Union of India & Ors. Vs. Shiba Prasad Mitra
[Civil Appeal No. 15444 of 2017 arising out of S.L.P. (Civil) No. 19403 of 2017]
KURIAN, J.:
1. Leave granted.
2. Appellants are before this Court aggrieved by the impugned Judgment dated 10.08.2016 by the High Court. The High Court upheld the order passed by the Central Administrative Tribunal, Calcutta to reinstate the respondent in service with back wages from the date of termination. In the nature of the order we propose to pass, it is not necessary to go into the factual matrix.
3. Thanks to the gracious cooperation extended by the learned Solicitor General and also by the learned Counsel appearing for the respondent, we are in a position to dispose of this appeal without going into the merits of the matter.
4. Though several contentions have been taken by the parties, as agreed, the respondent shall be deemed to have been reinstated as per the impugned order, but shall be deemed to have compulsorily retired from service as on today. All the consequential benefits arising out of such reinstatement and compulsory retirement shall be disbursed to the respondent within a period of three months from today.
5. With the above observations and directions, this appeal is disposed of.
.......................J. (KURIAN JOSEPH)
.......................J. (R. BANUMATHI)
New Delhi;
September 22, 2017.
Item No.55 Court No.5 Section XVI
Supreme Court of India
Record of Proceedings
Union of India & Ors. Vs. Shiba Prasad Mitra
[Petition(s) for Special Leave to Appeal (C) No(s). 19403/2017 arising out of impugned final judgment and order dated 10-08-2016 in WPCT No. 179/2016 passed by the High Court at Calcutta]
Date: 22-09-2017
This petition was called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Ranjit Kumar, Solicitor General
Mr. Aman Sinha, Sr. Adv.
Mr. R. Balasubramaniam, Adv.
Mr. S. S. Ray, Adv.
Ms. Aarti Sharma, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. Bhupesh Ranjan Das, Adv.
Mr. Kaushik Krishna Ghosh, Adv.
Mr. M. K. Ghosh, Adv.
Ms. Tina Garg, Adv.
Mr. Rohit Dutta, Adv.
Mr. B. Ramana Murthy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed non-reportable Judgment. Pending Interlocutory Applications, if any, stand disposed of.
Jayant Kumar Arora |
Renu Diwan |
Court Master |
Assistant Registrar |
Signed non-reportable Judgment is placed on the file |
