RACHHPAL SINGH Vs. ADMINISTRATOR AND EXECUTIVE OFFICER

JUDGEMENT

(1.) DURING the course of arguments, following questions of law have arisen for consideration in the present appeal :

(2.) CERTAIN facts be noticed :

(3.) THE learned trial Court, on the basis of evidence led by the parties, decreed the suit of the plaintiff and held that an order dated January 30, 1980, whereby the services of the plaintiff had been terminated, was illegal and bad and, as such, not binding on him.