STATE OF PUNJAB Vs. JAGTAR SINGH

JUDGEMENT

(1.) FACTS giving rise to this revision petition filed by the petitioner-defendant (hereinafter referred to as the petitioner) are as under:

(2.) PLAINTIFF -respondent (hereinafter referred to as the respondent) filed a suit for declaration to the effect that his name is liable to be entered at serial No. 8 in the seniority list of Assistant Soil Conservator Officer and that he be given the deemed date of promotion as Assistant Soil Conservator Officer w. e. f. 11. 5. 1971 with all consequential benefits.

(3.) PETITIONER has come up to this Court with the grievance that the order of that trial Court is sketchy and that the defence of the petitioner could not be struck of by the Court suo moto and the same could only be done on an application filed by the opposite party.