PUNJAB STATE Vs. TARLOK SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant-State of Punjab against judgment and decree dated 2.2.1980 passed by the learned Additional District Judge, Amritsar, whereby appeal of the State had been dismissed.

(2.) Tarlok Singh plaintiff-respondent filed a suit for declaration to the effect that order dated 27.4.1976 passed by the General Manager, Punjab Roadways, Tarn Taran, whereby his services have been discontinued was wrong, cryptic, capricious and against the principles of natural justice.

(3.) The learned trial Court vide its judgement dated 24.5.1978 decreed the suit of the plaintiff-respondent. The appellant-State filed an appeal before learned Additional District Judge, Amritsar, which was entrusted to learned Additional District Judge, Amritsar who dismissed the same vide his judgment and decree dated 2.2.1980. It is against the said judgment and decree that the present regular second appeal has been filed.