MANAGING DIRECTOR Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Present Special Appeal has been preferred against the judgment and order dated 03.11.2014, passed by learned Single Judge in Writ Petition no. 2019 (S/S) of 2013, Mahesh Chandra Singh vs State of Uttarakhand and others, whereby the writ petition was allowed.

(2.) Earlier, on filing a writ petition, as above, the petitioner (respondent no. 2 herein) prayed for the following reliefs, among others:

(3.) Briefly put, respondent no. 2 was appointed as a Scaler in U.P. Forest Development Corporation, which, later on, in respect of the successor State of Uttarakhand, became Uttarakhand Forest Corporation. There is a dispute regarding the date of appointment of respondent no. 2 in the department. According to respondent no. 2, it was in the year 1991, but according to the appellant Corporation, it was in the year 1992. However, this fact is admitted to the appellants that respondent no. 2 was appointed as Scaler on daily rated basis. Services of the respondent no. 2 were dispensed with vide order dated 21.11.1992.