PUNJAB STATE Vs. SULEDEAR WAZIR CHAND CHOPRA

JUDGEMENT

(1.) This is an appeal brought by the Punjab State against a concurrent judgment and decree of the Senior Subordinate Judge of Ferozepore, decreeing the plaintiff's suit for Rs. 615/-being arrears of wages.

(2.) The plaintiff was employed as an Assistant Camp Commandant in the Refugee Camp at Maktsar and his wage was Rs. 176/- a month.

(3.) On the 30th January 1949 the plaintiff was suspended as he was suspected of having stolen warm blankets, but the police enquiry which was ordered ended in favour of the plaintiff. On the 13th May 1949 he was dismissed with effect from the date of suspension, but it appears that he came to know of this dismissal on the 20th May 1949.