Page 1 1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2381 OF 2007

STATE OF U.P ………APPELLANT

Vs.

CHARAN SINGH ………RESPONDENT

J U D G M E N T

V.GOPALA GOWDA, J.

This appeal has been filed against the

impugned judgment and final order dated

18.07.2006, passed by the High Court of Judicature

at Allahabad, in Civil Misc. Writ Petition No.

2588 of 1998, whereby the High Court has upheld

and modified the Award passed by the Industrial

Tribunal dated 24.02.1997 in Adjudication Case

No.139 of 1992.

2.The factual matrix and the rival legal

contentions urged on behalf of the parties are

briefly stated hereunder with a view to find out

whether the impugned judgment and order of the

Page 2 2

High Court warrants interference by this Court

in exercise of its appellate jurisdiction.

3.The respondent was appointed as a temporary

Tube-well Operator w.e.f. 06.03.1974 by the

Assistant Director of Fisheries Department,

Meerut (U.P). His services were terminated vide

letter dated 22.08.1975 stating thereby that he

was a temporary employee and that his services

were no longer required by the Department. He

was given one month’s wages in lieu of the

notice. On 01.05.1976, the respondent filed a

petition before the Conciliation Officer,

Meerut, stating therein that the respondent’s

employment has been wrongfully terminated by the

appellant as he is a permanent employee of the

Fisheries Department and the provisions under

Section 6-N of the Uttar Pradesh Industrial

Disputes Act, 1947 (hereinafter referred to as

“the Act”), which are mandatory in nature, have

not been complied with and as such, the

termination of the services of the respondent by

the appellant is illegal. The matter was

transferred from the Conciliation Officer to the

Page 3 3

Labour Commissioner, Kanpur for adjudication.

The respondent made several representations

before various high offices and courts including

this Court wherein, the same was forwarded to

the Secretary, U.P. State Legal Aid and Advisory

Board on 09.09.1986 to take necessary action in

this regard, which instead directed the

respondent to contact the Sabhapati, District

Judge, District Law Assistance and Consultant,

Civil Court premises, Meerut for consultation.

4.Thereafter, the respondent moved an application

before the State Government for the reference of

the industrial dispute under the provisions of

Section 4-K of the Act and the State Government

vide notification no.14499-502 MRIR OP 395/91,

dated 24.10.1992 referred the dispute to the

Industrial Tribunal, Meerut, thereby framing the

following questions for its determination:

i.Whether the services of the workman

has been illegally terminated, and

ii.Whether there is any violation of

Section 6-N of the Act?

5.The Industrial Tribunal after considering the

evidence on record and the rival legal

Page 4 4

contentions of both the parties has answered the

questions referred to it, in favour of the

respondent, stating thereby that the termination

of the services of the workman was illegal and

was liable to be set aside. The Industrial

Tribunal directed the appellant to reinstate the

respondent on any post equivalent to the post of

Tube-well Operator. The Industrial Tribunal

passed an Award for the reinstatement of the

workman w.e.f. 24.02.1997. However, the workman

was not granted any back wages.

6.In Pursuance of the Award passed by the

Industrial Tribunal, the appellant offered a

letter of appointment to the respondent workman

vide its order dated 03.05.1999 to the post of

fisherman in the pay-scale of 2610-60-3150-65-

3400/-. However, the respondent workman did not

join his duties to the said post even after

repeated reminders from the appellant. The

appellant thereafter, filed a Misc. Writ

Petition before the High Court contending that

the respondent workman has been reinstated on

the post of “Machhuwa”, which they claimed was

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equivalent to the post of Tube-well Operator.

Since the respondent workman did not respond to

several letters of the appellant which was

calling him back for work, he is not entitled to

any wages for the period 24.02.1997 to

31.01.2005 on the principle “no work no pay”.

The High Court however, rejected the contention

of the appellant and held that the State

Government had kept the workman out of job for

many years and therefore, the State Government

is liable to pay the entire amount due to the

workman for the above mentioned period.

7.Aggrieved by the said impugned judgment and

order, the present appeal is filed by the

appellant with a prayer to set aside the same

and requested this Court to pass such order as

this Court may deem fit and proper in the facts

and circumstances of the case by urging various

facts and legal contentions.

