RAM DASS Vs. AMBALA CENTRAL CO

JUDGEMENT

(1.) The plaintiff has dome up in regular second. appeal against the judgment and decree of the Wrist Appellate Court partly modifying the decree of the trial Judge.

(2.) The facts : The defendant-respondent appointed, the plaintiff-appellant as a Manager Incharge of the Printing Press with effect from March 1, 1958 at a salary of Rs. 150.00 per month; that he was to remain on probation for six months; that after completion of the probation period, the salary a to be raised to Rs. 250.00 per month that the plaintiff AM was confirmed with effect from March 1, I with benefits of provident fund etc.; that the plaintiff worked as Branch Manager till May 13, 1962 when the services of the employees of the Press were retrenched, but the plaintiff was allowed to continue; that the services of the plaintiff were terminated with one month's notice with effect from April 8, 1964 without assigning any reason and that since the plaintiff continued to be in the service of the bank, he levied claim of Rs. 9249.79. as arrears of salary etc. In the alternative he also claimed Rs. 4880.00 by way of damages for illegal termination of the, service and Rs. 4369.79 on account of gratuity, earned leave, provident fund, allowance etc. He also challenged Rule 17(1) of the Service Rules framed by he Registrar Cooperative Societies, under which the purported action was taken was invalid.

(3.) The defendant denied the allegations and justified the order of termination.