TALUKA PANCHAYAT Vs. HARIJAN RAGHAVBHAI

JUDGEMENT

(1.) As in both the second appeals, the impugned judgment and decree is common, one and the same, with the consent of learned advocates appearing for the parties, they are being disposed of by this common judgment.

(2.) Second Appeal No.30 of 2001 is filed against the judgment and order dtd. 26/4/2000 passed by the learned Extra Assistant Judge, Morbi in Civil Misc. Appeal No.5 of 1998, whereby the learned appellate Court modified the judgment and decree dtd. 31/12/1997 passed by the learned Civil Judge (J.D.), Wankaner in Regular Civil Suit No.57 of 1991 to the extent of allowing the cross objection-cum-appeal by directing the defendant Panchayat to pay up the entire amount of salary with effect from impugned order dtd. 6/5/1991 till today within a period of three months from the date of this judgment.

(3.) Brief facts of the case are as under:-