STATE OF PUNJAB Vs. PARMINDER KAUR

JUDGEMENT

(1.) Challenge in the present appeal has been directed against concurrent findings recorded by the courts whereby suit filed by the respondent-plaintiff (since deceased) represented by his Lrs was decreed by the trial court to the following effect:-

(2.) Additional District Judge, Jalandhar as the said court affirmed findings of the trial court without any variance.

(3.) Amrik Singh was working as teacher in Government High School, Garha (Jalandhar). He was placed under suspension by the District Education Officer, Jalandhar, vide order dated 30.1.1978 on registration of a criminal case against him. The respondent (since deceased) was acquitted in the criminal case on 5.3.1980 by the Punjab and Haryana High Court. Plea of respondent-plaintiff is that after his acquittal, he submitted his joining report but to no effect rather he was dismissed from service. He assailed order dated 30.1.1978 regarding his suspension as well dismissal being illegal, unconstitutional, arbitrary, mala fide and against principles of natural justice on the grounds set up in sub paras (i) to (v) of para 3 of the plaint. Hence the suit.