HARBHAJAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been called out twice since morning. No one appears on behalf of the appellant. A perusal of the record of the case shows that repeated adjournments had been made by the appellant. Consequently, on February 6, 2006, when the matter was adjourned for today, it was made clear that no further adjournment would be allowed.

(2.) I have gone through the record of the case. This order shall dispose of two Regular Second Appeals being R.S.A. No. 101 of 2004 and R.S.A. No. 102 of 2004, as both the appeals have arisen out of one suit for declaration filed by the plaintiff.

(3.) The plaintiff filed the aforesaid suit for declaration on March 25, 1996, challenging the order dated June 31, 1994, whereby the plaintiff had been retired from service. She claimed that she was appointed as Dai and had been retired on attaining the age of 58 years whereas she was continued to the age of 60 years.