8.It has been contended by Mr. Gaurav Bhatia, the

learned Additional Advocate General (AAG) on

behalf of the appellant that the High Court has

erroneously disposed of the writ petition in

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view of the fact that as per the order dated

03.05.1999 passed by the office of the Deputy

Director of Fisheries, Meerut, the respondent

was given appointment to the post of fisherman

(Machhua) in the pay-scale of 2610-60-3150-65-

3400/-, which is equivalent to the post of Tube-

well Operator. He has further contended that the

post held by the respondent as a Tube-well

Operator was temporary and was not a sanctioned

post as he was assigned the same as per the

availability of work in the Department. Even

after his appointment for the post of fisherman,

as per the above said order, the respondent did

not take charge of the aforesaid post stating

that it is not equivalent to the post of a Tube-

well Operator, in spite of several letters and

reminders sent by the appellant to him in

pursuance of the Award passed by the Industrial

Tribunal.

9.It has been further contended by the learned AAG

for the appellant that the Department of

Fisheries does not come under the definition of

“Industry” as defined under Section 2(k) of the

Page 7 7

Act, as has been decided by this Court in the

cases of State of U.P. and Ors. v. Arun kumar

Singh

1

and Bombay Telephone Canteen Employees

Association, Prabhadevi Tel. Exchange v. U.O.I

& Anr.

2

.

10.It has been further contended by the learned

AAG that the respondent has not contributed in

his services to the post of fisherman and

therefore, as per the “no work no pay”

principle, as held by this Court in a catena of

cases, the respondent is not entitled to any

monetary benefits under Section 6-H of the Act

for the period 24.02.1997 to 31.01.2005 as

awarded by the High Court. Thus, the findings of

both the courts below are erroneous and suffer

from error in law and therefore, the same cannot

be allowed to be sustained by this Court.

11.On the other hand, it has been contended by

Mr. G.V.Rao, the learned counsel on behalf of

the respondent that the termination of the

services of the respondent is bad in law as his

1

(1995) Supp (4) SCC 241

2

(1997) 6 SCC 723

Page 8 8

services have been illegally terminated on the

ground that he is a temporary employee. He has

further contended that the services provided by

the appellant is fully covered within the ambit

of the Act and the termination of the services

of the respondent-workman from his services

amounts to retrenchment and since he has worked

for more than 240 days in one calendar year, he

is entitled to the benefits as provided under

the provision of Section 6-N of the Act. Since,

the appellant has not complied with the

provisions of the Act, as such, the termination

order of the respondent dated 22.8.1975 is

liable to be quashed and he is entitled for

reinstatement with back wages, as the post of a

fisherman is not equivalent to the post of Tube-

well Operator.

12.We have heard both the parties. On the basis

of the aforesaid rival legal contentions urged

on behalf of the parties and the evidence on

record, we have come to the conclusion that the

High Court has rightly held that the State is

liable to pay the entire amount due to the

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workman for the period 24.2.1997 to 31.1.2005,

as the State has kept the workman out of job for

many years arbitrarily and unreasonably despite

the Award of reinstatement of the respondent on

an equivalent post which was passed by the

Industrial Tribunal. Thus, not reporting for the

duty of fisherman offered to him by the

appellant cannot be said to be unjustified on

the part of the respondent. In support of the

above said conclusions arrived at by us, we

record our reasons hereunder:-

It has already been rightly held by the

Industrial Tribunal that the Department of

Fisheries is covered under the definition of

“Industry” as defined under Section 2(k) of the Act

and also in accordance with the statement of R.W.1

and E.W.1, Shri. R.B.Mathur, on behalf of the

appellant before the Industrial Tribunal, because

the object of the establishment of the appellant-

department is fulfilled by engaging employees and

that the department is run on a regular basis. Thus,

the matter of termination of the services of the

workman of the said department can be legally

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adjudicated by the Industrial Tribunal as the matter

is covered under the provisions of the Act read with

the Second Schedule in Entry No.10. Thus, it has

been rightly held by the courts below that the

dispute raised by the workman in relation to the

termination of his services by the appellant is an

industrial dispute.

13.Further, it is a well established fact that

the respondent-workman has continuously worked

for 240 days in a calendar year and the

Industrial Tribunal has rightly recorded the

finding of fact on the basis of pleadings and

evidence on record holding that the work which

was being done by the respondent-workman still

continues to exist in the establishment of the

appellant, which fact has been admitted by the

respondent as well as the witnesses of the

employer before the Industrial Tribunal.

