S.P.Srivastava, J. - (1.) Heard the learned Counsel for the applicant and the learned Counsel for the petitioner/opposite party.
(2.) Perused the record.
(3.) The writ petition filed by R.N. Misra the petitioner/opposite party challenging the order dismissing him from service dated 18.4.1987 was quashed vide the judgment and order dated 28.8.1995 allowing the writ petition. It was also provided that the petitioner will be entitled to have half of his salary for the period during which the writ petition remained pending. Since the order dismissing the petitioner/opposite party was being quashed on the ground that the same had been passed in violation of Regulation 87 of the U.P. Co-operative Society Employees Service Regulations, 1975, the employer was left free to initiate fresh proceedings against the petitioner/respondent in accordance with law.;