STATE OF MADHYA PRADESH Vs. A.P.DUBEY

JUDGEMENT

(1.) Heard the learned counsel for the Appellants, the Respondent No.1 and the learned Deputy Government Advocate for the State.

(2.) I.A. No. 1 of 2018 is an application for condonation of delay of 195 days. For the reasons indicated in the said I.A, the same is allowed. Delay is condoned.

(3.) The State of Madhya Pradesh is in appeal against the order dated 07.03.2018 passed by the learned Single Judge limited in its scope in the sense that the direction which has been issued in favour of the private Respondent No.1 to grant him consequential benefits including monitory benefits, is contrary to the observation and direction given by the Madhya Pradesh High Court in its order dated 22.02.2018 passed in W.P. No. 4717 of 2001. The operative portion of the order dated 07.03.2018 passed by the learned Single Judge in WPS No. 4765 of 2005 reads as under: