STATE OF PUNJAB Vs. AJIT SINGH

JUDGEMENT

(1.) The defendant is in second appeal aggrieved against the judgment and decree passed by the learned trial Court on 11.11.1991, whereby suit for declaration filed by the plaintiff-respondent to set aside the reversion of the plaintiff from the post of Divisional Head Draftsman to Draftsman vide order dated 15.06.1989, was decreed. The appeal against the said judgment and decree was also dismissed.

(2.) The plaintiff-respondent had been served by substituted service after numerous attempts to serve him by ordinary process remained unsuccessful. The report was that he had shifted to United States of America. At the time of final hearing none has put in appearance, therefore, the appeal is taken up for hearing.

(3.) The plaintiff claims that he was promoted as Divisional Head Draftsman on 15.07.1985 for six months. Thereafter, his promotion was extended vide order dated 25.02.1986. The plaintiff continued to work on the post of Divisional Head Draftsman but he was relieved on 19.06.1989. It is the said relieving order which was challenged by the plaintiff.