KASHMIRI LAL Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) PLAINTIFF had come up in regular second appeal against the judgment and decree dated 30.9.2010 passed by Civil Judge (Junior Division) Ambala, whereby the suit of the appellant -plaintiff Kashmiri Lal was dismissed and judgment and decree dated 3.9.2011 passed by Additional District Judge, Ambala, whereby the appeal filed by the plaintiff -appellant was dismissed.

(2.) THE suit has been filed by the plaintiff against the notice bearing memo No. 5398/ECC dated 21.6.2004 issued to the plaintiff retiring him from service and consequent order dated 17.11.2004 whereby the plaintiff was compulsorily retired from service.

(3.) THE plaintiff had joined the service in the year 1972 and completed the age of 25 years of service in the year 1997. As per Ex. D -3 ACR of the plaintiff for the year 1997 -98 indicated that integrity of the petitioner was found doubtful and he was termed as an average employee. The adverse remarks were communicated to him on 27.4.1998 and as per the respondents, the plaintiff did not file any appeal against the adverse remarks of the ACR for the year 1997 -98.