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PETITIONER: RAJPAL

       Vs.

RESPONDENT: STATE OF HARYANA & ORS.

DATE OF JUDGMENT20/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1996 SCC  (7) 381        JT 1995 (8)   450  1995 SCALE  (6)696

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Delay condoned.      Leave granted.      In view  of the order passed by this Court in S.L.P.(C) Nos.3099-3100/85 &  batch, the  persons  similarly  situated were admittedly  taken into  service and their services have been  regularised.  Under  these  circumstances,  since  the appellant, who  is the  same position,  we  think,  on  this special circumstance,  he  is  also  entitled  to  the  same relief.      The appeal  is accordingly  allowed. But  the appellant would not  be entitled to the back-wages; he would, however, get all  other consequential  benefits. The  respondents are directed to  take the appellant into service within a period of four weeks from the date of the receipt of this order.