PUNJAB Vs. SURESH CHANDER

JUDGEMENT

(1.) This is defendants' appeal against the judgment dated 8th December, 1978, passed by the Additional District Judge, Amritsar, vide which the judgment and decree of the Sub Judge IInd Class, Amritsar, dated 27th July, 1976, dismissing the suit of the plaintiff has been set aside.

(2.) The plaintiff brought a suit for declaration to the effect that the impugned order dated 1st February, 1974, of the Additional Director, Public Relations Department permitting him to cross the efficiency bar with effect from 10th August, 1973, instead of 10th August, 1971, was illegal, void, ultra vires, unconstitutional and against the Civil Service Rules. The plaintiff further sought consequential relief for recovery of Rs. 320/- in the shape of loss suffered by him in consequence of the above mentioned order regarding the increments from 10th August, 1971 to 10th October, 1974.

(3.) The defendants put in appearance and controverted the pleadings of the plaintiff. It was contended by the defendants that Director, Public Relations Department, on checking the Annual Confidential Reports of the plaintiff, found his conduct to be unsatisfactory as 50 per cent of his Annual Confidential Reports were low average and so the plaintiff was allowed to cross the efficiency bar with effect from 10th August, 1973.