CHANDRA SHEKHAR SINGH Vs. SHIKSHA PRASARINI SABHA JAHURABAD

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the record.

(2.) This second appeal has been filed by Chandra Shekhar Singh. plaintiff-appellant against the judgment and decree dated 19th September, 1987 passed by the IVth Additional District Judge, Ghazipur in Civil Appeal No. 104 of 1983. The appellant filed Suit No. 15 of 1975 challenging his termination order dated 15th December, 1974.

(3.) The appellant was employed as a clerk in Basic Junior High School and his services were terminated by the management of defendant school, hence he filed suit praying that the order of termination was illegal and void and that he continues to be in service. The trial court decreed the suit by Judgment and decree dated 15.3.1983. On appeal being filed by defendant, the trial court allowed the appeal and dismissed the suit, hence this second appeal.