S.E.C.L Vs. ARUN KUMAR RANA

JUDGEMENT

(1.) Heard Mr. H.B. Agrawal, learned Senior Advocate assisted by Mr. Sudhir Kumar Bajpai, learned Counsel for the Appellants/SECL in W.A. No.375 of 2021 and Respondents/SECL in W.A. No.382 of 2021. Also heard Mr. Ashok Kumar Shukla, learned Counsel, appearing for the Respondent in W.A. No.375 of 2021 and Appellant in W.A. No.382 of 2021.

(2.) Since both these Appeals arise out of same Order, dtd. 1/9/2021 passed by the learned Single Judge in W.P.(S) No.3829 of 2008, they are clubbed and heard together and are being disposed of by this common Order.

(3.) The present Writ Appeals are directed against an Order, dtd. 1/9/2021 passed by the learned Single Judge in WPS No.3829 of 2008, whereby, the Writ Petition filed by Respondent/Arun Kumar Rana in W.A. No.375 of 2021 (Arun Kumar Rana) was allowed and the impugned Order, dtd. 18/2/2008, dismissing the Respondent/Arun Kumar Rana from services as well as the rejection of the Appeal, dtd. 6/6/2008 by the Appellate Authority were quashed.