AMRESHWAR PRATAP SAHI,VIVEK KUMAR BIRLA, JJ. - (1.) Heard learned Standing counsel and Sri Vinay Kumar Srivastava, learned counsel for the respondent -petitioner.
(2.) The State has filed this appeal contending that the learned Single Judge has virtually modified the earlier judgement of another learned Single Judge in relation to the claim of the respondent -petitioner with regard to his date of reinstatement.
(3.) The submission is that the judgement dated 4.7.2006 in Civil Misc. Writ Petition No. 6351 of 2000 directing the extension of benefit to the respondent -petitioner on the same terms as another Constable Sri Virendra Kumar Mishra was on the same terms that was provided for in the reinstatement order of Virendra Kumar Mishra, and therefore the said terms became final as per the judgment dated 4.7.2006 which could not be altered subsequently by an order in a fresh writ petition that has given rise to this appeal.;