Further, Shri. R.B.Mathur has clearly deposed

before the Industrial Tribunal that the work of

Tube-well Operator has now been taken over by

other workmen, such as “Machhuwa” and that some

Tube-well Operators were appointed on other

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posts as well. Thus, in view of the statements

made above by him, it is amply clear that the

required conditions under the provisions of

Sections 6-N and 6-W of the Act were not

complied with by the appellant and the only

contention of the appellant-department is that

one month’s salary was paid to the workman

concerned treating him to be a temporary

employee. This contention of the learned AAG on

behalf of the appellant, however, is not

sustainable in law and the same has rendered the

order of termination of the services of the

respondent-workman illegal and therefore, both

the courts below have rightly set aside the same

and passed an Award of reinstatement and back

wages, respectively. However, not awarding back

wages to the respondent by the Industrial

Tribunal and awarding of the same by the High

Court for the period between 24.2.1997 to

31.1.2005 only, has been done without assigning

any cogent reason even though he is gainfully

employed and lawfully entitled for the same from

the date of termination from his services, i.e.

Page 12 12

22.08.1975, which cannot be said to be valid in

law. Therefore, the judgment and Award passed by

the courts below with regard to his

reinstatement on a post equivalent to the post

of Tube-well Operator and denial of payment of

back wages from the date of his termination,

i.e. 22.08.1975 is wholly untenable in law as

the same is contrary to the well established

principles of law and the same is required to be

modified by awarding back wages.

14.The learned AAG has further contended that the

termination of the services of the workman was

made in view of the Government order dated

30.07.1975, by which the post of the Tube-well

Operator was abolished and the termination

letter was served on the respondent-workman as

he was a temporary employee. However, these

reasons were not stated in his termination

letter dated 22.08.1975 by the appellant and

instead, it was mentioned that his services were

no longer required which tantamount to

retrenchment of the respondent as defined under

Section 2(s) of the Act. Thus, the contention of

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the appellant cannot be accepted by us in this

regard, in view of the untenable reason stated

in the letter of termination of the services of

the respondent-workman. Further, the Government

order dated 30.07.1975, clearly stated that in

place of Tube-well Operator, the post of Nalkoop

Mechanic, class IV employee, was being created

that would carry out the work of the Tube-well

Operator. Hence, the post of the Tube-well

Operator was not abolished but only the name of

the post was changed, as rightly held by the

Industrial Tribunal.

15.Therefore, in view of the above stated facts

and also on a perusal of the reasons given by

the Industrial Tribunal in its Award on the

contentious point, the contention urged on

behalf of the appellant that the termination of

the services of the workman was done in

accordance with above mentioned Government order

cannot be accepted by us as the same is

erroneous in law. The fact that the persons

junior to him as well as his contemporaries are

still working for the appellant-department,

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shows that the termination of the services of

the respondent has been done in an unreasonable

and unfair manner.

16.Now, coming to the question of the entitlement

of back wages to the respondent workman, the

same is answered in the positive, in view of the

fact that the workman had refused to accept the

new job as fisherman which was offered to him

pursuant to the Award passed by the Industrial

Tribunal on the ground that the said post is not

equivalent to the post of the Tube-well

Operator. Even though the appellant had agreed

to comply with the terms of the Award dated

24.02.1997 passed by the Industrial Tribunal and

had offered reinstatement to him, it is well

within the right of the workman to refuse the

new job offered to him and the same cannot be

said to be unjustified or erroneous on the part

of the respondent-workman.

17.In the present case, there has been an absence

of cogent evidence adduced on record by the

appellant to justify the termination of the

services of the respondent-workman, who has been

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aggrieved by the non-awarding of back wages from

the date of termination till the date of passing

the Award by the Industrial Tribunal. There is

no justification for the Industrial Tribunal to

deny the back wages for the said period without

assigning any cogent and valid reasons.

Therefore, the denial of back wages to the

respondent even though the Industrial Tribunal

has recorded its finding on the contentious

question no.1 in the affirmative in his favour

and in the absence of evidence of gainful

employment of the respondent during the relevant

period, amounts to arbitrary exercise of power

by the Industrial Tribunal for no fault of the

respondent and the same is contrary to law as

laid down by this Court in a catena of cases.

