CHANDRA KAMAL Vs. ZILA PARISHAD

JUDGEMENT

(1.) This second appeal is preferred against the judgement dated 24.1.1987 passed by VIIIth Additional District Judge, Ghaziabad in Civil Appeal No.16 of 1986 arising out of judgement dated 16.1.1986 passed by IInd Additional Munsif, Ghaziabad in Original Suit No.355 of 1985.

(2.) The brief facts, which give rise to this appeal are that the plaintiff-appellant (hereinafter called the "appellant") filed Suit No.355 of 1985 against the defendants-respondents (hereinafter called the "respondents") for the relief of declaration and perpetual injunction.

(3.) The appellant has come up with a case that he belongs to backward class and passed intermediate in the year 1972 and also passed four year diploma course in Ayurved in IInd division in the year 1980 from Ayurved Vidyalaya, Gurukul Vishwavidyalaya Vrindavan, Mathura. The diploma is also recognized by Bhartiya Chikitsa Parishad, U.P. Lucknow and he also himself registered with Bhartiya Chikitsa Parishad, Lucknow.