HARI MILAN GOSWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Regular Second Appeal impugns the concurrent judgments of the courts below; of the trial court dated 18.12.2004 and the appellate court dated 8.9.2006; by which the suit of the appellant/plaintiff for setting aside the orders passed by the departmental authorities was dismissed.

(2.) In the suit, the relevant issues which were framed were issue Nos.1 and 2 and which read as under:-

(3.) With respect to these issues the trial court has given the following findings and conclusions:-