Hence, it is a fit case for this Court to

exercise its power under Order XLI Rule 33 of

the Civil Procedure Code, 1908, to award back

wages to the respondent, even though the

respondent has not filed a separate writ

petition questioning that portion of the Award

wherein no back wages were awarded to him by the

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Courts below for the relevant period. The

respondent has got a right to place reliance

upon the said provision of the Civil Procedure

Code, 1908 and show to this Court that the

findings recorded by both the Courts below in

denying back wages for the relevant period of

time in the impugned judgment and Award is bad

in law as the same is not only erroneous but

also error in law. Therefore, in accordance with

the power exercised by this Court under Order

XLI Rule 33 of this Civil Procedure Code, 1908

and in the light of the judgment of this Court

in Delhi Electric Supply Undertaking v. Basanti

Devi and Anr

3

., we hold that the State

Government is liable to pay 50% of the back

wages to the respondent from the date of his

termination order dated 22.08.1975 till the date

of the Award passed by the Industrial Tribunal,

i.e. 24.02.1997. The relevant paragraphs of the

above referred judgment reads thus:

“17. In our approach we can also draw

strength from the provisions of Rule 33 of

Order 41 of the Code of Civil Procedure

3

(1999) 8 SCC 229

Page 17 17

which is as under:

“33. Power of Court of Appeal .-The

appellate court shall have power to pass

any decree and make any order which ought

to have been passed or made and to pass or

make such further or other decree or order

as the case may require, and this power may

be exercised by the court notwithstanding

that the appeal is a part only of the

decree and may be exercised in favour of

all or any of the respondents or parties,

although such respondents or parties may

not have filed any appeal or objection and

may, where there have been decrees in

cross-suits or where two or more decrees

are passed in one suit, be exercised in

respect of all or any of the decrees,

although an appeal may not have been filed

against such decrees:

Provided that the appellate court shall not

make any order under Section 35-A, in

pursuance of any objection on which the

court from whose decree the appeal is

preferred has omitted or refused to make

such order.”

18. This provision was explained by this

Court in Mahant Dhangir v. Madan Mohan in

the following words:

“The sweep of the power under Rule 33 is

wide enough to determine any question not

only between the appellant and respondent,

but also between respondent and co-

respondents. The appellate court could pass

any decree or order which ought to have

been passed in the circumstances of the

case. The appellate court could also pass

such other decree or order as the case may

require. The words ‘as the case may

require’ used in Rule 33 of Order 41 have

been put in wide terms to enable the

appellate court to pass any order or decree

to meet the ends of justice. What then

should be the constraint? We do not find

many. We are not giving any liberal

interpretation. The rule itself is liberal

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enough. The only constraint that we could

see, may be these: That the parties before

the lower court should be there before the

appellate court. The question raised must

properly arise out of the judgment of the

lower court. If these two requirements are

there, the appellate court could consider

any objection against any part of the

judgment or decree of the lower court. It

may be urged by any party to the appeal. It

is true that the power of the appellate

court under Rule 33 is discretionary. But

it is a proper exercise of judicial

discretion to determine all questions urged

in order to render complete justice between

the parties. The court should not refuse to

exercise that discretion on mere

technicalities.”

18.Further, the learned counsel for the

respondent, in support of his legal submissions

with regard to back wages has rightly placed

reliance on the decision of Deepali Gundu

Surwase v. Kranti Junior Adhyapak Mahavidyalaya

4

,

wherein this Court has held thus:

“22. The very idea of restoring an employee

to the position which he held before

dismissal or removal or termination of

service implies that the employee will be

put in the same position in which he would

have been but for the illegal action taken

by the employer. The injury suffered by a

person, who is dismissed or removed or is

otherwise terminated from service cannot

easily be measured in terms of money. With

the passing of an order which has the

effect of severing the employer-employee

4

(2013) 10 SCC 324

Page 19 19

relationship, the latter’s source of income

gets dried up. Not only the employee

concerned, but his entire family suffers

grave adversities. They are deprived of the

source of sustenance. The children are

deprived of nutritious food and all

opportunities of education and advancement

in life. At times, the family has to borrow

from the relatives and other acquaintance

to avoid starvation. These sufferings

continue till the competent adjudicatory

forum decides on the legality of the action

taken by the employer. The reinstatement of

such an employee, which is preceded by a

finding of the competent judicial/quasi-

judicial body or court that the action

taken by the employer is ultra vires the

relevant statutory provisions or the

principles of natural justice, entitles the

employee to claim full back wages. If the

employer wants to deny back wages to the

employee or contest his entitlement to get

consequential benefits, then it is for

him/her to specifically plead and prove

that during the intervening period the

employee was gainfully employed and was

getting the same emoluments. The denial of

back wages to an employee, who has suffered

due to an illegal act of the employer would

amount to indirectly punishing the employee

concerned and rewarding the employer by

relieving him of the obligation to pay back

wages including the emoluments.”

