GURDARSHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Some facts can be noticed in the following manner:

(2.) The order of termination of service of the plaintiff./petitioner was Exhibit D-6 in the civil Suit and the propriety and legality of the order was considered by the trial Court and the trial Court gave the finding against the petitioner and in favour of the defendant. While deciding issue No. 2, the Court held that no valid notice under Section 31 of the said Act has been given by the plaintiff and resultantly, issue No. 2 was also decided against the petitioner; issue No. 3 was decided in favour of the petitioner; issue No. 4 was again decided against, the defendant and finally on the strength of the finding given by the trial Court on issue Nos. I and 2, the suit of the plaintiff was dismissed. Aggrieved by the judgment and decree of the trial Court, the petitioner filed a first appeal before the Court of Additional District Judge, Hoshiarpur, who reversed the finding of the trial Court on issue No. 1 but maintained the finding of the trial Court on issue No. 2 and dismiss the appeal. Against the judgment and decree dated 13th March, 1987 the plaintiff/petitioner did not file regular second appeal in the High Court, but the present writ petition which was admitted after notice on 18th November, 1987 by the Hon'ble Division Bench.

(3.) I have heard the learned counsel for the parties and with their assistance, have gone through the record of the case.