STATE OF UTTARAKHAND & OTHERS Vs. SATISH NARIAN

JUDGEMENT

(1.) The instant special appeal is instituted against the judgment rendered by learned Single Judge on 13.05.2013 in WPSS No. 35 of 2013.

(2.) Key facts, necessary for adjudication of this appeal, are that the respondent was appointed as a Warder (Bandi Rakshak). His services were terminated on 28.03.1989.

(3.) The respondent alongwith other three persons filed a writ petition before the Hon'ble High Court of Judicature at Allahabad bearing No.9245 of 1989. The termination of the respondent was stayed vide order dated 09.05.1989. After the creation of State of Uttarakhand, the petition was transferred to this Court and was allotted new number bearing Writ Petition No.5891(S/S) of 2001. It was finally decided by this Court on 24.04.2012 with a direction to the appellants to regularize the services of the respondent. Thereafter, the services of the respondent were regularized vide order dated 09.10.2012 from the date of delivery of judgment i.e. 24.04.2012.