YASH PAUL Vs. THE MUNICIPAL COMMITTEE, ZIRA

JUDGEMENT

(1.) This judgment shall dispose of R.S.A. Nos. 271, 293, 994, 995, 1000 of 1989, 1228 of 1992 and 1487 of 1998, as the question of law as well as of fact is common. Facts are being taken from R.S.A. No. 271 of 1989.

(2.) Plaintiff filed a suit for permanent injunction restraining the defendants from implementating order dated 18.7.19986 passed by the Executive Officer, Municipal Committee, Zira by virtue of which the services of the plaintiff were being terminated.

(3.) It is the case of the plaintiff that in pursuance to the advertisement in the daily 'Ajit', the plaintiff applied for the post of a Sewadar and was called for interview on 28.8.1985 and selected. Plaintiff was appointed on regular basis on 31.10.1985. Pursuance to order of appointment plaintiff joined the service in November, 1985 and had been working to the entire satisfaction of his superiors. The plaintiff assailed the order of termination being contrary to the Rules/regulations governing such an appointment and otherwise too being discriminatory in nature, sought a declaration that the order be declared as illegal, against Rules, and against principle of natural justice.