UNION OF INDIA AND ORS. Vs. PUNNU RAM

JUDGEMENT

(1.) PETITIONERS have filed this petition challenging the order dated 8.8.2003.

(2.) I have heard the learned counsel for the petitioners and have gone through the record available on the file carefully. Respondent had filed suit for declaration challenging the order dated 5.11.1993 whereby his services were terminated. Suit filed by the respondent was decreed by the Trial Court vide judgment/decree dated 30.5.1998 and it was held as under: -

(3.) THEREAFTER , respondent filed an application under Order 21 Rule 32 of the Code of Civil Procedure, 1908 ('CPC' for short) for taking against the judgment debtors as per law for not complying with the decree in question. Petitioners, in their written statement, pleaded that respondent was re -instated in service with effect from 5.11.998 after the passing of the decree and fresh enquiry was conducted against him. Thereafter, vide order dated 16.4.1999, respondent was again dismissed from service.