IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 9766-9767 OF 2010 [Arising out of SLP(C) No.2374-2375/2006]

STATE OF U.P. & ORS. .......APPELLANTS  

Versus

DHIRAJ SINGH .....RESPONDENT

O R D E R

Leave granted.  Heard.

2.   The  State  of  Uttar  Pradesh  challenges  the  order  

dated  2.4.2003  passed  by  the  Division  Bench  of  the  

Allahabad High Court dismissing its Special Appeal against  

the  order  dated  11.2.2000  passed  by  the  learned  single  

Judge setting aside the termination dated 17.3.1998 issued  

to the respondent.  The only issue raised by the State is  

in  respect  of  its  liability  to  pay  back  wages  to  

respondent.

3. When  the  matter  came  up  today,  learned  

counsel for the respondent pointed out that the High Court  

has merely followed the decision in other connected matters  

and  what  has  been  ordered  is  only  quashing  of  the  

termination  of  service  of  respondent  and  there  is  no  

direction for payment of any back wages to respondent; and  

that therefore, there is no need to pay any back wages to  

the  respondent.  It  is  stated  that  the  respondent  has  

already retired from service and, therefore, he will be  

entitled only to to continuity in service for purposes of

retiral  benefits,  as  a  consequence  of  quashing  of  the  

termination but not back wages.

......2.

- 2 -

4. In  view  of  the  said  fair  submission,  we  

dispose of these appeals with a clarification that quashing  

of the termination would entitle the respondent only for  

reinstatement and continuity in service but not for any  

back wages.   

  ......................J.            ( R.V. RAVEENDRAN )

New Delhi;    ......................J. November 19, 2010.              ( A.K. PATNAIK )