STATE OF PUNJAB Vs. RIKHI DEV KUMAR

JUDGEMENT

(1.) This is defendants' regular second appeal.

(2.) Plaintiff filed a suit for declaration to the effect that the letter dated 10.1.1986 is illegal, null and void and mala fide. It is the case of the plaintiff that he was employed as Inspector, Co -operative Societies and in the month of June, 1980, he was sent on deputation with the Punjab State Co -operative Land Mortgage Bank Limited, Chandigarh, and was posted as Manager there. It is when he came back to the Co -operative Department that a charge sheet was issued to him pertaining to the time of his duties when he was a manager in the Primary Land Mortgage Bank, Patiala. It is this charge -sheet which is stated to be illegal and hence liable to be quashed.

(3.) Defendants contested the claim of the plaintiff and stated that the plaintiff committed a serious irregularity while on deputation with the Primary Land Mortgage Bank Limited and for his misconduct he is being prosecuted under the Punjab Civil Services (Punishment and Appeal) Rules, 1970.