MUKUL KUMAR TYAGI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted in appeal arising out of SLP(C) No. 23273 of 2023.

(2.) The present applications/appeal have been filed praying for a direction to the concerned authority to re-appoint the applicants on the post of Technical Grade-II (Electrical) in Uttar Pradesh Power Corporation Limited (hereinafter referred to as "respondent-Corporation") who were appointed pursuant to the advertisement dtd. 6/9/2014, by setting aside the termination letter dtd. 13/5/2018 issued by the respondent-Corporation against the applicants herein.

(3.) The facts, in brief, giving rise to the present applications/appeal are as given below: