STATE OF PUNJAB Vs. PALWINDER SINGH

JUDGEMENT

(1.) This Regular Second Appeal has been filed against judgment and decree dated 6.10.1988 passed by Additional District Judge, Amritsar whereby the appeal of Palwinder Singh was accepted and it was held that the action taken against the respondent was totally and wholly illegal.

(2.) The respondent (plaintiff) Palwinder Singh was serving as a Conductor in the Punjab Roadways and was posted in Amritsar Depot. He filed a suit for declaration that the order of termination of his services dated 28.9.1983 passed by the General Manager was illegal, void and inoperative for the reasons specified in the plaint. The said suit was dismissed by Sub Judge, Ist Class, Amritsar, vide judgment and decree dated 3.6.1987. The respondent filed appeal which was accepted by the Additional District Judge, Amritsar, vide judgment and decree dated 6.10.1988.

(3.) Still dissatisfied, the State of Punjab has filed the present appeal.