BALJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video conferencing.

(2.) The present second appeal has been preferred against the judgment and decree dtd. 8/10/2015 passed by the Civil Judge (Junior Division), Bhiwani, (for short - the Trial Court). Also under challenge is the judgment and decree dtd. 11/12/2019 passed by the Additional District Judge, Bhiwani (for short - the Appellate Court) dismissing the appellant's appeal filed by him against the aforesaid judgment and decree of the Trial Court.

(3.) Before the Trial Court, the case set up by the appellant/plaintiff was that on 20/6/2008 he had been appointed as a driver in the Haryana Roadways; on 25/12/2008, the bus that he was driving met with an accident which was not caused due to his fault; as a result of the accident the appellant incurred 75% physical disability as a result whereof he was declared unfit to drive; the respondents got signed from him certain blank papers and thereafter appointed him as a Chowkidar; he could not be reinstated as Chowkidar since the post of Driver is a class-III post whereas the post of Chowkidar is a class IV post; he could have only been reinstated on a post which was equivalent to the post which he was holding at the time of incurring the physical disability; on his reinstatement his pay was not protected; rather, it was considerably reduced and the salary for the 04 months that he remained out of job due to the accident was also not paid.