LAWS(ALL)-2021-7-71

STATE OF U. P. Vs. GOKARAN P. TIWARI

Decided On July 05, 2021
STATE OF U. P. Appellant
V/S
Gokaran P. Tiwari Respondents

JUDGEMENT

(1.) The cases are taken up through Video Conferencing.

(2.) Since the common questions of law and facts are involved in these three special appeals, they are being heard and decided by a common judgment.

(3.) Learned Single Judge has allowed the writ petitions filed by the respondents-petitioners and has directed for payment of salary as well as creation of posts, on which they were appointed, de hors the statutory Rules.