SHIV RAJ SINGH Vs. HARYANA STATE

JUDGEMENT

(1.) This revision petition is directed against the order of the District Judge, Narnaul, dated February 6, 1987, whereby the ad interim order of injunction granted by the Trial Court restraining the State of Haryana from reverting the plaintiff from the post of District Public Relation Officer, was set aside.

(2.) At the time of the motion hearing on March 3, 1987, the ad interim order as prayed for was issued. However later on, the said order was vacated on April 8, 1987, with the following observations, -

(3.) The learned counsel for the petitioner vehemently contended that the Trial Court rightly granted the ad interim order of injunction, but the same has been vacated in appeal arbitrarily and on surmises and conjectures. According to the learned counsel, the order of reversion which has been challenged in the suit is prima facie illegal and, therefore, the plaintiff was entitled to the ad interim order of injunction.