STATE OF U.P. Vs MAHENDRA NATH TEWARI
Case number: C.A. No.-002816-002816 / 2007
Diary number: 12324 / 2007
Advocates: KAMLENDRA MISHRA Vs
K. S. RANA
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2816 OF 2007
State of U.P. and Anr. ... Appellants
Versus
Mahindra Nath Tiwari ...Respondent
J U D G M E N T
J.M. PANCHAL, J.
1. Challenge in this appeal by special leave is to the
judgment dated October 16, 2006 passed by a Division
Bench of the High Court of Judicature at Allahabad in
Special Appeal No.42 of 2001, by which order dated
November 5, 1999 pronounced by the learned Single Judge
of the Allahabad High Court in Civil Miscellaneous Writ
Petition No.13710 of 1999 setting aside order dated
November 20, 1975 terminating the services of the
respondent and allowing the petition filed by the
respondent, is confirmed.
2. The brief facts of the case are as under : The
respondent was appointed as a Constable in PAC (Provincial
Armed Constabulary), U.P. on June 10, 1970. He was
convicted in a criminal case. Therefore, his services were
terminated by the appellant vide order dated November 25,
1975. Ultimately, he was acquitted in appeal and his
acquittal was confirmed by this Court. On acquittal, the
appellant should have reinstated the respondent in service
but no action was taken by the appellant at all. Therefore,
the respondent was compelled to file writ petition No.5224
of 1997 before the High Court for his reinstatement. The
said writ petition was disposed of on September 5, 1997
with a direction to the respondent to make representation
and to the appellants to consider the same. The respondent
made representation which was rejected by the appellants
on February 17, 1998. Therefore, the respondent filed Writ
Petition No.13170 of 1999 before the Allahabad High Court.
The learned Single Judge allowed the same on the basis of
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judgment dated September 26, 1997 rendered in Writ
Petition No.46061 of 1998 filed by Vijay Bahadur Singh
against State of U.P. Thereupon, the appellants preferred
an appeal before the Division Bench of the High Court. The
Division Bench has dismissed the appeal because it found
that exhaustive judgment was delivered by the Division
Bench of the Allahabad High Court taking into
consideration all the aspects of the matter and the special
leave petition filed before this Court was dismissed by order
dated May 7, 2003. The judgment delivered by the Division
Bench is the subject matter of challenge in the instant
appeal.
3. The only contention raised by the learned counsel for
the appellant before this Court is that the respondent would
not be entitled to back wages, more particularly when order
dated November 20, 1975 terminating his services was
challenged by him in writ petition which was filed after
about 22 years. The learned counsel for the respondent
pleaded that, in fact, the appellants have not been directed
by the learned Single Judge or by the Division Bench to pay
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back wages to the respondent and, therefore, there being no
substance in the appeal, the same should be dismissed.
4. This Court has considered the arguments advanced at
the Bar and the documents forming part of the appeal.
From the judgment delivered by the learned Single Judge, it
is evident that while allowing the petition of the respondent,
reliance was placed on the decision dated September 26,
1997 rendered in Writ Petition No.46061 of 1998 filed by
Vijay Bahadur Singh against State of U.P. The said
judgment is produced before this Court for perusal. It does
not indicate that in the said case, any back wages were
awarded to the petitioner. Further, the impugned judgment
also does not direct the appellants to pay back wages to the
respondent. The fact that the respondent would not be
entitled to back wages is accepted by the learned counsel for
the respondent. Therefore, the present appeal deserves to
be disposed of with clarification that the respondent would
not be entitled to back wages.
5. For the foregoing reasons, it is clarified that the
respondents would not be entitled to back wages at all.
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Subject to above referred to clarification, the appeal stands
disposed of. There shall be no order as to costs.
…………….……..………J. [J.M. Panchal]
………….……..…………J. [Mukundakam Sharma]
New Delhi; December 17, 2009.
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