MANJIT SINGH Vs. GURDASPUR AMRITSAR KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) Petitioner has assailed the order dated 14.09.2012 passed by Additional District Judge, Gurdaspur vide which application for condonation of delay in filing the appeal was dismissed.

(2.) From the pleadings on record, it can be noticed that Civil Revision No. 4468 of 1999 was filed by the petitioner in the High Court against the order dated 16.02.1999 and for a direction to the trial Court to decide the case on merits.

(3.) Plaintiff filed a suit against the defendant for declaration to the effect that order dated 08.03.1989 passed by the Chairman and appellate order dated 19.06.1989 passed by the Board of Directors, dismissing the plaintiff from service were illegal, against the principles of natural justice and not binding upon him. Plaintiff claimed all the services benefits attached to the service including arrears of pay, increments with interest @ 18% per annum. The suit was filed in Civil Court at Batala.