TARSEM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Plaintiff Tarsem Lal is in second appeal.

(2.) Plaintiff-Appellant filed suit against Defendant-Respondent State of Punjab. The Plaintiff is Conductor in Punjab Roadways. In the suit, he has challenged five punishment orders Exs. P-5 to P-9 passed by the Respondent. The Plaintiff claimed fixation of his pay as per length of service.

(3.) The Defendant-Respondent controverted the plaint allegations and pleaded that the impugned punishment orders are legal and valid. Various other pleas were also raised.