SHAKTI PRASAD BHATT ETC. ETC. Vs. STATE OF UTTARAKHAND AND ORS. ETC.
LAWS(SC)-2018-4-171
SUPREME COURT OF INDIA
Decided on April 26,2018

Shakti Prasad Bhatt Etc. Etc. Appellant
VERSUS
State Of Uttarakhand And Ors. Etc. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Application for Intervention/impleadment is allowed.
(3.) The order passed on 11.04.2017 by the Single Bench of the High Court of Uttrakhand at Nainital in W.P. No.2372 of 2015 filed by Uttarakhand Sahakari Sangarh Kurk Amin Parishad, of granting benefit of past services for the purpose of selection grade, promotional scale and post-retiral benefits including pension etc. from due date, has been set aside by the Division Bench, the Single Bench has granted the following relief: "Accordingly, the present petitions are disposed of in terms of the judgment cited hereinabove. The respondents are directed to grant the ACP to the petitioners and to count the past services of the petitioners for the purpose of selection grade, promotional scale and post-retiral benefits including pension etc. from due date within a period of ten weeks from today.";


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