SHYAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The plaintiff-appellant has come up in regular second appeal against the judgment and decree of the first appellate Court partly modifying those of the trial Judge and dismissing his suit in toto.

(2.) Thefacts:-

(3.) The contesting defendant, apart from taking preliminary objections, on merits pleaded that though the plaintiff was appointed as a Clerk apprentice, yet he was relieved of the said post vide order dated September 19,1983, because he had failed to pass apprenticeship examination; that thereafter the plaintiff had worked as Helper and not as Clerk because the appointment of a Clerk was within the purview of the Subordinate Services Selection Board, Haryana and that the plaintiff was cot entitled to be paid the wages for which he had not worked under the defendants.