PRAVINA SOLANKI Vs. STATE OF U P

JUDGEMENT

(1.) Despite order dated February 14, 2003 no reply has been filed by the respondents to this application dated November 13, 2002.

(2.) By our judgment in Civil Misc. Writ Petition No. 25986 of 1995 decided on May 2, 2001 we had quashed the order terminating the service of the petitioner and the orders of the other authorities and we directed that the petitioner will be reinstated within a month and will get all back wages and other benefits treating her service not to have been terminated with 12% interest from the date of termination to the date of reinstatement. Against that judgment an SLP has been dismissed by the Supreme Court.

(3.) When a termination order is set aside then in the eye of law it has to be deemed that the termination never took place. Hence he/she becomes entitled to all the salary, allowances, benefits etc. which he/she would have received if his/her services would not have been terminated.