LAWS(P&H)-2001-10-194

SUKHDEV SINGH PLAINTIFF Vs. STATE OF PUNJAB

Decided On October 08, 2001
SUKHDEV SINGH PLAINTIFF Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Sukhdev Singh appellant has filed the present appeal to challenge the judgment dated 2.9.1987 of the Additional District Judge, Jalandhar dismissing the appeal filed by him against the judgment and decree passed by the Sub, Judge 1st Class, Jalandhar dismissing his suit.

(2.) The appellant who was Conductor in the Punjab Roadways Depot No.2 Jalandhar was dismissed from service by defendant - respondent No. 2 on 19.7.1982 for not having issued tickets to the passengers travelling in the bus. His appeal was also dismissed on 16.11.1982. He filed the suit for declaration that the orders terminating his service and rejecting the appeal were illegal, arbitrary, cryptic and biased on 'no evidence'.

(3.) The suit was contested by the defendant - respondents on the plea that the action taken by them after holding of an inquiry was legal and no fault to be found therewith.