STATE OF PUNJAB Vs. BAKHSHISH SINGH

JUDGEMENT

(1.) Having lost before the Courts below, by recording the concurrent finding, the State of Punjab has filed the instant appeal impugning the judgments and decrees dtd. 3/2/1990 and 25/5/1992, passed by the said Courts, whereby the suit filed by the plaintiff/respondent was decreed and the appeal preferred by the State was dismissed by upholding the findings recorded by the learned trial Court. Parties to the lis are hereinafter shall be referred to by their original position before the trial Court.

(2.) Brief facts of the case are that the plaintiff was appointed as Dumper Operator on 13/6/1985, and his services were terminated on 10/7/1987. The said termination was impugned by the plaintiff by filing a civil suit for declaration, which was decreed by the learned trial Court vide judgment and decree dtd. 3/2/1990. The findings recorded by the learned trial Court, reads as under:-

(3.) With regard to the objection raised by defendant/State qua territorial jurisdiction, Issue No.2 was decided by the learned trial Court in favour of the plaintiff by recording the following findings:-