STATE OF U P THR. ITS SECRETARY & ORS versus MERAJ AHMAD

Citation: [2017] 8 S.C.R. 649 · Decided: 07-09-2017 · Supreme Court of India · Bench: DIPAK MISRA · Disposal: Disposed off
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[2017] 8 S.C.R. 649 
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STATE OF U P THR. ITS SECRETARY & ORS 
v. 
· MERAJ AHMAD 
(Civil Appeal No. 9335 of 2016) 
SEPTEMBER 07, 2017 
(DIPAK MISRA, CJI, A.M. KHANWILKAR AND 
DR. D. Y. CHANDRACHUD, JJ,) 
Service Law: 
A 
B 
c 
Continuity of service - Claim for - Original appointment on 
temporary basis - Termination ofservice in view of FIR uls. 302 
/PC against the employee - -On acquittal uls. 302 /PC, .employee 
.sought appointment as a fresh candidate - Fresh appointment given D 
subject to specific condition that he would not be entitled to the 
benefit of past service - Writ petition by employee - Single Judge 
of High Court granted benefit of continuity of service setting aside 
termination order - Division Bench upheld order of Single Judge -
On appeal, neld: High Court erred in terminating challenge to the 
termination order - Such challenge was not open to the employee 
E 
once he had accepted his termination and sough fresh appointment 
by undertaking to give up any claim in connection with his past 
service - The direction to grant continuity of service from the date 
of termination order, set aside - Appeal disposed. 
CIVIL APPELLATE JURISDICTION : Civil Appeal No.9335 
of2016. 
From the final Judgment and Order dated 18.05.2016 passed by 
the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow 
.in Special Appeal No.406 of2014. 
Samir Ali Khan, Sohaib, Alam, Amit Singh, Advs. for the 
Appellants. 
Mohd. Parvez Dabas, Shakil Ahmed Syed, Uzmi Jameel Hussain, 
Advs. for the Respondents. 
649 
F 
G 
H 
650 
SUPREME COURT REPORTS 
[2017) 8 S.C.R. 
A 
The Judgment of the Court was delivered by 
DR. D.Y. CHANDRACHUD, J. I. On 8 July, 1983, the 
respondent was appointed on a temporary basis as a Livestock 
Development Assistant by the Deputy Director, Livestock in the State 
ofU Pin the pay scale of Rs 400-10-450-12-474-xxxx-12-570-15-615/-
B . The order of appointment stipulated that the services of the respondent 
could be terminated with a notice of one month. On 2 April 1984 a First 
Information Report was registered against the respondent inter a/ia 
under Section 302 of the Penal Code. On 9 April 1984, the Deputy 
Director in the Animal Husbandry Department at Faizabad terminated 
the services of the respondent. 
c 
2. The respondent was tried on a charge of murder in the court of 
the Additional Sessions Judge, Sultanpur in Sessions Trial l 02 of 1984. 
By a judgment dated 11 October 1985 the Additional Sessions Judge, 
Sultanpur acquitted the respondent and his co-accused by giving them 
the benefit of doubt. Following his acquittal, the respondent by a letter 
D dated 7 February 1989 sought fresh appointment as a Livestock 
Development Assistant and stated that he shall make no claim in 
connection with his prior service. On 17 April 1989, the Deputy Director, 
Animal Husbandry, Faizabad appointed the respondent as Livestock 
Extension Inspector on the condition that he would not be entitled to the 
E benefit of his prior service. 
3. In the meantime, the respondent had filed a writ petition, WP 
8550 of 1987 before the Lucknow Bench of the Allahabad High Court. 
On 4 September 1998 a Single Judge oftheAllahabad High Cotu1 directed 
that the respondent shall be taken back in service if the only ground for 
F termination was his being put up for trial on a charge of murder, provided 
there was no other impediment in allowing him to join service. 
4. The respondent filed another writ petition (WP (sis) 5499 of 
l 999)to seek the benefit of continuity in service.A counter affidavit was 
filed in response to the writ petition by the Veterinary Officer, District 
G Sultanpur stating that the respondent had been appointed to the post of 
Livestock Extension Inspector on his own request, and that he had agreed 
toforego the benefit of his past employment. A learned Single Judge by 
a judgment dated 14 May2013 allowed the writ petition by setting aside 
the order of termination dated 9 April 1984. The Single Judge directed, 
however, that the respondent would not be entitled to salary for the 
H 
STATE OF UP THR. ITS SECRETARY & ORS v. MERAJ 
651 
AHMAD [DR. D.Y. CHANDRACHUD, J.] 
period for which he had not worked. The respondent was held to be A 
entitled to continuity of service. The judgment of the Single Judge was 
upheld in a Special Appeal by a Division Bench of the High Court on 18 
-May2016. 
5. The State ofUttar Pradesh is in appeal against the judgment. 
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