STATE Vs. SARDARMAL

JUDGEMENT

(1.) This second appeal, by the State Government, arises out of the appellate judgement and decree dt. 14-3-1978, passed by the Addl. District Judge, Ratlam, in Civil Regular Appeal No. 534 of 1976.

(2.) Respondent is a teacher. He instituted a suit for declaration that he was entitled to the salary of a trained graduate teacher from June, 1963, as he had acquired the requisite qualification at that time. The suit was filed in the year, 1971.

(3.) Defendant appellant-State resisted the suit and prayed for its dismissal. Trial Court dismissed the same, while the lower appellate Court decreed the suit declaring the plaintiff-respondent to be entitled to the salary, as claimed by him.