(3.) The case has a chequered history and
it is necessary to highlight it to understand
the controversy raised in the present
proceedings.;
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