STATE OF PUNJAB Vs. BHARPOOR SINGH

JUDGEMENT

(1.) The State of Punjab has filed the present appeal and it has been directed against the judgment and decree dated 10.11.1998 passed by Addl. District Judge, Ludhiana, who set aside the judgment and decree of the learned trial Court and decreed the suit of the plaintiff with costs throughout and the plaintiff was granted declaration that he will be entitled to the grade of Rs. 120-200 from the date of his appointment with consequential benefits. However, the first Appellate Court granted the arrears of the enhanced pay only from 22.5.1990, i.e. three years prior to the date of the instruction of the suit.

(2.) Some facts can be noticed in the following manner:-

(3.) From the above pleadings of the parties, the learned trial Court framed the following issues:-