KARTAR SINGH, EX-DRIVER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Regular Second Appeal has been directed against the judgment and decree dated October 13, 1992 of the first Appellate Court, reversing in appeal, those of the trial Court.

(2.) Appellant Kartar Singh was working as a driver in the Punjab Roadways in the employment of the respondent State. His services were terminated by the respondent vide order dated November 21, 1975. He challenged his termination in the civil Court. Vide judgment and decree dated December 13, 1989, the trial Judge set aside the order of his termination by holding it to be illegal and ordered his reinstatment, but deprived him of the back wages for the period be remained out of job on account of the impugned order of termination. Against the judgment and decree of the trial Court, two separate appeals were filed in the first Appellate Court, one by the appellant claiming to be entitled to back wages for the aforesaid period and the second by the State- respondent challenging the judgment of the trial Court reinstating the appellant in service.

(3.) The lower appellate Court dismissed the appeal of the State respondent vide judgment and decree dated January 25, 1991. Against this judgment and decree, Regular Second Appeal was filed by the State and that was dismissed in limine on July 30, 1991, and even the Special Leave Petition, No. 16962 of 1991 filed by the State of Punjab was dismissed by the Apex Court on November 25, 1991.