UNION OF INDIA Vs. ZAKIR HUSSAIN AND ORS.

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 13.7.2001 passed in SWP No. 1688 of 1998 wherein the respondent herein prayed to quash the order dated 22.8.1998 in and by which the service of the respondent was discontinued, with further prayer to give direction to the appellant to re -engage the respondent back in service with regularization and allow the respondent to continue in the post with all consequential benefits.

(2.) THE learned single Judge disposed of the writ petition with a direction to consider the case of the respondent to accommodate the respondent in any vacancy which has arisen. It is also stated therein that if the cadre strength has gone down by one, then the respondent would be given the status which he was allowed prior to 1996 and he would be conferred the said status and adjusted accordingly. The said exercise was directed to be completed within a period of one month. The claim for adjustment of respondent on casual basis against the vacancy which may have now become available was also directed to be adjusted.

(3.) WE have perused the orders passed by the learned single Judge and the grounds of appeal and also heard the learned counsel appearing on either side.