UNION OF INDIA Vs. DATTA LINGA TOSHATWAD

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Special leave granted.

(3.) The Union of India has challenged the judgement and order of the High Court of Judicature at Bombay dated 22.09.2004 in Writ Petition No. 6954 of 1998. In the aforesaid writ petition filed by the respondent herein, the High Court allowed the writ petition by its impugned judgement and directed the reinstatement of the respondent in service but denied him back wages.