State
of U.P. & Ors Vs. Ram Khelawan &
Ors [1995] INSC 401 (17 August 1995)
Ramaswamy,
K. Ramaswamy, K. Hansaria B.L. (J)
CITATION:
JT 1995 (6) 306 1995 SCALE (5)142
ACT:
HEAD NOTE:
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.
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