UNION OF INDIA Vs. TILAK RAJ

JUDGEMENT

(1.) HEARD learned Counsel appearing for the parties.

(2.) FOR the reasons stated in the application, the delay has satisfactorily been explained. Accordingly, delay in filing the appeal is condoned. Application stands disposed of. LPA No. 26/2008

(3.) THE present appeal has been preferred against order dated 17th July, 2007 passed by the learned Single Judge, in CWP No. 196 of 2005, whereby discharge, dated 4th June, 2004 of respondent Tilak Raj from service, was set aside, and the respondent was directed to be reinstated as Grenadier with all consequential benefits, i.e. seniority and continuity in service, with further direction that the respondent is entitled for back wages to the extent of 50 per cent only.