BHARAT BHUSHAN Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dtd. 20/12/2018 passed by the Addl. Civil Judge (Sr. Divn.) Bathinda vide which the application under Order 9 Rule 13 read with Sec. 151 CPC filed by the defendants for setting aside the ex parte judgment and decree dtd. 21/1/2017 passed by the Addl. Civil Judge (Sr. Divn.) Bathinda in Civil Suit No.161 dtd. 17/11/2015 was allowed.

(2.) Plaintiff/petitioner filed a suit for declaration to the effect that the plaintiff is deemed to have been promoted as SS Master in master cadre from the year 2006 i.e. the date of promotion of master cadre on which employees upto the year 2001 were promoted and the plaintiff is entitled to be paid consequential service benefits including pay, seniority etc. along with interest @ 18% per annum from the due date till actual realization.

(3.) In the aforesaid suit, defendants were proceeded against ex parte and on the basis of ex parte evidence, the suit of the plaintiff was decreed vide the judgment and decree dtd. 21/1/2017.