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.

Advocate List
Bench
  • HON'BLE JUSTICE B. C. RAY
  • HON'BLE JUSTICE M. P. THAKKAR
Eq Citations
  • AIR 1988 SC 344
  • LQ/SC/1987/222
Head Note

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