KARIM Vs. DIVISIONAL RAILWAY MANAGER

JUDGEMENT

(1.) Special leave granted.

(2.) Heard learned council for the appellant and learned Additional solicitor General for the respondent. In the peculiar facts and circumstances of the case, we are of the view that the notice of termination given on 21/07/1987 should not be enforced. In fact in paragraph 20 of the counter affidavit the stand taken by the respondent is that the appellant is still continuing in service inspire of that notice. We would accordingly set aside the decision of the tribunal and vacate the order of termination dated 21/07/1987, and as a special case direct that the appellant shall be deemed to be continuing in employment. He would be entitled to his wages from July, 1987 till date, the appeal is accordingly disposed of. No costs.