STATE OF PUNJAB Vs. JOGINDER SINGH

JUDGEMENT

(1.) THIS order will dispose of the two Civil Revision Petitions Nos. 2611 and 2612 of 1985, as the question involved is common in both the cases.

(2.) THE Plaintiff Respondent Joginder Singh, filed the suit for the grant of declaration to the effect that the order of the General Manager, Punjab, Roadways, Jalandhar, vide which his six increments were withheld with cumulative effect, was illegal. The trial Court decreed his suit vide judgment and decree dated August 23, 1984. Appeal against the same, filed on behalf of the State of Punjab, was dismissed in limine under the provisions of Order XLI Rule 11, Code of Civil Procedure (hereinafter called the Code), on November 6, 1984. No decree -sheet was prepared in appeal on the basis of the said judgment. The application of the State of Punjab for preparing the decree sheet, in appeal, was returned by the Additional District Judge on June 7, 1985 with the endorsement of the Reader, -

(3.) CONSEQUENTLY , both the revision petitions succeed and are allowed. The impugned orders are set aside. It is directed that the learned Additional District Judge will frame the necessary decrees in accordance with the judgments whereby the appeals fled on behalf of the Appellant against the judgments and decrees of the trial Court were dismissed in limine.