STATE OF PUNJAB Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) The appellant lost his bread on 20.6.1978 when his services were terminated by General Manager, Punjab Roadways, Jalandhar. In order to revive his bread, he knocked the door of the lower Court by filing a suit for declaration by virtue of which, he challenged his dismissal order dated 20.6.1978 passed by General Manager, Punjab Roadways, Jalandhar. He was non- suited to the lower court and his suit was dismissed vide judgment and decree dated 25.8.1982 and he had no other option but to prefer an appeal against this decree and his appeal was allowed by the learned Additional District Judge, Jalandhar on 4.8.1984 and the judgment and decree passed by lower Court was set aside and the impugned judgment and decree was declared as illegal and against the rules.

(2.) Aggrieved against this judgment and decree passed in favour of the respondent, the Punjab State knocked at the door of this Court.

(3.) I have heard learned Additional Advocate General appearing for the State of Punjab and with his assistance have gone through the record of the case.