SUKH RAM Vs. JOINT DEVELOPMENT COMMISSIONER AND OTHERS

JUDGEMENT

(1.) This appeal has been filed against concurrent judgments of the courts below dismissing the suit of the appellant.

(2.) The brief facts are that the appellant joined as a Clerk-typist in the District Rural Development Agency(DRDA), Ferozepur in January, 1985. His services having been terminated w.e.f. 26.10.87, he filed a suit for a decree declaring that his termination was illegal and that he continued to be in service. Both the Courts held that the DRDA being a registered society, a suit for reinstatement would not lie since it amounted to a suit for a specific performance of a contract for employment which could not be held to be maintainable.

(3.) When the appeal was filed no question of law was proposed. Today the only question which arises is - "whether suit for declaration that the appellant continued to be in service would lie against a registered society?"