STATE OF U.P Vs. PARMESHWARI DAYAL

JUDGEMENT

(1.) Heard Shri Arimardan Singh Rajpoot, learned Additional Chief Standing Counsel along with Shri Piyush Srivastava, learned Counsel for the Respondents-Appellants and Shri K.M. Asthana, learned Counsel for the Petitioners-Respondents.

(2.) The present Intra-Court Appeal has been filed by the Respondents Appellants/State, arising from the order of the learned Single Judge, dtd. 1/12/2017, passed in Writ-A No.16890 of 2016 (Parmeshwari Dayal and 14 others v. State of U.P. and 8 others). By that order, the learned Single Judge has allowed that Writ Petition filed by 15 Petitioners-Respondents and quashed the Order, dtd. 17/3/2016, passed by the Principal Secretary, Matsya Utpadan Anubhag; Order, dtd. 18/3/2016 passed by the Director of Fisheries and, Order, dtd. 30/3/2016 passed by the Deputy Director Fisheries, Jhansi Division, Jhansi. Consequently, the Petitioners (before the learned Single Judge), have been directed to be reinstated in service on the post of Fisherman/"Machua", together with all consequential benefits, except 50% Back Wages.

(3.) In the present Intra-Court Appeal, by a detailed Order, dtd. 16/7/2018, a Co-Ordinate bench of this Court stayed, until further order, the operation and effect of the Judgment under Appeal. Pleadings have been exchanged. The matter has thus been heard.