STATE OF HARYANA AND OTHERS Vs. VINOD KUMAR

JUDGEMENT

(1.) This is second appeal by defendants -- State of Haryana and its officers who were successful in the trial court but have been unsuccessful in the lower appellate court.

(2.) Suit was filed by respondent-plaintiff Vinod Kumar against defendants/appellants. Plaintiff's services were regularised with effect from 1.2.1996 vide order dated 19.4.2002 and thereupon consequent arrears were paid to the plaintiff in September, 2002. In the suit, the plaintiff claimed interest on the amount of arrears with effect from 1.2.1996 onwards.

(3.) The defendants resisted the suit and pleaded that the suit is hopelessly barred by limitation. Some other preliminary objections were also raised. On merits, the factual position was admitted. It was pleaded that plaintiff's claim for interest has been rightly rejected. Various other pleas were also raised.