CHIEF ADMINISTRATOR, H BOARD, HARYANA Vs. MEGH RAJ

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Challenging an interim order passed by the Punjab and Haryana High Court in RSA No. 3190 of 2004, this appeal has been filed. The suit of the respondent was dismissed by the trial Court but the first appellate Court decreed it. The Second Appeal has been filed by the present appellants.