DIVISIONAL MANAGER, INCHARGE, NORTHERN RAILWAY Vs. JAGDE

JUDGEMENT

(1.) Exemption is granted from filing typed copy of judgment and decree dated 07.03.2017 passed by the Additional District Judge, Rohtak and the judgment and decree dated 30.05.2016 passed by the Civil Judge (Junior Division), Rohtak.

(2.) Application is allowed, subject to all just exceptions.

(3.) Challenge in this appeal is to the judgment and decree passed by the Civil Judge (Junior Division), Rohtak, dated 30.05.2016, whereby, suit for declaration with consequential relief of mandatory injunction filed by respondent No.1 - plaintiff to the effect that the act of the appellant - defendant deducting the rent/charged from his salary for the period 15.01.2013 to 22.09.2013 is illegal, null and void, and that he is entitled to the refund of the said deducted amount along with interest, stands decreed to the extent of holding the deduction of the rent/charges from his salary for the above mentioned period to be illegal, null and void with a further mandatory injunction for refund of the amount recovered within a period of three months, failing which, interest at the rate of 6% per annum on expiry of three months till realization, appeal preferred by the appellant - defendant stands dismissed by the Additional District Judge, Rohtak, vide judgment dated 07.03.2017.