STATE OF UP Vs. DEEP NARAIN MISRA

JUDGEMENT

(1.) Leave granted.

(2.) Upon hearing the learned counsel for the parties, the impugned judgment is modified to the effect that as a special case, Respondent No.1 shall be given fresh appointment before 1/9/2015, but without backwages and seniority.

(3.) It has been observed in the impugned judgment that the appellant-State shall not make any appointment in future without prior police verification.