STATE OF U.P. Vs. RAJA RAM

JUDGEMENT

(1.) Heard learned Standing Counsel on behalf of the appellants as well as Mr. Vinod Kumar Yadav, learned counsel for the respondents.

(2.) This intra-Court appeal has been filed challenging the impugned judgement and order dtd. 31/1/2020 passed by the learned Single Judge in Writ Petition No.2314 (SS) of 2008 (Raja Ram vs. State of U.P. and others), whereby the learned Writ Court has allowed the writ petition and quashed the punishment order of removal dtd. 23/4/2003 with all consequential benefits to the petitioner (respondent no.1 herein) treating him to be in service throughout on a notional basis only. Pensionary benefits however, should be made available to heirs of respondent no.1 on the basis of pay- scale admissible to respondent no.1 along with admissible emoluments as on the date of superannuation, revised from time to time, within a period of six months from the date of production of a certified copy of the order before the concerned authority.

(3.) This special appeal has been filed with a reported delay of 487 days as on 2/7/2021. The application for condonation of delay (C.M. Application No.72082 of 2021) has been filed in terms of Chapter VIII, Rule 5 of the Allahabad High Court Rules.