SUKHDEV SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) This is plaintiff's regular second appeal against the judgment and decrees of the Courts below by which his suit for declaration that order of dismissal dated 27.2.1975 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 Kangra, and was dismissed by Superintendent of Post Offices, 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 charge-sheet and thus, his dismissal is wholly illegal and void.

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