RADHA KISHAN RAJPAL Vs. INDIAN RED CROSS SOCIETY

JUDGEMENT

(1.) The facts : The petitioner was appointed as a Clerk in the office of District Red Cross Society, Hissar in the year 1959. Under orders of the President, he was promoted to the post of Accountant and again to the post of Assistant Secretary. After the formation of new District Sirsa (carved out of old district Hissar), District Red Cross Society, Sirsa came into being. The petitioner was transferred as Assistant Secretary to that society in the month of September, 1979. With effect from 16.4.1986 he was promoted to the post of Secretary. He remained on probation till 15.4.1987.

(2.) On the grounds that he was initially appointed as a clerk in the office of District Red Cross Society, Hissar; that he was promoted from time to time in that office; that he was transferred by order of the President, Red Cross Society, Hissar and that he retained his lien on the said post there, the petitioner instituted Civil Suit No. 792-C of 1981 on 6.1.1981 Radha Kishan Rajpal Vs. (i) District Red Cross Society, Sirsa (ii) District Red Cross Society, Hissar, and (iii) Indian Red Cross Society, Haryana State Branch, Chandigarh, for a decree of declaration to the effect that he was entitled to service in the District Red Cross Society, Hissar, where he had retained his lien as Accountant and the order dated 4.2.1986 passed by the President, District Red Cross Society, Hissar, was erroneous, illegal and was liable to be set aside.

(3.) That suit was decreed for declaration to the effect that the plaintiff was entitled to serve with the defendant No. 2 District Red Cross Society, Hissar, as Accountant till he was confirmed as Assistant Secretary with District Red Cross Society, Sirsa, by Sub-Judge, 2nd Class, Sirsa, vide his judgment and decree dated 11.3.1983.