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CASE NO.: Appeal (civil)  782 of 2006

PETITIONER: State of Uttar Pradesh & Anr.

RESPONDENT: Mukund Lal Singh

DATE OF JUDGMENT: 31/01/2008

BENCH: B.N. AGRAWAL & G.S. SINGHVI

JUDGMENT: JUDGMENT O  R  D  E  R With Civil Appeal Nos.3123/2006,620/2007,1415/2007,1416/2007,  3129/2007,2974/2007,2978/2007,2994/2007 and 4374/2007

       Heard learned counsel for the parties.         In the facts and circumstances of the case, we are not inclined to interfere  with the impugned orders.         The civil appeals are, accordingly, dismissed.         It is made clear that the directions in the order dated 14th October, 2004,  passed in Special Appeal No.869 of 2004 that the order of the learned Single Judge  shall be given effect to strictly in accordance with Rule 3(1) of the Uttar Pradesh  Absorption of Retrenched Employees of Government or Public Corporations in  Government Service Rules, 1991, shall apply in all these appeals.         I.A. No.7 is permitted to be withdrawn to take such remedy as is available  to the applicant under law.  I.A. No.5 is permitted to be withdrawn.