STATE OF PUNJAB Vs. BEHARI LAL GOYAL

JUDGEMENT

(1.) This appeal is directed against the decree and judgment of the learned Additional District Judge, Faridkot in Civil Appeal No. 25 of 1988, dated 11.8.1990.

(2.) The defendants are the appellants.

(3.) The respondent-plaintiff filed the suit for a declaration and mandatory injunction stating that he is a permanent employee of the defendants and is entitled to his pay and allowances and increments with effect from 31.10.1977 and the acceptance of his resignation by the second defendant in his letter No. ES(1) Pb. 85/9192 dated 14.11.1985, is illegal, void and arbitrary and to direct the defendants to pay his salary and allowances.