HARI KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE suit filed by the plaintiff was dismissed by the trial Court. First appeal was also dismissed by the lower Appellate Court. THE plaintiff had claimed that he should be absorbed on regular basis as a Class IV employee. THE facts as culled out in the judgment of the trial Court are as hereunder:

(2.) A perusal of the facts reproduced above would show that the plaintiff was relieved on his post being abolished. He had thereafter worked only on part time basis or against a non-substantive post. Even from those assignments he was ultimately relieved in March, 1988. The present suit was filed by him in June, 2000. It was thus grossly belated. The Courts below have rightly dismissed the suit of the plaintiff. No question of law arises for determination by this Court. The regular second appeal is therefore dismissed.