ZILLA PARISHAD FEROZEPORE Vs. SATNAM SINGH

JUDGEMENT

(1.) THE facts leading to this second appeal by the defendant are these Satnam Singh plaintiff respondent was appointed Secretary to the District Board, Ferozepore, by virtue of an order signed by the chairman of the Board and dated the 19th of March 1961 (Exhibit P. 2) in which appear the following said conditions governing the respondent.

(2.) HIS appointment shall be subject to his being declared medically fit by the Civil Surgeon Ferozeporer.

(3.) HIS services will be terminable on one month's notice on either side provided it will be open to pay him his salary for the period by which the notice falls short of one month. Similarly if he wishes to resign, he may do so by depositing with the District Board his salary for the period by which the notice given by him falls short of one month.