GRAM PANCHAYAT, DHAMANDA Vs. TEJMAL

JUDGEMENT

(1.) THIS is defendants second appeal.

(2.) RESPONDENT No. 1 Tejmal had brought a suit against the present appellants and respondent No. 2 State of Madhya Pradesh for declaration that the order terminating his services was illegal and he was still in service of the appellants and for arrears of salary. The trial Court decreed plaintiff's claim against the present appellants only. The claim against the State of Madhya Pradesh through Collector, Dhar was dismissed. The judgment and decree were confirmed by the learned District Judge, Dhar.

(3.) IT was suggested during arguments that the termination order was in the nature of punishment for the impudence of the plaintiff to sue the Collector and other government officers for recovery of arrears of pay. This, however, is not material for the disposal of the present appeal.