PUNJAB STATE ELECTRICITY BOARD Vs. RAJ KUMAR GOEL

JUDGEMENT

(1.) For the reasons mentioned in the application, which his supported by an affidavit, delay of 80 days in filing the appeal is condoned.

(2.) This is defendant's second appeal challenging the judgment and decree dated 04.11.2008 of the trial Court, whereby suit of the plaintiff-respondent has been decreed and the judgment and decree dated 23.08.2011 of the first appellate Court dismissing the appeal filed against the aforesaid judgment and decree of the trial Court.

(3.) Brief facts of the case are that the plaintiff-respondent joined the service of the appellant on 17.12.1984 as Lower Division Clerk. An order of punishment was passed against him vide office order dated 09.08.2002 and his five increments were stopped without cumulative effect.