STATE OF PUNJAB Vs. BAWA SINGH HARUAN

JUDGEMENT

(1.) Leave granted.

(2.) The respondent was employed as peon-cum-chowkidar in the government Middle School at Mandi Cholian. By order dated 21/7/1975, he was dismissed from service. He was reinstated in service by order dated 6/3/198181. After his retirement from service he filed the civil suit giving rise to this appeal in the court of Sub-Judge, Second Class, Jalandhar, on 20/4/1990, for a declaration to the effect that he was entitled to regularisation of his services for the period 21/7/1975 to 6/3/1981 as well as arrears of salary for the said period from 21/7/1975 to 6/3/1981 and the pensionary benefits by taking into account the said period. In the said suit the trial court on 16/12/1992, passed a decree declaring that the respondent is entitled to the regularisation of his services for the period from 21/7/1975 to 6/3/1981 and to all the consequential benefits withfull back wages for the period of his dismissal and he was also entitled to retirement benefits like pension, gratuity, leave encashment, payment of G. P. Fund. The said decree was affirmed in appeal by the District Judge, Jalandhar by his judgment dated 7/8/1993. Second Appeal filed by the appellants against the decree of the District Judge was dismissed by the High court on 1/2/1994. Feeling aggrieved by the said order of the High court dismissing the second appeal the appellants have filed this appeal.

(3.) We have heard the learned counsel for the parties.