STATE OF PUNJAB AND ANOTHER Vs. KANWALJIT SINGH

JUDGEMENT

(1.) Petitioners have assailed the order dated 25.05.2018 passed by the executing Court, whereby application of the petitioners for filing additional objections and for review of the order dated 10.11.2017 under Section 114/151 read with Section 47 CPC was dismissed.

(2.) Petitioners sought to place on record letter No.Amla-1- 94/729 dated 21.04.1994 and letter No.5221 dated 12.05.1994 which were issued by the office of Civil Surgeon, Jalandhar whereby respondent was intimated and informed that his joining was to be accepted by the head office being appointing and punishing authority.

(3.) Brief facts of the case are that the respondent filed a civil suit No.426/93 dated 29.10.1993 for declaration to the effect that the order dated 18.08.1993 dismissing the services of the respondent/plaintiff was illegal, without jurisdiction, null and void. Plaintiff sought declaration to the effect that he was entitled to reinstatement in service along with all consequential benefits of service including pay, allowances and seniority etc. Mandatory injunction was also sought for regularization of the period of the service of the petitioner from 02.11.1984 to 21.12.1989 as on leave of the kind due or as on leave extra ordinary from 02.11.1989 to the date of re-joining the service as he was kept out of duty intentionally by the defendants inspite of submitting his joining regarding duty. Plaintiff also claimed full back wages along with interest.