STATE OF PUNJAB Vs. SOHAN LAL

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgement and decree dated February 17, 1988 of the Additional District fudge, Ferozepur. whereby he accepted the appeal set aside the judgement and decree of the Senior Sub Judge, Ferozepur, dated February 2, 1987 and decreed the suit of the plaintiff-appellant Sohan Lal holding that the order dated May 31, 1985 passed by the General Manager, Punjab Roadways, Amritsar - II thereby removing him from service was null and void and that he still continued to be in service and was entitled to all benefits and emoluments.

(2.) Plaintiff-respondent Sohan Lal filed a suit against the State of Punjab (appellant herein) for a decree for declaration to the effect that the order dated 31.5.1985 of General Manager, Punjab Roadways, Amritsar H, thereby removing him from service was null and void and that he still continues to be in service of the State of Punjab as a Conductor and was entitled to all benefits and emoluments. The suit having been filed by the plaintiff against the defendant in the Court of Senior Sub-Judge, Ferozepur was dismissed on February 19, 1987. That decree was appealed against by the plaintiff in the court of Additional Distt. Judge, Ferozepur and the same was allowed on .17.2.1988 thereby setting aside the decision of the Court of first instance and decreeing the suit of the plaintiff.

(3.) Feeling aggrieved by the said decree of the first Appellate Court, the defendant has filed the present Regular Second Appeal in this court.