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PETITIONER: STATE OF U.P. AND OTHERS

       Vs.

RESPONDENT: RAM KHELAWAN AND OTHERS

DATE OF JUDGMENT17/08/1995

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

CITATION:  JT 1995 (6)   306        1995 SCALE  (5)142

ACT:

HEADNOTE:

JUDGMENT:                       O R D E R      Leave granted.      Heard the  counsel on  both sides.  The High Court per- judged the issue by directing to pay as if the respondent is a  regular   employee.   Since   this   issue   is   pending adjudication, the High Court is not justified in giving such direction.      Accordingly, the  direction is  set  aside.  Since  the matter is  pending in  the High  Court,  we  request  it  to dispose of  the same as expeditiously as possible preferably within six months, giving preference to the writ petition.      The appeal is accordingly allowed.