State of U.P, through Principal Secretary, Irrigation & ANR. Vs. Manoj Misra & Ors.
[Civil Appeal Nos.87-88 of 2013]
O R D E R
1. We have heard learned counsel for the appellants.
2. After going through the records and hearing learned counsel for the appellants, we are of the opinion that the appeals, being devoid of any merit, are liable to be dismissed and are dismissed accordingly.
No order as to costs.
.......................J. (H.L. DATTU)
.......................J. (RANJAN GOGOI)
NEW DELHI;
JANUARY 18, 2013
