FATTAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a second appeal against the judgment and decree dated 22.5.1978 passed by Sri K. D. Shahi, the then learned IVth Additional District Judge. Lucknow confirming the Judgment and decree dated 21.4.1975 passed by Munsif South. Lucknow in Regular Suit No. 244 of 1970.

(2.) The brief facts of the present case are that the plaintiff-appellant has filed a suit for declaration that the removal order dated 1/2-12.1966 passed by the defendant No. 2 Assistant Security Officer. R. P. F.. Alambagh, Lucknow be declared null and void and the plaintiff be declared to be deemed in service. Besides this relief, the plaintiff-appellant has also prayed for recovery of Rs. 1,500 as arrears of salary and other allowances. The trial court as well as the first appellate court have decided the suit and the first appeal respectively against the plaintiff who was Rakshak in the Railway Protection Force.

(3.) Feeling aggrieved, the plaintiff-appellant has preferred this second appeal.