DIVISIONAL ENGINEER ADMN TELECOM Vs. ROBERT SAM

JUDGEMENT

(1.) Defendants in O.S. No. 482/92 before the First Additional Sub Judge, Trivandrum are the revision petitioners.

(2.) The defendants have challenged the maintainability of the suit. The question whether the Civil Court has jurisdiction to entertain the suit was considered as a preliminary issue and it was found in favour of the plaintiff. Challenging the said finding and contending that the Civil Court has no jurisdiction, the above revision is filed.

(3.) The facts leading to the filing of the suit are as follows: The plaintiff respondent is a casual labourer said to have been engaged on daily wage basis by the Telecom Department. The Original suit was filed by him praying inter alia for a decree declaring that the finding of the Committee consisting of defendants 1 to 3 that manipulations were made by the plaintiff and an experience certificate produced by him is forged, is without basis, and bona fides and hence void; a decree directing the defendants 1 to 3 to pay to the plaintiff a sum of Rs. 16,000/- towards damages for having deprived him of opportunity for engagement as casual labourer under the Telecom Department and employment on regular basis on the strength of the certificates produced by him.