PASHIM GUJARAT VIJ COMPANY Vs. VASANTBEN RAMJIBHAI MAKWANA

JUDGEMENT

(1.) By way of this second appeal filed u/s 100 of the CPC, the appellant has challenged the judgment and decree dtd. 24/4/1999 passed by the learned 3rd Joint Civil Judge (JD) in Regular Civil Suit No.925 of 1994 confirmed vide order dtd. 8/9/1999 passed by the learned Joint District Judge, Jamnagar in Civil Regular Appeal No.64 of 1999, whereby the learned trial Court has partly allowed the suit filed by the present respondent passing declaration to regularize the respondent plaintiff in the category of Class IV employee and to grant salary and other allowable remunerations. The appellant, who was the defendant in the suit and was directed to follow the circular at Exh.58 dtd. 26/12/1980 and to give appointment to the plaintiff.

(2.) In the body of this judgment, the parties to the proceedings are referred to as per their original status before the learned Courts below.

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