- (1.) Heard Sri Akhilesh Kumar Srivastava, learned Counsel for the appellants and Sri Shamshad Ahmad Khan, learned counsel for the respondent.
(2.) It is not disputed by the learned Counsel for the appellants that no undertaking was furnished by the respondent nor he gave any consent or misrepresented the department. It is also not disputed that after judgment of the learned Writ Court, the order has been complied with in the case of similarly situated employees of the U. P. Co-operative Union Ltd.
(3.) Learned Counsel for the appellants has drawn our attention to the decision of the Apex Court in the case of High Court of Punjab and Haryana and others v. Jagdev Singh [(2016) 14 SCC 267].;