STATE OF U. P. Vs. SHAMBHU NATH SRIVASTAVA

JUDGEMENT

(1.) Learned Standing Counsel is present for appellants. None appeared on behalf of respondents though this appeal has been called in revise and names of several counsels are shown in cause list representing respondents and such names of counsels are, Sri Vinod Sinha, Sri Prashant Kumar Tripathi, Sri Rajiv Ashthana, Sri Ram Lallit Singh and Sri Vrindavan Mishra. In these circumstances, we proceed to here and decide this appeal after hearing learned Standing Counsel.

(2.) This intra-Court appeal, under Chapter-VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as 'Rules, 1952'), has arisen from judgment dated 10.12.2013 passed by learned Single Judge in Writ-A No. 49597 of 2006 following this Court's judgment passed in Writ Petition No. 36644 of 2003 directing for absorption of employees of U.P. State Cement Corporation (hereinafter referred to as 'UPSCC') in State Government's service under U.P. Absorption for Retrenched Employees of Government or Public Corporation in Government Service Rules, 1991 (hereinafter referred to as 'Absorption Rules, 1991) since UPSCC was wound up on 8.12.1999.

(3.) Learned Single Judge has also observed that against aforesaid judgment, SLP was dismissed on 31.01.2008 and, therefore, petitioner-respondents also entitled for the same benefit.