CHET SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Through this Regular Second Appeal, the plaintiff-appellant has laid challenge to the judgments and decrees dated 07.01.2013 and 12.11.2013, of both the Courts below.

(2.) Put pithily, the plaintiff-appellant as an ex-serviceman obtained a dependent certificate from respondent No. 2-Deputy Director, Sainik Welfare Office, Sangrur, on 27.10.1993, for use of the same for appointment of his wife-Ranjit Kaur in a Government Job. While issuing the dependent certificate, entry to this effect was made in his discharge book. Wife of the appellant-plaintiff, namely; Ranjit Kaur, applied for the post of JBT Teacher in March, 1993 and was interviewed on 20.05.1993 (wrongly mentioned as March, 1983 and 20.05.1983 in the judgment of Ist Appellate Court), vide Roll No. S-743 and was given appointment as such.

(3.) Thereafter, the appellant-plaintiff, after giving registered notice under Section 80 CPC to the respondents, filed a suit for declaration to the effect that the entry regarding issuance of dependent certificate to him on 27.10.1993 made by respondent No. 2 in his discharge book was liable to be cancelled because, his wife Ranjit Kaur was not provided employment on the basis of said dependent certificate, rather was appointed independently, without any use of the same. Therefore, after cancelling the dependent certificate for his wife, he may be issued another dependent certificate in the name of his daughter.