MUNICIPAL COMMITTEE Vs. KISHAN

JUDGEMENT

(1.) THIS is defendant's regular second appeal against the judgment and decree of the Additional District Judge whereby the appeal filed by the plaintiff was accepted thereby decreeing the suit of the plaintiff to the extent indicated therein.

(2.) PLAINTIFF filed a suit for declaration to the effect that the order dt 26.4.77 passed by the Administrator, Municipality Pathankot, dismissing him from service is illegal, void and ultravires and for mandatory injunction directing the defendant to reinstate the plaintiff.

(3.) ON the pleadings of the parties, following issues were framed: -