PREMJI POLAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) BOTH these appeals involve common questions on law and facts and hence, they are disposed of by this common judgment. These appeals are directed against the judgment and order dated 10.03.1999 passed by the learned Assistant Judge, Rajkot in Regular Civil Appeal No. 23 of 1991 whereby, the said appeal was partly allowed and the judgment and decree dated 14.02.1991 passed by the learned 2nd Jt. Civil Judge (S.D.), Rajkot in Regular Civil Suit No. 1174 of 1988 was set aside and the respondents-original plaintiffs were directed to reinstate the appellant-original plaintiff with immediate effect.

(2.) THE facts in brief leading rise to the filing of the present appeal are that the appellant- original plaintiff, was appointed as Rakshak in the year 1976 and he was working at Morbi. THE appellant-original plaintiff was served with a charge-sheet dated 18.03.1982 by the respondents-original defendants alleging that on 16.01.1982 the appellant-original plaintiff had misbehaved with senior officer and that he left the duty without permission.

(3.) FOR the foregoing reasons, both the Appeals are dismissed. No order as to costs.