ARVIND KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned standing counsel for the State-Respondents. Perused the record.

(2.) Both the special appeals have been preferred challenging the validity and correctness of judgment and order dated 11.11.2003 passed by learned Single Judge in Writ Petition No. 37516 of 2003: Arvind Kumar Srivastava & others Vs. Kendriya Upbhokta Sahkari Bhandar Ltd. Jaunpur & others. Special appeal no. 111 of 2004 has been filed challenging the validity and correctness of said judgment by which salary of the petitioner-appellant for the period between the date of termination and reinstatement, has been refused. So far as special appeal no. 1107 of 2008 is concerned, it has been filed by Kendriya Upbhokta Sahkari Bhandar Ltd. Jaunpur (respondent no. 2 in leading case) against the relief granted to the petitioner-appellant with regard to his reinstatement in service.

(3.) Since both the appeals have been filed against the same judgment and the facts and circumstances are same, both the appeals are being decided by a common judgment.