SUKHDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is plaintiffs regular second appeal against the judgment and decrees of the Courts below by which his suit for declaration that order of dismissal dated 272.1975 passed by the Superintendent, Post Office, Hoshiarpur being illegal and void, was dismissed.

(2.) Brief facts of the case are that the plaintiff was a postal clerk at Hamirpur post office, District Kahgra, and was dismissed by Superintendent of Post Office, Hoshiarpur, vide order dated 27.2.1975. This order of dismissal was challenged by the plaintiff on the ground that the same was passed at his back without giving him any opportunity of placing his view point. Plaintiff, further contended that he could not be dismissed without serving him with a chargesheet and thus, this dismissal is wholly legal and void.

(3.) Defendants put in appearance and filed a written statement controverting all the averments made in the plaint.