UNION OF INDIA Vs. VISHWABIR SINGH MAHABIR SINGH

JUDGEMENT

(1.) It appears that Dr. Vishwa Vir Singh (plaintiff-respondent in the present Second Appeal) was appointed as Assistant Surgeon, Grade I, in the Ordnance Equipment Factory, Kanpur, as per the appointment letter dated 27.6.1969.

(2.) It further appears that the services of the said Dr. Vishwa Veer Singh (plaintiff-respondent) were terminated by the order dated 5.4.1982.

(3.) It further appears that the said Dr. Vishwa Veer Singh (plaintiff-respondent) filed a Suit , interalia, praying for declaration that the termination of his services was illegal, invalid and void , and that he continued to be in service and was entitled to all wages, emoluments and other benefits from the date of order of termination.