STATE OF PUNJAB Vs. NARINDER KUMAR

JUDGEMENT

(1.) The suit filed by the plaintiff-respondent having been dismissed by the trial court and his appeal having been allowed by the lower appellate court, the defendant-respondent viz. the State of Punjab and the Director of Agriculture, have come up in this second appeal. A few facts on which there is no controversy may be noticed.

(2.) The plaintiff-respondent was appointed as a Beldar on Aug. 1, 1973. This appointment was on adhoc basis. On May 1, 1974, his services were regularised. On July 26, 1977 he was appointed as a Book Binder on ad hoc basis.

(3.) The defendant-respondent Nos. 3 to 5 were also working as Beldar. While the name of the plaintiff-respondent appeared at Sr. No. 34 in the seniority list, those of respondents 3 to 5 appeared at Sr. Nos. 35, 41 and 42. The respondents were admittedly junior to the plaintiff-respondent.