H. L. Dattu, J. - (1.) This special leave petition is directed against the judgment and order passed by High Court of Delhi in L.P.A. No. 1054 of 2007 dated 19.8.2008, wherein and whereunder, the court has affirmed the order passed by the learned single Judge in Writ Petition No. 2729 of 1989 dated 29.5.2007. The learned Judge while quashing the official Memorandum dated 10.12.1989 issued by the petitioner-Hindustan Paper Corporation Ltd. ("Corporation" for a short, has directed the Corporation to reinstate the respondent herein and further to pay 50% salary along with other consequential benefits from the date of the termination order.
(2.) This Court on 3.10.2008 had passed the following order : "Issue Notice on the Special Leave Petition. Status quo, as on today, shall be maintained with regard to the amount already deposited."
(3.) Since the issues involved in this petition lie in a narrow compass, we heard the learned senior counsel Shri P. P. Rao and the learned counsel for respondent Shri J. Buther.;