PANKAJ KUMAR JAISWAL, J. - (1.) None is present on behalf of the respondents.
(2.) Heard Sri Shobhit Mohan Shukla, learned counsel for the appellant and perused the record.
(3.) This special appeal under Chapter VIII, Rule 5 of the Allahabad High Court Rules, 1952 has been filed by U.P. Handicraft Development and Marketing Corporation through its Managing Director against the judgment and order dated 7.7.2017 passed in Writ Petition No. 896 S/S. of 2001 : Daya Ram Yadav Vs. State of U.P. and 4 others, whereby the learned Writ Court allowed the writ petition by modifying the relief of reinstatement and directed that the appellants herein will pay a lump sump compensation of Rs.5,00,000/- Rupees Five Lakhs. to each of the petitioners within a period of one month from the date of a certified copy of the order is served upon the Managing Director, U.P. Export Corporation Ltd., Lucknow.;