(emphasis laid down by this Court)

19.He has further placed reliance on the decision

of Bhuvnesh Kumar Dwivedi v. Hindalco Industries

Ltd.

5

, wherein this Court has held thus:

5

(2014) 11 SCC 85

Page 20 20

“36. On the issue of back wages to be

awarded in favour of the appellant, it has

been held by this Court in Shiv Nandan

Mahto v. State of Bihar that if a workman

is kept out of service due to the fault or

mistake of the establishment/company he was

working in, then the workman is entitled to

full back wages for the period he was

illegally kept out of service. The relevant

paragraph of the judgment reads as under:

“8. … In fact, a perusal of the

aforesaid short order passed by the

Division Bench would clearly show

that the High Court had not even

acquainted itself with the fact that

the appellant was kept out of

service due to a mistake. He was not

kept out of service on account of

suspension, as wrongly recorded by

the High Court. The conclusion is,

therefore, obvious that the

appellant could not have been denied

the benefit of back wages on the

ground that he had not worked for

the period when he was illegally

kept out of service. In our opinion,

the appellant was entitled to be

paid full back wages for the period

he was kept out of service.”

37. Further, in Haryana Roadways v. Rudhan

Singh, the three-Judge Bench of this Court

considered the question whether back wages

should be awarded to the workman in each

and every case of illegal retrenchment. The

relevant paragraph reads as under:

“8. There is no rule of thumb that

in every case where the Industrial

Tribunal gives a finding that the

termination of service was in

violation of Section 25-F of the

Act, entire back wages should be

awarded. A host of factors like the

manner and method of selection and

appointment i.e. whether after

proper advertisement of the vacancy

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or inviting applications from the

employment exchange, nature of

appointment, namely, whether ad hoc,

short term, daily wage, temporary or

permanent in character, any special

qualification required for the job

and the like should be weighed and

balanced in taking a decision

regarding award of back wages. One

of the important factors, which has

to be taken into consideration, is

the length of service, which the

workman had rendered with the

employer. If the workman has

rendered a considerable period of

service and his services are

wrongfully terminated, he may be

awarded full or partial back wages

keeping in view the fact that at his

age and the qualification possessed

by him he may not be in a position

to get another employment. However,

where the total length of service

rendered by a workman is very small,

the award of back wages for the

complete period i.e. from the date

of termination till the date of the

award, which our experience shows is

often quite large, would be wholly

inappropriate. Another important

factor, which requires to be taken

into consideration is the nature of

employment. A regular service of

permanent character cannot be

compared to short or intermittent

daily-wage employment though it may

be for 240 days in a calendar

year.””

20.Thus, in view of the cases referred to supra,

there was absolutely no justification on the

part of the Industrial Tribunal to deny back

Page 22 22

wages to the respondent even when it is found

that the order of termination is void ab initio

in law for non-compliance of the mandatory

provisions under Section 6-N of the Act. Keeping

in view the fact that the period of termination

was in the year 1975 and the matter has been

unnecessarily litigated by the employer by

contesting the matter before the Industrial

Tribunal as well as the High Court and this

Court for more than 40 years, and further, even

after the Award/order of reinstatement was

passed by the Industrial Tribunal directing the

employer to give him the post equivalent to the

post of Tube-well Operator, the same has been

denied to him by offering the said post which is

not equivalent to the post of Tube-well Operator

and thereby, attributing the fault on the

respondent for non reporting to the post offered

to him, which is once again unjustified on the

part of the employer.

21.Thus, the principle “no work no pay” as

observed by this Court in the catena of cases

does not have any significance to the fact

Page 23 23

situation of the present case as the termination

of the services of the workman from the post of

Tube-well Operator is erroneous in law in the

first place, as held by us in view of the above

stated reasons.

22.The respondent and his family members have

been suffering for more than four decades as the

source of their livelihood has been arbitrarily

deprived by the appellant. Thereby, the Right to

Liberty and Livelihood guaranteed under Articles

19 and 21 of the Constitution of India have been

denied to the respondent by the appellant as

held in the case of Olga Tellis and Ors. v.

