MATA DIN Vs. HARIYANA EDUCATION BOARD

JUDGEMENT

(1.) PLAINTIFF Mata Din filed a suit for declaration, which was dismissed by the Sub Judge, Ist Class, Ambala City vide judgment and decree dated 21.12.1994. In appeal, the said judgment and decree were upheld by the District Judge, Ambala vide judgment and decree dated 17.12.1996. Hence, the present appeal.

(2.) BRIEF facts of the case, as noticed by the lower appellate Court in para Nos. 2 to 6 of its judgment, are as under: -

(3.) IT is further the claim of the plaintiff that he had approached the Authority under the payment of Wages Act for getting his wages. He was required to work for more than eight hours, to which he refused and to take a revenge from him the impugned order was passed. It was further the claim of the plaintiff -appellant that he had given a notice under Section 80 CPC but of no avail and then he filed the suit seeking a declaration to the effect that the order dated 20.11.1986 passed by the defendants -respondents with regard to the termination of his services is void, and not binding upon the right of the plaintiff -appellant.