KESAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) For the reasons stated in the application, the order dated August 19, 2005 is recalled. The main case is restored back to its original number. The plaintiff having concurrently lost before the two courts below, has approached this Court through the present appeal. He filed suit for declaration claiming that the order dated January 18, 1999 for recovery of Rs.77926.54 was illegal, bad and not binding.

(2.) The defendants claimed that inquiry had been conducted against the plaintiff, after he was duly charge-sheeted. The inquiry was conducted as per rules and thereafter punishment was awarded by the competent authority, relying upon the said inquiry report. The learned trial court dismissed the suit filed by the plaintiff. It was held that the inquiry had been conducted as per the rules and regulations and nothing was shown by the plaintiff that there was any violation of the same. The appeal filed by the plaintiff was also dismissed.

(3.) Similar findings were recorded by the learned first appellate court. It is well settled law that a Civil Court cannot sit in appeal over the inquiry proceedings or the punishment awarded by the competent authority. Nothing has been shown that the findings recorded by both the courts below suffer from any infirmity or are contrary to the record. C.M.No.9306-C of 2005 and : 2 : R.S.A.No.3003 of 2004 No question of law, much less any substantial question of law arises in the present appeal. Dismissed.