STATE OF PUNJAB Vs. MOHAN SINGH

JUDGEMENT

(1.) Adumbrated, the facts necessary for the disposal of this appeal are that Mohan Singh (hereinafter referred to as "the respondent") is employed as a conductor with the Punjab State, but during the course of his work when he reported for duty, some days proved unlucky for him when six orders dated 5.7.1971, 5.8.1975, 19.5.1977, 30.6.1977, 30.11.1979 and 16.1.1981 were passed by the punishing authority by virtue of which punishments were awarded against him.

(2.) The other facts are not required to be reproduced since they are not disputed and have also been recapitulated by the lower Courts in its judgments.

(3.) I have heard the learned counsel for the parties and have also gone through the entire record carefully.