STATE OF PUNJAB Vs. SARDUL SINGH

JUDGEMENT

(1.) This is defendant's regular second appeal against the judgment and decree of the Additional District Judge affirming the judgment and decree of the trial Court whereby the suit of the plaintiff has been decreed.

(2.) Plaintiff filed a suit for declaration that order dated 8.11.1977 passed by General Manager, Punjab Roadways, Moga by which his services have been terminated is illegal, wrong, ultra vires, against Punjab Civil Service (Punishment and Appeal) Rules, principles of natural justice etc.

(3.) Suit was resisted by the State of Punjab on the ground that the Civil Court has got no jurisdiction to try the suit and that notice under Section 80 CPC has not been issued. According to the defendant enquiry was conducted according to Rules and so the order of termination is valid.