STATE OF UTTAR PRADESH Vs. RAJMATI SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The State of Uttar Pradesh and its authorities in the Education Department are aggrieved by the judgment dtd. 24/1/2017 passed by a Division Bench of the High Court of Judicature at Allahabad, Lucknow Bench whereby the respondent was declared to have continued in service, thus, entitling her to all consequential benefits including salary. The State of Uttar Pradesh has been permitted to hold an enquiry to find out the officers in the Basic Education Department responsible for the situation which led to order of reinstatement with all consequential benefits, and to effect recovery of the entire amount from the officers found responsible.