STATE OF HARYANA Vs. SHAM BIHARI

JUDGEMENT

(1.) This is defendants appeal against the judgment and decree of the Courts below decreeing the suit of the plaintiff.

(2.) Plaintiff filed a suit for declaration to the effect that his removal from service was against law and principles of natural justice and thus null and void and that he is entitled to be reinstated in the office of defendant No.2 as well as entitled to pay and allowances from the date of removal of service i.e. 10.10.1984 upto the date of reinstatement.

(3.) Defendants opposed and contested the suit. According to the defendants, the plaintiff was appointed as Beldar on 8.2.1983 and remained in service upto 15.9.1984. According to the defendants, the plaintiff received the salary in the capacity of a Beldar who was removed from service as his services were no longer required by the department. According to the defendants, the plaintiffs service was terminated on 15.9.1984 and not on 10.10.1984. According to the defendants, plaintiff was only a work-charged employee.