DELHI JAL BOARD Vs. ANISH KUMAR

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 27.11.1999 which has reversed the finding of the trial judge dated 31.5.1996. Vide judgment dated 31.5.1996 the suit of the Plaintiff Anish Kumar seeking permanent injunction had been dismissed. Vide impugned judgment dated 27.11.1999 the suit was decreed.

(2.) BRIEFLY stated the factual matrix of the case are as follows:

(3.) ON behalf of the Appellant it has been urged that the judgment of the trial judge is illegal and arbitrary. Plaintiff/Defendant was appointed through the employment exchange on a temporary post and this was clear from his appoint men letter which states that his services could be terminated after giving him 30 day notice which was given to him. He has no substantive right to the post of SC M driver.