MADHUBALA VERMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard. [2] THIS order shall also govern WP Nos.920/2011, 922/2011, 924/2011, 959/2011, 960/2011, and 968 to 978 of 2011.

(2.) Learned counsel appearing for the respondent/State submits that the order of termination is of the year 2000 while the petition is filed in the year 2010. It is submitted that similar type treatment cannot be given to the petitioners after lapse of more than ten years. It is submitted that petition filed by the petitioners be dismissed.

(3.) In the matter of Lt. Governor of Delhi v/s Const. Dharampal, 1990 AIR(SC) 2059wherein some constables reinducted in view of public controversy and in deference to views expressed in Parliament, Hon.Apex Court has held other similarly Situated constables would also be entitled to reinstatement and other consequential benefits, even after more than 15 years.