PUNJAB STATE ELECTRICITY BOARD Vs. JOGINDER KAUR

JUDGEMENT

(1.) THIS is defendant's regular second appeal against the judgment and decree of Addl. District Judge, Patiala, whereby the appeal filed against the judgment and decree dated 1.4.1989 of Senior Sub Judge, Patiala, was affirmed.

(2.) BRIEFLY put, plaintiff filed a suit for declaration to the effect that the order removing her from service w.e.f. 5.8.1972 is unconstitutional, null and void, non -existent, discriminatory and against the principles of natural justice and thus the plaintiff is entitled to be reinstated with all rights, benefits and privileges with a mandatory injunction directing the defendant to reinstate the plaintiff and give all the rights, benefits and privileges along with interest.

(3.) DEFENDANT in its written statement controverted all the material allegations levelled in the plaint. It has been stated that the plaintiff proceeded on leave without prior sanction of her leave application. Her request for leave was declined and she was informed. Despite it, she did not resume duty and so remained willfully absent. It is in these circumstances that disciplinary action against her was initiated resulting ultimately in termination of her services.