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Union Of India And Another v. Babu Ram Lalla

Union Of India And Another
v.
Babu Ram Lalla

(Supreme Court Of India)

Civil Appeal No. 1519 of 1973 | 20-02-1987

1. We agree wholly with the reasoning and conclusion of the High Court. Since the order of termination of service of the respondent was rightly held to be a nullity he was entitled to be paid salary on the footing that he had always continued in service and the void order was never in existence in the eyes of law. The appeal therefore, fails and dismissed with no order as to costs.

Advocates List

For

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE JUSTICE B. C. RAY

HON'BLE JUSTICE M. P. THAKKAR

Eq Citation

AIR 1988 SC 344

LQ/SC/1987/222

HeadNote

Labour Law — Termination of service — Order of termination — Held, a nullity — Respondent entitled to be paid salary on the footing that he had always continued in service and the void order was never in existence in the eyes of law

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