STATE OF PUNJAB Vs. BHAGWAN SINGH

JUDGEMENT

(1.) Special leave granted.

(2.) This is an appeal by the State of Punjab against the judgment of the High Court of Punjab and Haryana dated 12.8.99 passed in RSA No. 3454 of 1998 affirming the judgment of the District Judge dated 6.8.98. The learned District Judge reversed the judgment of the trial court and decreed the suit filed by the respondent seeking to set aside the order of discharge dated 4.9.92 passed by the competent authority and directed the reinstatement with all benefits. The question is whether the impugned order of discharge dated 4.9.92 is bad in law.

(3.) The impugned order dated 4.9.92 was passed by the competent authority. It reads as follows :