SHAGAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant was recruited as a Constable on February 10, 1992. He was discharged from service with the following order :

(2.) The appellant filed a suit of a declaration that the order discharging him from service is illegal, unconstitutional and therefore, untenable.

(3.) After recording of evidence and consideration of the matter the learned trial court decreed the suit. The State of Punjab filed an appeal. The appellate court found that the order was innocuous. It cast no stigma. It was in conformity with the provisions of Rule 21.21. Consequently, it reversed the judgment of the learned trial court and dismissed the suit of the plaintiff-appellant. Hence this appeal.