RAM KUMAR Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) DELAY in filing the appeal is condoned on the grounds mentioned in the application. This is a regular second appeal filed by the plaintiffappellant. Plaintiff- appellant had filed a suit for declaration challenging order dated 20.11.1998 of the respondent whereby one increment of the plaintiff- appellant with cumulative effect had been stopped. That suit was dismissed by Civil Judge ( Senior Division ), Gurgaon, vide judgment dated 21.05.2005. Plaintiff filed an appeal against the judgment dated 21.05.2005, which was also dismissed by District Judge, Gurgaon, vide judgment dated 27.05.2006. On behalf of the appellant, it is argued that suit was dismissed only because inquiry officer was not impleaded as party. It is further argued that it was not necessary when the punishing authority and the employer had been impleaded as a party. There are concurrent findings of the Courts below. No law point is involved in this appeal. Dismissed.