RAMPHOOL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) O R D E R

(2.) WHEN the above C.M.P. was taken up for hearing Sri. A.K. Goel , learned counsel for the appellant and Sri R.N.Keshwani learned counsel for respondents Nos. 3,4, and 5 in the above civil appeals submitted that the dispute involved in C.A. Nos. 1693-94/80 had been settled between the appellant and respondents nos. 3,4,& 5 and that the appeals might be disposed of setting aside the order of cancellation of appointment of the appellants dated 22.10.79 and directing the reinstatement of the appellants with continuity of service. They further submitted that the appellant would be entitled to 50% of back wages for the period intervening the date of <PG>65</PG> relieving and the date of rejoining and that they would also be entitled to all other service benefits in accordance with rules.