Bombay Municipal Corporation and Ors

6

., wherein

this Court has held thus :

“32. As we have stated while summing up the

petitioners’ case, the main plank of their

argument is that the right to life which is

guaranteed by Article 21 includes the right

to livelihood and since, they will be

deprived of their livelihood if they are

evicted from their slum and pavement

dwellings, their eviction is tantamount to

deprivation of their life and is hence

unconstitutional. For purposes of argument,

we will assume the factual correctness of

the premise that if the petitioners are

evicted from their dwellings, they will be

6

(1985)3 SCC 545

Page 24 24

deprived of their livelihood. Upon that

assumption, the question which we have to

consider is whether the right to life

includes the right to livelihood. We see

only one answer to that question, namely,

that it does. The sweep of the right to

life conferred by Article 21 is wide and

far-reaching. It does not mean merely that

life cannot be extinguished or taken away

as, for example, by the imposition and

execution of the death sentence, except

according to procedure established by law.

That is but one aspect of the right to

life. An equally important facet of that

right is the right to livelihood because,

no person can live without the means of

living, that is, the means of livelihood.

If the right to livelihood is not treated

as a part of the constitutional right to

life, the easiest way of depriving a person

of his right to life would be to deprive

him of his means of livelihood to the point

of abrogation. Such deprivation would not

only denude the life of its effective

content and meaningfulness but it would

make life impossible to live. And yet, such

deprivation would not have to be in

accordance with the procedure established

by law, if the right to livelihood is not

regarded as a part of the right to life.

That, which alone makes it possible to

live, leave aside what makes life livable,

must be deemed to be an integral component

of the right to life. Deprive a person of

his right to livelihood and you shall have

deprived him of his life. Indeed, that

explains the massive migration of the rural

population to big cities. They migrate

because they have no means of livelihood in

the villages. The motive force which

propels their desertion of their hearths

and homes in the village is the struggle

for survival, that is, the struggle for

life. So unimpeachable is the evidence of

the nexus between life and the means of

Page 25 25

livelihood. They have to eat to live: only

a handful can afford the luxury of living

to eat. That they can do, namely, eat, only

if they have the means of livelihood. That

is the context in which it was said by

Douglas, J. in Baksey that the right to

work is the most precious liberty that man

possesses. It is the most precious liberty

because, it sustains and enables a man to

live and the right to life is a precious

freedom. “Life”, as observed by Field, J.

in Munn v. Illinois means something more

than mere animal existence and the

inhibition against the deprivation of life

extends to all those limits and faculties

by which life is enjoyed. This observation

was quoted with approval by this Court in

Kharak Singh v. State of U.P.”

(emphasis laid down by this Court)

23.Therefore, with respect to the judicial

decisions of this Court referred to supra, we

hold that the appellant is liable to pay 50%

back wages in favour of the respondent from the

date of the termination order dated 22.08.1975

till the date of the Award passed by the

Industrial Tribunal, i.e. 24.02.1997.

24.In so far as the awarding of full back wages

to the respondent by the High Court in its

judgment and order dated 18.07.2006 for the

period 24.02.1997 to 31.01.2005 is concerned, we

retain the same. The appellant is further

Page 26 26

directed to pay full back wages to the

respondent after computing the same on the basis

of the revised pay-scale and pay him all other

monetary benefits as well. The aforesaid

direction shall be complied with by the

appellant within four weeks from the date of

receipt of the copy of this order.

25.Accordingly, the appeal is dismissed with

modification regarding back wages as mentioned

in the preceding paragraphs. The order dated

11.12.2006 granting stay shall stand vacated. No

costs.

…………………………………………………………… J.

[V. GOPALA GOWDA]

…………………………………………………………… J.

[R.BANUMATHI]

New Delhi,

March 26, 2015

Page 27 27

ITEM NO.1A-For Judgment COURT NO.9 SECTION XV

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS

Civil Appeal No(s). 2381/2007

STATE OF U.P Appellant(s)

VERSUS

CHARAN SINGH Respondent(s)

Date : 26/03/2015 This appeal was called on for pronouncement of

JUDGMENT today.

For Appellant(s) Mr. Gaurav Bhatia, AAG

Mr. Gaurav Srivastava, Adv.

Mr. Utkarsh Jaiswal, Adv.

Ms. Pragati Neekhra,Adv.

For Respondent(s)

Mr. Devendra Singh,Adv.

Hon'ble Mr. Justice V.Gopala Gowda pronounced the

judgment of the Bench comprising His Lordship and Hon'ble

Mrs. Justice R. Banumathi.

The appeal is dismissed in terms of the signed

Reportable Judgment.

(VINOD KR.JHA) (MALA KUMARI SHARMA)

COURT MASTER COURT MASTER

(Signed Reportable Judgment is placed on the file)